State Of U.P. Through Prin. Secy. ... vs Ashok Kumar & Another
2017 Latest Caselaw 2149 ALL

Citation : 2017 Latest Caselaw 2149 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

State Of U.P. Through Prin. Secy. ... vs Ashok Kumar & Another on 10 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 858 of 2015
 

 
Petitioner :- State Of U.P. Through Prin. Secy. Irrigation Deptt. Lko. & A
 
Respondent :- Ashok Kumar & Another
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.,K.S.Bisht
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Cause of action arose on account of punishment order dated 14.11.2008 imposing punishment of "Censure" which has been set aside by State Public Services Tribunal, Lucknow (hereinafter referred to as " Tribunal") vide impugned judgment dated 07.11.2014 passed in Claim Petition No. 1774/2008 which has been challenged before this Court.

2. Claimant-respondent was 58 years of age in 2008 when claim petition was filed and hence he has retired in 2010. Therefore, for all practical purposes this writ petition has lost its efficacy and has rendered infructuous by efflux of time.

3. Dismissed.

4. Interim order, if any, stands vacated.

Order Date :- 10.7.2017

Pachhere/-