Brajesh Kumar Shukla vs The Committee Of Management , ...
2023 Latest Caselaw 5896 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 42 of 2023
 
Applicant :- Brajesh Kumar Shukla
 
Opposite Party :- The Committee Of Management , Gandhi Intermediate College Thru. President And 4 Others
 
Counsel for Applicant :- Manoj Kumar Pandey
 

 
Hon'ble Vivek Chaudhary,J.

(I.A. No.1 (W) of 2023-Delay)

Learned counsel for the review-applicant is permitted to serve a copy of the review application upon learned Standing Counsel in Court only.

Heard learned Counsel for the applicant/review petitioner and learned Additional Chief Standing Counsel for the State-respondents.

As per Stamp Reporter, there is delay in filing the instant review application.

Since learned Additional Chief Standing Counsel for the State-respondent has no objection if delay in filing the instant review application is condoned and cause shown by the applicant/petitioner in filing the instant review application beyond time appears to be satisfactory, therefore, the delay in filing the instant review application is condoned.

Office is directed to allot regular number to the present review application.

(Order on Review Application)

The instant Review Application has been moved by the applicant/petitioner seeking review of the judgment and order dated 13.9.2017 passed by this Court.

The review applicant/petitioner has approached this Court by way of filing the instant review application after five years of passing of the impugned order.

Learned Counsel for the applicant/review petitioner submits that the claim of the petitioner is covered for regularization under the U.P. Secondary Education Service Selection Board Act, 1982. In case claim of the petitioner for regularization is covered, he may raise his grievance before the appropriate authority in accordance with law.

The impugned judgment dated 13.9.2017 would not come in the way of the authority concerned in considering the claim of the petitioner for regularization, if his claim is covered under the aforesaid Act.

In view of the aforesaid, the instant review application is consigned to record.

.

[Vivek Chaudhary,J.]

Order Date :- 22.2.2023

Sachin