Harish Chand vs Union Of India
2023 Latest Caselaw 5616 ALL

Citation : 2023 Latest Caselaw 5616 ALL
Judgement Date : 20 February, 2023

Allahabad High Court

Harish Chand vs Union Of India on 20 February, 2023

Bench: Devendra Kumar Upadhyaya, Subhash Vidyarthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 2001541 of 1997
 

 
Petitioner :- Harish Chand
 
Respondent :- Union of India
 
Counsel for Petitioner :- S.K.Shukla
 
Counsel for Respondent :- Manik Sinha,Kailash Narain Srivastava,Mahendra Kumar Misra
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Subhash Vidyarthi,J.

Case called out.

No one responds on behalf of the petitioner, whereas Sri Mahendra Kumar Misra is present on behalf of Railways.

This petition seeks to challenge the judgment and order passed by the Central Administrative Tribunal in a bunch of the claim petitions which were dismissed by means of judgment and order dated 14.10.1997.

The claim put-forth before the Central Administrative Tribunal in the year 1993 related to grant of appointment against Group 'D' post in the Lucknow Division of Northern Railway despite the fact that they were allegedly empanelled.

It appears that by efflux of time, the writ petition has been rendered infructuous, which is hereby dismissed as such.

Order Date :- 20.2.2023

Sanjay