Chandra Bhan vs Union Of India Thru Secy., ...
2017 Latest Caselaw 2210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1567 of 2002
 

 
Petitioner :- Chandra Bhan
 
Respondent :- Union Of India Thru Secy., Ministry Of Railways, New Delhi
 
Counsel for Petitioner :- 
 
Counsel for Respondent :- G.K. Shukla,T.J.S. Makker,Vinay Shanker
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Pursuant to order dated 17.02.2017, notice was issued to petitioner to engage another counsel.

2. Perused office report dated 05.07.2017, service report is deemed sufficient.

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 reliefs:-

   "(i) To issue a writ order or direction in the nature of certiorari thereby quashing the impugned judgment and order 28.08.2002 passed in O.A. No. 160 of 1995 as contained in Annexure-12 to the writ petition.

(ii) To issue a writ order or direction in the nature of mandamus thereby commanding the opposite parties not to implement the impugned judgment and order as contained in Annexure-12 to the writ petition.

   (iii) To issue a writ order or direction in the nature of mandamus thereby directing the opposite parties to calculate and pay the petitioner's gratuity and other retiral benefits including the pension treating him as having been promoted as Driver Special Grade w.e.f 07.08.1993"

5. Having gone through the entire writ petition, we do not dinf 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

Order Date :- 11.7.2017

Pachhere/-