Afzal Husain S/O Iqbal Husain S/S ... vs Chhatrapati Shahuji Maharaj ...
2022 Latest Caselaw 1742 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- SPECIAL APPEAL No. - 42 of 2010
 

 
Appellant :- Afzal Husain S/O Iqbal Husain S/S 6964/2000 
 
Respondent :- Chhatrapati Shahuji Maharaj Medical University And Ors.
 
Counsel for Appellant :- R.C. Singh,O.P. Srivastava,Raza Ali Khan
 
Counsel for Respondent :- Shubham Tripathi
 

 
Hon'ble Rajan Roy,J.

Hon'ble Jaspreet Singh,J.

We have already considered and dismissed the connected appeal of the University today. We have held that that the judgment of the learned Single Judge has done substantial justice between the parties and we do not find any factual and legal basis for the appellant herein who was the private respondent in the appeal of the University for being considered for regularization w.e.f. 1982.

We do not find any reason to order consideration of appellant's claim herein for regularization of his services w.e.f. 1982 that is the initial year of his engagement.

Accordingly, the special appeal is dismissed.

(Jaspreet Singh, J.) (Rajan Roy, J.)

Order Date :- 28.4.2022

Asheesh