Union Of India Through The ... vs Chandra Pal
2023 Latest Caselaw 1803 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 267 of 2022
 

 
Petitioner :- Union Of India Through The Secretary,Ministry Of Comm.Dept.Of Posts,Gov.Of India And 3 Others
 
Respondent :- Chandra Pal
 
Counsel for Petitioner :- Varun Pandey,Deepanshu Dass,Devrishi Kumar
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Heard Shri Deepanshu Dass, learned Counsel for Union of India/petitioner and perused the material brought on record. However, none is present on behalf of respondent.

The instant writ petition has been filed by the petitioner with the following prayers :-

"(a) To issue a writ, order and direction of Certiorari quashing the impugned judgment and order dated 27.11.2018 (order reserved on 14.11.2018) passed by the learned Central Administrative Tribunal, Lucknow Bench in Original Application No.332/00052 of 2018: Chandra Pal Vs. Union of India and others, contained as Annexure No.1 to this writ petition.

(b) To award the cost of the petition in favour of the petitioners."

Shri Deepanshu Dass, learned Counsel for Union of India/petitioner submits that the order of Central Appellate Tribunal has been complied with and the matter has become infructuous and the same may be dismissed as such.

Accordingly, the instant petition is dismissed as infructuous.

(Subhash Vidyarthi, J.) (Ramesh Sinha, J.)

Order Date :- 17.1.2023

Anand Sri./-