State Of U.P. vs Ram Prakash Singhal And Others
2022 Latest Caselaw 21527 ALL

Citation : 2022 Latest Caselaw 21527 ALL
Judgement Date : 16 December, 2022

Allahabad High Court

State Of U.P. vs Ram Prakash Singhal And Others 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. - 1924 of 1996
 

 
Petitioner :- State of U.P.
 
Respondent :- Ram Prakash Singhal And Others
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C. S.Kumar
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Saurabh Lavania,J.

This petition was instituted in the year 1996 against the judgement of U.P. State Public Service Tribunal, Lucknow passed on 02.06.1995.

By the judgment under challenge in this writ petition, learned Tribunal had directed the State authorities to absorb the respondents finally on the post of Assistant Engineer in the Development Authorities Centralized Service in terms of the previsions contained in Rule 6 of Uttar Pradesh Development Authorities Centralized Service Rules,1985.

The writ petition by a efflux of time has been rendered infructuous which is hereby dismissed as such.

We may it clear that since the writ petition is being dismissed as having been rendered infructuous, this judgment does not decide any legal issue.

Order Date :- 16.12.2022

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