State Of U.P. Thru Secy. Nagar ... vs Rama Shankar Dixit & Anr.
2017 Latest Caselaw 2206 ALL

Citation : 2017 Latest Caselaw 2206 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

State Of U.P. Thru Secy. Nagar ... vs Rama Shankar Dixit & Anr. on 11 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1393 of 2006
 

 
Petitioner :- State Of U.P. Through Secretary Nagar Vikas & Another.
 
Respondent :- Rama Shankar Dixit & another
 
Counsel for Petitioner :- Standing Counsel
 
Counsel for Respondent :- Subhash Vidyarathi,U.K. Srivastava
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard Sri U.K. Srivastava, learned counsel for respondent.

2. Dispute relates to seniority on promotion of claimant-respondent-1, Rama Shankar Dixit. Tribunal has allowed Claim Petition No. 1677 of 1996 vide impugned judgment dated 25.05.2005. Claimant-respondent-1 retired in 2010 and now has also died in 2016.

3. The order of Tribunal has already complied with and there remains nothing to survive at this stage. For all practical purposes, this writ petition has lost its efficacy. Even otherwise, claimant-respondent-1 has already died in 2016. Hence, writ petition stands abated.

4. Dismissed accordingly.

Order Date :- 11.7.2017

Pachhere/-