Man Singh Yadav vs State Of U.P. Thru. Secy. Of ...
2023 Latest Caselaw 6455 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 45 of 2023
 

 
Applicant :- Man Singh Yadav
 
Opposite Party :- State Of U.P. Thru. Secy. Of Education (Secondary) Lko And 3 Others
 
Counsel for Applicant :- Manoj Kumar Pandey,Krishna Kumar Singh
 

 
Hon'ble Vivek Chaudhary,J.

(Order on delay condonation application:- I.A. No.1 of 2023)

Heard Shri Manoj Kumar Pandey, 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 25.08.2017, passed by this Court in Writ Petition No.7163 (S/S) of 2000.

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 25.08.2017 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.

Order Date :- 28.2.2023

Arti/-

[Vivek Chaudhary,J.]