Nimish Dass vs State Of U.P.Through The Secy. And ...
2015 Latest Caselaw 5217 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 22
 

 
Case :- MISC. SINGLE No. - 3045 of 2008
 

 
Petitioner :- Nimish Dass
 
Respondent :- State Of U.P.Through The Secy. And Another
 
Counsel for Petitioner :- Sudhir Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the petitioner and learned Standing Counsel and perused the pleadings of the writ petition.

This writ petition was filed by the petitioner in the year 2008 for a direction in the nature of mandamus commanding the opposite parties to produce the answer sheets of the English, Sanskrit and Social Science subjects in Ist and IInd papers both of High School Examination held for year 2008, so far as it relates to the petitioner.

As per order dated 25.6.2008, this Court directed the learned Standing Counsel to produce the record on the next date of listing.  However, answer sheets were not produced before this Court.

Since then more than 7 years have passed and according to the learned counsel for the petitioner, the petitioner is now graduate and is preparing for competitive examinations.

Since the matter is very old pertaining to year 2008, in the opinion of this Court, the writ petition has rendered infructuous.

In view of above, the writ petition is dismissed as infructuous.

Order Date :- 9.12.2015

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