Anil Kumar vs State Of U P And 3 Others
2021 Latest Caselaw 2450 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 1774 of 2021
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Sheikh Moazzam Inam,Jasvant Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

On the previous occasion, following orders were passed in the matter:-

"Learned counsel for the petitioner may disclose as to how the present petition would be maintainable in view of the Full Bench judgment of this Court in Vijay Bihari Srivastava Vs. Uttar Pradesh Postal Primary Co-operative Bank Ltd. [2002 (5) AWC 308].

Put up this matter as fresh on 15.2.2021".

Instead of arguing the matter on the aspect of maintainability of the writ petition, prayer is made to adjourn the matter.

Prayer for adjournment is refused. Writ petition is dismissed as not maintainable in view of the Full Bench Bench judgment of this Court in Vijay Bihari Srivastava Vs. Uttar Pradesh Postal Primary Co-operative Bank Ltd. [2002 (5) AWC 308].

Order Date :- 17.2.2021

n.u.