Ashish Kumar Tiwari vs Distt Judge Hamirpur And Another
2022 Latest Caselaw 11076 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 54286 of 2003
 

 
Petitioner :- Ashish Kumar Tiwari
 
Respondent :- Distt Judge Hamirpur And Another
 
Counsel for Petitioner :- C.B. Singh
 
Counsel for Respondent :- C.S.C.,K.R. Sirohi
 
and
 

 
Case :- WRIT - A No. - 2822 of 2001
 
Petitioner :- Kumari Santosh Yadav
 
Respondent :- State Of U.P.Through Secretary Ministry Of Lawandjustice
 
Counsel for Petitioner :- Yogendra Kumar Yadav,R.K. Ojha,S.B. Singh,S.C. Dwivedi
 
Counsel for Respondent :- C.S.C.,K.R. Sirohi,S.C. Srivastava,Sudhir Agarwal 
 
and
 
Case :- WRIT - A No. - 20219 of 2001
 
Petitioner :- Shiv Kishore Sharma
 
Respondent :- District Judge Hamirpur And Another
 
Counsel for Petitioner :- S.P. Srivastava
 
Counsel for Respondent :- C.S.C. 
 
alongwith
 
Case :- WRIT - A No. - 10408 of 2004
 
Petitioner :- Harn Beg
 
Respondent :- Distt. Judge Hamirpur And Others
 
Counsel for Petitioner :- Gajendra Pratap
 
Counsel for Respondent :- C.S.C.,Amit Sthalkar,K.R.Sirohi
 
Hon'ble Mrs. Sangeeta Chandra,J.

None appears for the petitioner to press this petition.

Ms. Pooja Agarwal, appears for the Judgeship.

The petitioners had prayed for a direction to be issued to the District Judge, Hamirpur, to issue letters of appointment on the post of Clerk in the Civil Court in favour of the petitioners and to consider the Representations of the petitioners in view of the judgment dated 29.08.2003 passed by a Co-ordinate Bench of this Court in Writ Petition No.6165 of 2001 [Ashish Kumar Tiwari Vs. District Judge, Hamirpur] on 29.08.2003.

The petitioners were not granted any interim order and it appears that they have lost interest in pursuing this petition.

The writ petitions are dismissed for want of prosecution.

Order Date :- 23.8.2022

PAL