Union Of India And 3 Others vs Aman Kumar And Another
2023 Latest Caselaw 33577 ALL

Allahabad High Court

Union Of India And 3 Others vs Aman Kumar And Another on 1 December, 2023

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:228061-DB
 
Court No. - 39
 

 
Case :- WRIT - A No. - 7737 of 2023
 

 
Petitioner :- Union Of India And 3 Others
 
Respondent :- Aman Kumar And Another
 
Counsel for Petitioner :- Purnendu Kumar Singh,A.S.G.I.
 
Counsel for Respondent :- Shashi Prakash Singh,Dharmendra Kumar
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Shiv Shanker Prasad,J.

1. Heard Mr. Shashi Prakash Singh, learned Additional Solicitor General of India assisted by Mr. Purnendu Kumar Singh, learned counsel for the petitioner-Union of India, and Mr. Dharmendra Kumar, learned counsel for the respondents.

2. The present writ petition has been filed for the relief as below:

"(I). Issue a writ, order or direction in the nature of Certiorari quashing the judgment and order dated 01.12.2022 passed by respondent No. 2 in Original Application No. 318 of 2019;

(II). Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(III). Award the cost of the writ petition to the petitioners."

3. Besides the submissions raised and noted in the leading case, it has been further submitted, no regularization may have arisen contrary to relevant Rules applicable on postal employees. They cannot be pre-existing.

4. By a detailed order passed today, Writ-A No. 10505 of 2023 (Union of India & 2 Others vs. Heeral Lal & Another) has been dismissed. For the reasons contained in that order, the present petition must be in the same fate. Accordingly, the present writ petition is dismissed.

(Shiv Shanker Prasad, J.) (Saumitra Dayal Singh, J.)

Order Date :- 1.12.2023

Sushil/-