Desh Raj vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 24621 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:58800-DB
 
Court No. - 1
 

 
Case :- WRIT - A No. - 6763 of 2023
 
Petitioner :- Desh Raj
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Lko And Another
 
Counsel for Petitioner :- Ramesh Chandra Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. Case called out. None appears on behalf of petitioner to press this petition.

2. However, learned Standing Counsel for State-respondents is present.

3. We have perused the order impugned herein this petition filed under Article 226 of the Constitution of India arising out of the judgment/order dated 18.05.2023 passed by U.P. Public Service Tribunal (hereinafter referred to as "Tribunal") in Claim Petition No.309 of 2019.

4. It appears that the petitioner by means of the aforesaid claim petition had prayed for a direction to the competent authority for deciding his representation dated 30.05.2018.

5. In the written statement filed on behalf of the State, it was averred that the representation so made had already been decided by means of an order dated 11.09.2019, thus, the prayer made by the petitioner was not maintainable.

6. We do not find any error in the order passed by the learned Tribunal, once the order on the representation made by the petitioner was passed and is placed on record by the petitioner himself.

7. The instant writ petition is dismissed.

8. The dismissal of the present writ petition shall, however, not prejudice the remedy against the order passed as may be available to the petitioner in an appropriate proceedings.

(Om Prakash Shukla, J.) (Attau Rahman Masoodi, J.)

Order Date :- 12.9.2023

Shubhankar