Farookh Ahmad Khan vs State Of U P Thr.Prin Secy Samaj ...
2022 Latest Caselaw 18380 ALL

Citation : 2022 Latest Caselaw 18380 ALL
Judgement Date : 22 November, 2022

Allahabad High Court

Farookh Ahmad Khan vs State Of U P Thr.Prin Secy Samaj ... on 22 November, 2022

Bench: Devendra Kumar Upadhyaya, Saurabh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 2001083 of 2009
 

 
Petitioner :- Farookh Ahmad Khan
 
Respondent :- State Of U P Thr.Prin Secy Samaj Kalyan Govt.Of U P Civil
 
Counsel for Petitioner :- Upendra Nath Misra
 
Counsel for Respondent :- C.S.C,Anuj Kudesia
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Saurabh Srivastava,J.

Case has been revised. No one appears on behalf of the petitioner, whereas Shri anuj Kudesia, learned counsel representing the respondents is present.

The subject matter of this writ petition has been concluded by a judgment of Hon'ble Supreme Court in the case of U. P Power Corporation Ltd. vs. Rajesh Kumar and others, reported in (2012) 7 SCC 1.

Accordingly, this petition also stands disposed of in the light of the aforesaid judgment rendered by Hon'ble Supreme Court in the case of Rajesh Kumar (supra).

Order Date :- 22.11.2022

akhilesh/