Rakesh Raman Srivastava vs D.J.,Ferozabad
2017 Latest Caselaw 1587 ALL

Citation : 2017 Latest Caselaw 1587 ALL
Judgement Date : 2 June, 2017

Allahabad High Court

Rakesh Raman Srivastava vs D.J.,Ferozabad on 2 June, 2017

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 11097 of 1997
 

 
Petitioner :- Rakesh Raman Srivastava
 
Respondent :- D.J.,Ferozabad
 
Counsel for Petitioner :- Ajit Kumar,Keshav Kumar Srivastaa
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Case has been called out. None appears for the petitioner. Learned standing counsel appears for the respondent.

Through this writ petition the petitioner has prayed for issuing a writ of mandamus directing the respondent to appoint the petitioner against the existing vacancies in Firozabad Judgeship on Class III post.

The writ petition was filed on 1.4.1997 and a prayer was made by the learned counsel for the petitioner to put up on 3rd April, 1997. After expiry of more than twenty years I do not find any ground to adjudicate the matter on merits.

The writ petition is dismissed.

Order Date :- 2.6.2017

samz