Kaushal Kumar Srivastava And ... vs State Public Services Tribunal ...
2017 Latest Caselaw 2412 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 674 of 2015
 

 
Petitioner :- Kaushal Kumar Srivastava And Another
 
Respondent :- State Public Services Tribunal U.P.Indira Bhawan Lko.& Ors.
 
Counsel for Petitioner :- Salil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Verma,B.K.Yadav,Sudhir Pande,Suresh Chandra Yadava
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

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

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

     " To issue writ order or direction in the nature of certiorari quashing the impugned judgment and order dated 13.06.2013 (Annexure No.1 to the writ petition) passed by the State Public Services Tribunal upon the claim petition no. 80 of 2011 filed by the opposite party no. 5 and also to remand the matter to the learned Tribunal by directing the claimant to implead the petitioners as respondents to claim petition and thereafter to decide the same on merit, in order to meet the ends of justice.

      " To issue a writ order of direction in the nature of mandamus commanding the opposite party no. 3 delete the name of the opposite party no. 5 who has been placed at serial no. 12 in the tentative seniority list issued alongwith the order dated 16.04.2015 on the basis of the judgment and order dated 13.06.2013 passed by the learned Tribunal, in order to meet the ends of justice.

      " To issue a writ, order or direction in the nature of mandamus commanding the opposite party no. 3 to decide the objections/representation dated 28.04.2015 (Annexure no. 5& 6 to the writ petition) submitted by the petitioners against the tentative seniority list dated 13.06.2015, by reasoned and speaking order within the time as may be stipulated by this Hon'ble Court, in order to meet the ends of justice".

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.

5. Interim order, if any, stands vacated.

6. Sri A.K.Verma, learned counsel for U.P P.S.T and Sri Satish Tripathi, learned counsel for State are present

Order Date :- 14.7.2017

Pachhere/-