Anil Kumar Vishwas vs State Of U.P. Thru ...
2018 Latest Caselaw 1371 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(C.M. Application No.62771 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 456 of 2017
 

 
Petitioner :- Anil Kumar Vishwas
 
Respondent :- State Of U.P. Thru Prin.Secy.Medical & Health Lucknow & Ors.
 
Counsel for Petitioner :- Ramesh Singh
 
Counsel for Respondent :- C.S.C.,Anuj Kudesia
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anuj Kudesia, learned counsel for the applicant-opposite party No.5, while learned counsel for the petitioner is not present.

By means of this application, Sri Anuj Kudesia, has submitted that Sri Anil Kumar Vishwas, the writ petitioner of this writ petition (W.P. No.456 (S/S) of 2017) has been granted stay order against the transfer order dated 04.01.2017.  This Court has passed the order dated 10.01.2017.

I have perused the order dated 10.01.2017, which clearly reveals that the aforesaid stay order was granted on the ground that the writ petitioner was to retire within a year.

Sri Kudesia has submitted that Sri Anil Kumar Vishwas, the writ petitioner of this writ petition, has retired on 31.01.2018, therefore, the instant writ petition i.e. Writ Petition No.456 (S/S) of 2017 rendered infructuous and the interim order dated 10.01.2017 is now of no use for Anil Kumar Vishwas.

Considering the aforesaid contention of Sri Kudesia and perusing the interim order dated 10.01.2017, I find that the aforesaid submission of Mr. Kudesia is liable to be considered.

Therefore, the application is allowed and the writ petition is dismissed being infructuous and interim order dated 10.01.2017 is vacated.

Order Date :- 5.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]