Sanjeev Kumar Singh vs State Of U.P.Thru Prin.Secy.Law ...
2022 Latest Caselaw 2308 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 17442 of 2020
 

 
Petitioner :- Sanjeev Kumar Singh
 
Respondent :- State Of U.P.Thru Prin.Secy.Law Lucknow And Ors.
 
Counsel for Petitioner :- Kaushlendra Yadav,Preeti Chaudhary Kashyap
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

This writ petition has been filed by the petitioner with the following prayers :-

"(i.) To issue a writ, order or direction in the nature of certiorari quashing the order dated 16.09.2020 passed by the state government as contained in annexure no. 1 to the writ petition to the extent it is relating to the petitioner with all consequential benefits.

ii) To issue a writ order or direction in the nature of mandamus directing and commanding the respondents to consider the renewal of term of the petitioner to continue as District Government Counsel (Criminal), Moradabad in compliance of the judgment and order dated 13.12.2019 passed in writ petition no. 4921 (MB) of 2019; Sanjev Kumar Singh and another v. State of U.P. and others read with judgment and order dated 19.11.2019 as contained in annexure no. 9 to this writ petition within some reasonable time on merits on the basis of the reports of the District Judge and District Magistrate and during this period the petitioner be permitted to work as DGC (Crl) Moradabad with all consequential benefits."

It appears that by efflux of time, the instant writ petition has become infructuous.

Accordingly, the present writ petition is dismissed as infructuous.

However, it is open for the petitioner to move an appropriate application within two months from today, if the matter survives.

(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.)

Order Date :- 7.5.2022

Anurag