Rajendra Prasad Pandey vs State Of U.P.Through Secy ...
2015 Latest Caselaw 3477 ALL

Citation : 2015 Latest Caselaw 3477 ALL
Judgement Date : 27 October, 2015

Allahabad High Court

Rajendra Prasad Pandey vs State Of U.P.Through Secy ... on 27 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5896 of 2004
 

 
Petitioner :- Rajendra Prasad Pandey
 
Respondent :- State Of U.P.Through Secy Secondery Education
 
Counsel for Petitioner :- I.B.Singh,H G S Parihar
 
Counsel for Respondent :- C.S.C.,Dinesh Kumar Mishra,Pankaj Pandey,R.B. Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Counsel for the petitioner submits that C.M. Application No. 64649 of 2013 for deletion of name of petitioner no.2 from the array of parties may be rejected as not pressed.

Accordingly, the aforesaid application is rejected as not pressed.

It is informed that the petitioner no. 2 died during pendency of the writ petition i.e. on 9.10.2010 but no application has been filed by the legal heirs/representative of petitioner no.2 and as such the writ petition stands abated so far as petitioner no.2 is concerned.

At the request of learned Counsel for the petitioner, list this case in next cause list for orders/hearing.

Order Date :- 27.10.2015

MH/-