Virendra Singh vs Personnel Manager U.P. State Road ...
2018 Latest Caselaw 3326 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 42722 of 2001
 

 
Petitioner :- Virendra Singh
 
Respondent :- Personnel Manager U.P. State Road Transport Bareilly & Anr.
 
Counsel for Petitioner :- Km. Adhya Gupta,A.R.Dubey,Ashutosh Srivastava
 
Counsel for Respondent :- V.P. Mathur,Nripendra Mishra,S.C.,Samir Sharma
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revise. None appeared to press this writ petition. Sri Nripendra Mishra, Advocate is present for respondents. In the circumstances, I myself have perused the record.

2. By means of present writ petition, petitioner has sought following reliefs:

?(i) Issue a writ, order or directino in the nature of certiorari quashing the termination order dated d31.10.2001 (Annexure no. 6 to this writ petition).

(ii) Issue a writ, order or direction in the nature of mandamus directing the oppoeite parties/ respondents to allow the petitioner to work as Bus Driver in U.P.S.R.T.C.?

3. I myself have gone through the pleadings, grounds as also reliefs sought and find that petitioner is not able to make out a case so as to justify interference of this Court by granting reliefs, as prayed for.

4. Moreover, it appears that either the cause of action no more survives or the petitioner has lost interest in this matter or it has otherwise become infructuous and, probably for this reason, none is interested to have decided this matter on merits and that is why, counsel for petitioner is absent.

5. Dismissed. Interim order, if any, stands vacated.

Order Date :- 25.10.2018

PS