Union Of India And 4 Others vs Risheshwar Upadhyay And Another
2022 Latest Caselaw 22791 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- WRIT - A No. - 21829 of 2022
 
Petitioner :- Union Of India And 4 Others
 
Respondent :- Risheshwar Upadhyay And Another
 
Counsel for Petitioner :- Satish Chaturvedi
 
Counsel for Respondent :- Saiyed Jafar Ishtiaque
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Mohd. Azhar Husain Idrisi,J.

Heard Sri Satish Chaturvedi, learned counsel for the petitioners and Sri Saiyed Jafar Ishtiaque, learned counsel for the respondent no.1.

This writ petition has been filed praying for the following reliefs:

"It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased to issue a writ, order or direction in the nature of Certiorari calling for the record of the case and set aside the judgment, order dated 18.11.2021 passed by The Central Administrative Tribunal, Allahabad in Original Application No 776 of 2019, Rajeshwar Upadhyay Vs Union of India and others as well as judgment dated 4.7.2022 dismissing the review Application [filed as Annexure No.1 and 2 to the writ petition]."

Learned counsel for the parties jointly stated that the controversy involved in the present writ petition is squarely covered by the judgment dated 15.12.2022, passed in WRIT - A No. - 14527 of 2022 (Union Of India and 3 Others Vs. Shiv Balak And 2 Others) and, therefore, in the light of the said judgment, the writ petition deserves to be dismissed.

For all the reasons aforestated, this writ petition is dismissed in terms of the judgment in the case of Union Of India and 3 Others Vs. Shiv Balak And 2 Others (supra).

Order Date :- 23.12.2022/M. Tarik