Smt.Kamla Singh vs Union Of India Through G.M.Karmik ...
2022 Latest Caselaw 21507 ALL

Citation : 2022 Latest Caselaw 21507 ALL
Judgement Date : 16 December, 2022

Allahabad High Court

Smt.Kamla Singh vs Union Of India Through G.M.Karmik ... on 16 December, 2022

Bench: Devendra Kumar Upadhyaya, Saurabh Lavania




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 2000861 of 2001
 

 
Petitioner :- Smt.Kamla Singh
 
Respondent :- Union Of India Through G.M.Karmik Northern Railway
 
Counsel for Petitioner :- Sampurnand
 
Counsel for Respondent :- A.K.Chaturvedi,Anil Srivastava,Mahendra Kumar Misra
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Saurabh Lavania,J.

This petition challenges the judgment and order dated 14.02.2001 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow.

The dispute before the Court/ Central Administrative Tribunal was in respect to the seniority. Accordingly, by passage of time, the writ petition has lost its effecacy which is hereby dismissed.

Order Date :- 16.12.2022

dk/

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