Brijesh Kumar Srivastava vs Central Administrative Tribunal ...
2017 Latest Caselaw 3029 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1575 of 2014
 

 
Petitioner :- Brijesh Kumar Srivastava
 
Respondent :- Central Administrative Tribunal Circuit Bench Lko. & Ors.
 
Counsel for Petitioner :- Girish Chandra Verma
 
Counsel for Respondent :- A.S.G.,Raj Kumar Singh
 

 
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:-

"Issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 21.05.2014 passed by the opposite party no.1, the notice/order dated 12.02.2008 passed by the opposite party no. 6 functioning as opposite party no. 5, the orders dated 29.12.2008 as well as 04.02.2009 passed by Assistant Director contained as Annexure no. 1,2,12 & 14 respectively to this writ petition.

"Issue a writ, order or direction in the nature of mandamus commanding the opposite party no. 2 to 5 to reinstate the petitioner in service with all service benefits".

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 :- 4.8.2017

Pachhere/-