Harish Chandra Pandey vs State Of U.P. And Others
2018 Latest Caselaw 4283 ALL

Citation : 2018 Latest Caselaw 4283 ALL
Judgement Date : 12 December, 2018

Allahabad High Court

Harish Chandra Pandey vs State Of U.P. And Others on 12 December, 2018

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 57
 

 
Case :- WRIT - A No. - 42370 of 2003
 

 
Petitioner :- Harish Chandra Pandey
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- S.P. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised. Nobody is present on behalf of petitioner.

The writ petition was preferred in the year 2003 with the prayer to quash the order of suspension dated 5.8.2000 (Annexure no.1 to the writ petition).

In the writ petition detailed order was passed by this Court on 19.9.2003. By the aforesaid order the Hon'ble Court was pleased to stay the effect and operation of the order dated 5.8.2000 until further orders and the respondents were directed to conclude the enquiry as expeditiously as possible preferably within three months.

In the circumstances, it appears that either by efflux of time the writ petition has now become infructuous or the relief sought for by him has already been granted in his favour.

The writ petition is accordingly dismissed. Interim order, if any, stands discharged. However, petitioner is granted liberty to move recall application in case cause of action still survives or this order cause any prejudice to his interest.

Order Date :- 12.12.2018

Pramod Tripathi