Abhai Narain vs State Of U.P. And Others
2017 Latest Caselaw 839 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10 
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 501 of 2011
 
Appellant :- Abhai Narain
 
Respondent :- State Of U.P. And Others
 
Counsel for Appellant :- Girish Kumar Singh,Manoj Kumar Singh
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

This special appeal is directed against the judgement and order dated 11.11.2010 passed by learned  Single Judge.

In the judgement and order of the learned Single Judge  dated 11.11.2010 passed in Writ Petition No.44484 of 2004 (Surender Narayan Sing and another Vs. State of U.P. and others) a categorical finding has been recorded that  the alleged appointment offered to the petitioner by the Principal, District  institute of Education and Training (D.I.E.T) Emiliya, District Mau was without authority of law in inasmuch the power in that regard is vested in the Joint Director of Education, Azamgarh Region, Azamgarh. It has further been recorded that such appointment was made without following any procedure  known to law. 

The findings  so recorded  by the learned Single Judge could not be successfully assailed before us. We see no reason to interference with  the judgement and order of learned Single Judge.

The appeal lacks merit and is  accordingly dismissed.

(Rekha Dikshit,J.) (Arun Tandon,J)

Order Date :- 17.5.2017

G.S

Case :- SPECIAL APPEAL DEFECTIVE No. - 501 of 2011

Appellant :- Abhai Narain

Respondent :- State Of U.P. And Others

Counsel for Appellant :- Girish Kumar Singh,Manoj Kumar Singh

Counsel for Respondent :- C.S.C.

Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Ref:- Order on Civil Misc. Delay Condonation application.

Heard learned counsel for the parties.

The cause shown for delay in filing the special appeal (Defective) has been explained to the satisfaction of the Court.

The delay is condoned.

(Rekha Dikshit,J.) (Arun Tandon,J)

Order Dt.17.5.2017.

G.S