Ram Dutt vs State Of U.P. Thru. Prin. Secy. Lok ...
2023 Latest Caselaw 22813 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:55637
 
Court No. - 20
 

 
Case :- WRIT - A No. - 6212 of 2023
 

 
Petitioner :- Ram Dutt
 
Respondent :- State Of U.P. Thru. Prin. Secy. Lok Nirman Vibhag U.P. Civil Sectt. Lko. And 3 Others
 
Counsel for Petitioner :- Madan Gopal Tripathi,Sri Niwas Jaiswal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

1. Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

2. Petition has been filed seeking a direction to opposite parties for regularization of petitioner's services with effect from 01.03.1977 alongwith consequential benefits.

3. Learned State counsel on the basis of material on record however submits that the aforesaid prayer of petitioner was already made in earlier Writ Petition No.5875 (S/S) of 2011 although molded in different terms. The said petition was connected to a Bunch with leading petition bearing Service Single No.25955 of 2017; Ram Das Yadav versus State of U.P. & Ors. and was disposed of by means of judgment and order dated 08.11.2021. It is submitted that subsequently petitioner filed application for modification of the judgment and order dated 08.11.2021 with the specific prayer that petitioner's case was different from those in the Bunch. The said application was thereafter rejected by the Full Bench vide order dated 06.12.2022 specifically indicating that there was no distinction in the petition of present petitioner as well as those in the Bunch. It is submitted that once the said relief has already been declined by the Full Bench, the present petition is not maintainable.

4. After arguing the matter at some length, learned counsel for petitioner seeks to withdraw the petition.

5. In view of aforesaid submission, petition is dismissed as withdrawn.

Order Date :- 22.8.2023

Subodh/-