Charan Singh vs State Of U.P. And 3 Others
2021 Latest Caselaw 200 ALL

Citation : 2021 Latest Caselaw 200 ALL
Judgement Date : 5 January, 2021

Allahabad High Court

Charan Singh vs State Of U.P. And 3 Others on 5 January, 2021

Bench: Munishwar Nath Bhandari, Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1824 of 2020
 

 
Petitioner :- Charan Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Guru Prasad Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

Present writ petition has been filed challenging the handing over the charge of Block Development Officer to the respondent no. 4.

The facts and relief of the writ petition, shows it to be a service matter for which a public interest litigation is not maintainable in the light of the judgment of the Apex Court in case of Dr. Duryodhan Sahu and Others Vs. Jitendra Kumar Mishra and Others, (1998) 7 SCC 273.

Accordingly, writ petition is dismissed as not maintainable.

Order Date :- 5.1.2021

Shekhar

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