Praveen Kumar Singh vs Chairman U.P.State Warehouse ...
2023 Latest Caselaw 12622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 1764 of 2003
 

 
Petitioner :- Praveen Kumar Singh
 
Respondent :- Chairman U.P.State Warehouse Corp.New Hyaderbad Lucknow
 
Counsel for Petitioner :- S.C.Sitapuri
 
Counsel for Respondent :- B.K.Verma,A.K. Bajpai,Rakesh Kumar Chaudhary
 

 
Hon'ble Irshad Ali,J.

1. Heard Sri S.C. Sitapuri, learned counsel for the petitioner.

2. Learned counsel for the petitioner submitted that the identical matters have been disposed of by this Court. One of such order is dated 16.05.2013, passed in Writ Petition Service Single No.2802 of 2013. The order dated 16.05.2013 (Supra) is reproduced as under:-

"Heard learned counsel for the parties.

The petitioners are claiming the benefit of the Division Bench judgment of this Court dated 20th March, 2013 in the case of U.P. State Warehouses Corporation Vs. Sunil Kumar Srivastava and another; Special Appeal No.399 of 2011. Having perused the same, it appears that the petitioners are also raising the claim for regularization.

In view of the issues already decided by the Division Bench, let the claim of the petitioners be also considered in accordance with law by the Respondent- Corporation.

The writ petition is disposed of."

3. The instant writ petition is also disposed of in terms of the aforesaid order.

4. It is made clear that this court has not examined the matter on merit.

Order Date :- 24.4.2023

Gautam