Sanjay Kumar Sharma And Another vs State Of U.P. And 3 Others
2021 Latest Caselaw 9807 ALL

Citation : 2021 Latest Caselaw 9807 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Sanjay Kumar Sharma And Another vs State Of U.P. And 3 Others on 6 August, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 8910 of 2021
 

 
Petitioner :- Sanjay Kumar Sharma And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anjani Kumar Tripathi,Pankaj Sharma
 
Counsel for Respondent :- C.S.C.,Anadi Krishna Narayana
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the parties.

Apart from the fact that the writ petition suffers from evident laches, the Court notes that the services of the petitioners were contractual. The Court finds no ground to entertain this petition which assails an order of termination of the contractual engagement of the petitioners in light of the judgment rendered by a Division Bench of this Court in Rajesh Bhardwaj V. Union of India [2019(2) ADJ 830].

The writ petition stands dismissed accordingly.

Order Date :- 6.8.2021

Rakesh

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