Kishan Singh vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 2961 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 138 of 2015
 

 
Petitioner :- Kishan Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Home Deptt. (Jail) Lko. &
 
Counsel for Petitioner :- Anand Prakash Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Called in revised. None appeared to press this writ petition. In the circumstances, we ourselves have perused the record.

2. By means of present writ petition, petitioner has sought following relief:-

    " To issue a writ, order or direction in the nature of certiorari quashing the order dated 28.02.2014 passed in the Claim Petition No. 1346 of 2000 (Kishan Singh Vs. the State of U.P. & others) contained in Annexure No. 1 to the writ petition after condoning the delay.

    " To issue a writ, order or direction in the nature of mandamus commanding the respondents that the order contained in Annexure No. 2 to the Writ Petition i.e the order dated 16.04.1991 is not applicable to the petitioenr in the matter of the service carrier of the petitioner".

3. Having gone through the entire writ petition, we do not find any ground entitling petitioner for grant of any of above reliefs. No interference, therefore, is called for.

4. Dismissed.

5. Interim order, if any, stands vacated.

Order Date :- 3.8.2017

Pachhere/-