Hans Nath Pati Tripathi vs State Public Service Tribunal ...
2017 Latest Caselaw 2158 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1038 of 2015
 

 
Petitioner :- Hans Nath Pati Tripathi
 
Respondent :- State Public Service Tribunal Through Presiding Officer Lko.
 
Counsel for Petitioner :- Rohit Tripathi
 
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 petition. In the circumstances, we ourselves have perused the record.

2. By means of present writ petition, the petitioner has sought following reliefs:

"(i) Issue a writ of ceritorari thereby quashing the impugned order dated 26.06.2010 passed by the respondent no. 4 i.e Superintendent of Police Barabanki along with the appellate order dated 15.08.2010 and the opposite parties be directed to give all consequential benefits including the salary and also pay full salary of the suspension period including all arrears with interest.

    (ii) Issue a writ of certiorari thereby quashing the impugned order dated 04.06.2013 passed by the opposite party no. 1 and as well as the order dated 13.04.2015 through with the opposite party no. 1 has dismissed the Review Petition filed by the petitioner to extent of only partly allowing the petition and granting all consequential benefits and payment of full salary of suspension period as granted to Shree Surya Prakash Dubey, Ved Singh and Nakched Kanojiya.

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. Interim order, if any, stands vacated.

Order Date :- 10.7.2017

Pachhere/-