Rajeev Kumar vs State Of U.P. And 3 Others
2021 Latest Caselaw 4697 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 3329 of 2021
 

 
Petitioner :- Rajeev Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pramod Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Following orders were passed in the matter on 19.3.2020:-

"Let this matter appears as fresh, once again, on 25.03.2021 in order to enable learned counsel for the petitioner to address the Court on the aspect of maintainability of the writ petition 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]."

Learned counsel for the petitioner has not been able to demonstrate that this petition is 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].

Writ petition is accordingly dismissed.

Order Date :- 25.3.2021

n.u.