Guddu Singh vs State Of U.P.Thru Prin.Secy. Home ...
2023 Latest Caselaw 2953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 13182 of 2020
 

 
Petitioner :- Guddu Singh
 
Respondent :- State Of U.P.Thru Prin.Secy. Home Lucknow And Ors.
 
Counsel for Petitioner :- Ramesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Case called out. None is present on behalf of the petitioner to press this petition. However, Shri Indrajeet Shukla, learned Additional Chief Standing Counsel appearing for the State-respondents is present.

The instant petition has been filed by the petitioner with the prayer to issue a writ in the nature of certiorari to quash the judgment and order dated 16.04.2019, passed by U.P. State Public Service Tribunal, Indira Bhawan, Lucknow in Claim Petition No.740 of 2018.

Since none is present on behalf of the petitioner to press this petition, the instant petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

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

Order Date :- 28.1.2023

Anand Sri./-