Ram Niwas Chauhan vs State Of U.P. Thru. Its Prin. Secy. ...
2023 Latest Caselaw 9344 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 2533 of 2023
 

 
Petitioner :- Ram Niwas Chauhan
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Agriculture Deptt. U.P. Civil Secrt. Lko. And Others
 
Counsel for Petitioner :- Yogesh Chandra Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Om Prakash Shukla,J.

After arguing at some length, learned counsel for the petitioner states that he may be permitted to withdraw this writ petition with liberty to seek review of the judgment and order dated 16.04.2015 passed by learned U.P. State Public Services Tribunal in Claim Petition No.681 of 2010.

We, thus, dismiss the petition with the aforesaid liberty. However, we may also observe that since the Claim Petition No.2157 of 2017 has been dismissed primarily on the ground of limitation, the order dated 13.09.2022 shall not come in the way of the Tribunal while trying the review petition which may be preferred by the petitioner seeking review of the order dated 16.04.2015 passed in Claim Petition No.681 of 2010.

Order Date :- 29.3.2023

S. Shivhare