Rakesh Pratap Singh vs State Of U.P. Thru. Its Secy. ...
2023 Latest Caselaw 1511 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 136 of 2022
 

 
Applicant :- Rakesh Pratap Singh
 
Opposite Party :- State Of U.P. Thru. Its Secy. Secondary Edu. Lko. And 3 Others
 
Counsel for Applicant :- Pawan Kumar Pandey
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Vivek Chaudhary,J.

C.M.A. No.1 of 2022

Heard Shri Pawan Kumar Pandey, learned Counsel for the applicant/review petitioner and Shri Amitabh Rai, 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 27.07.2017, passed by a Co-ordinate Bench comprising one of us (Vivek Chaudhary, J.) and Hon'ble Mr. Justice Dilip B. Bhosale, the then Chief Justice.

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 and 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 27.07.2017 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.) (Ramesh Sinha, J.)

Order Date :- 13.1.2023

Anand Sri./-