Dr. Narnarayan Upadhyay vs State Of U.P. And Another
2017 Latest Caselaw 6553 ALL

Citation : 2017 Latest Caselaw 6553 ALL
Judgement Date : 8 November, 2017

Allahabad High Court

Dr. Narnarayan Upadhyay vs State Of U.P. And Another on 8 November, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 64815 of 2015
 

 
Petitioner :- Dr. Narnarayan Upadhyay
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Siddharth Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

In Ref: Review Petition No. 229966 of 2017.

This petition has been filed for review of the judgment dated 25th May, 2017. We having heard Sri Ashok Khare, do not find any error apparent on the face of record to entertain this review petition. He submits that a sympathetic view be taken keeping in view the possible claim of the petitioner. Sri Khare, states that the observations made with regard to appointment of the petitioner will obstruct any relief which otherwise may be available from the State Government.

We clarify that the rejection of the petition or the review application will not prejudice any other cause of the petitioner, in the event any such fact is available to the State, apart from what has been finally decided by this Court.

Rejected with the said observations.

Order Date :- 8.11.2017

Ishan