M.Ilyas vs State Public Service Tribunal And ...
2017 Latest Caselaw 3030 ALL

Citation : 2017 Latest Caselaw 3030 ALL
Judgement Date : 4 August, 2017

Allahabad High Court

M.Ilyas vs State Public Service Tribunal And ... on 4 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 4902 of 1995
 

 
Petitioner :- M.Ilyas
 
Respondent :- State Public Service Tribunal And Others
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Notice was issued to petitioner to engage another counsel on 10.03.2014.

2. Perused office report dated 15.05.2014, service have been deemed sufficient under Rules.

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

4. 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/judgment dated 13.09.1995, as contained in Annexure-1 to the writ petition.

" To issue a writ, order or direction in the nature of mandamus commanding the opposite parties to fix seniority of the petitioner in accordance with the judgment dated 15.02.1985 and allow him with consequential benefits of service as well with regard to the promotion, seniority and arrears of pay etc.

5. 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.

6. Dismissed.

7. Interim order, if any, stands vacated.

8. Learned Standing counsel is present for respondent.

Order Date :- 4.8.2017

Pachhere/-