State Of U.P. And Another vs U.P. Public Service Tribunal And ...
2019 Latest Caselaw 2935 ALL

Citation : 2019 Latest Caselaw 2935 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

State Of U.P. And Another vs U.P. Public Service Tribunal And ... on 15 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 28644 of 2011
 

 
Petitioner :- State Of U.P. And Another
 
Respondent :- U.P. Public Service Tribunal And Another
 
Counsel for Petitioner :- Wasim Alam
 
Counsel for Respondent :- B.K. Srivastava,Dhiraj Srivastava
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petition was dismissed for want of prosecution on 10.8.2018. The application to recall the above order has been moved but there is a slight delay. We are satisfied that the petitioner was prevented by the sufficient cause for filing the restoration application within time.

Accordingly, the delay in filing the restoration application is condoned.

The Delay Condonation Application No.3 of 2018 is allowed.

The cause shown for the absence is sufficient.

Accordingly, order dated 10.8.2018 is recalled and the writ petition is directed to be restored to its original number.

The Restoration Application No.4 of 2018 is also allowed.

Order Date :- 15.4.2019

Pramod Tripathi