P.N. Singh vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 5842 ALL

Citation : 2017 Latest Caselaw 5842 ALL
Judgement Date : 26 October, 2017

Allahabad High Court

P.N. Singh vs State Of U.P. Thru. Prin. Secy. ... on 26 October, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 25568 of 2017
 

 
Petitioner :- P.N. Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Irrigation & Water Deptt. &
 
Counsel for Petitioner :- Som Kartik Shukla
 
Counsel for Respondent :- C.S.C.,Anurag Tripathi
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Notice on behalf of opposite party no.1 has been accepted by the Chief Standing Counsel whereas Sri Anurag Tripathi has put in appearance on behalf of opposite party no.2.

Counsel for the respondents raises a preliminary objection that the petitioner has equally efficacious remedy of filing Claim Petition before the U.P.State Public Services Tribunal and as such the instant writ petition is not maintainable.

Accordingly, this writ petition is dismissed on the ground of availability of statutory alternative remedy.

Order Date :- 26.10.2017

MH/-