Suresh Singh vs U.P. Power Corporation Ltd. And 2 ...
2023 Latest Caselaw 10123 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 193 of 2023
 

 
Appellant :- Suresh Singh
 
Respondent :- U.P. Power Corporation Ltd. And 2 Others
 
Counsel for Appellant :- Suparn Samadariya,Agnihotri Kumar Tripathi
 
Counsel for Respondent :- Abhishek Srivastava
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Vikas Budhwar,J.

In Re: Civil Misc. (Delay Condonation) Application No. 01 of 2023

Sri Sandip Kumar Rai holding brief of Sri Abhishek Srivastava learned Advocate appearing for the respondents has no objection to the explanation given for delay in filing the present appeal.

The delay in filing the present appeal has been explained to the satisfaction of the Court.

The delay condonation application is, accordingly, allowed. The delay in filing the appeal is hereby condoned.

The appeal is treated to have been filed within time. Office is directed to allot a regular number to this appeal.

In Re: Appeal

It is an admitted fact that the petitioner had retired from the post of Junior Engineer in the year 2003 while working in the State of Uttranchal after enforcement of the U.P. Reorganization Act, 2000, the challenge to the judgment of the learned Single Judge, on a dispute with regard to the age of retirement, cannot be entertained.

The appeal is dismissed as misconceived.

Order Date :- 5.4.2023

Brijesh