Pyare Lal Sharma vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 2962 ALL

Citation : 2017 Latest Caselaw 2962 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Pyare Lal Sharma vs State Of U.P. Through Prin. Secy. ... on 3 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 166 of 2015
 

 
Petitioner :- Pyare Lal Sharma
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Energy Lko. & Or
 
Counsel for Petitioner :- Bhupendra Veer Singh,Pankaj Singh
 
Counsel for Respondent :- C.S.C.,Amit K.Singh Bhadauriya
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. The claim petition was dismissed in default vide order dated 24.07.2013 and restoration application was also dismissed in default 05.09.2014. Again recall application was filed which has been dismissed vide order dated 18.12.2014 which is challenged in this writ petition.

2. We do not find any manifest error in the impugned order of Tribunal warranting interference.

3. Writ petition lacks merit. Dismissed.

Order Date :- 3.8.2017

Pachhere/-

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