State Of U.P. Thru. Prin. Secy. ... vs Manvendra Shastri
2023 Latest Caselaw 25677 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:60459-DB
 
Court No. - 1
 

 
Case :- WRIT - A No. - 6827 of 2023
 

 
Petitioner :- State Of U.P. Thru. Prin. Secy. Stamp And Registration Deptt. Govt. Lko. And Another
 
Respondent :- Manvendra Shastri
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- Kshitij Mishra
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. This writ petition filed by the State has arisen out of the judgement and order dated 30.5.2023 passed by the U.P. Public Services Tribunal in claim petition no. 2466 of 2022.

2. Even if the plea of limitation which the State government may have put-forth had substance but having regard to the orders passed by the Hon'ble Apex Court in Suo Motu Writ Petition(C) No. 3 of 2020, such a plea is inconsequential.

3. Insofar as the order of censure punishment is concerned, the same has lost its relevance as a result of the retirement of the delinquent employee on 31.8.2023.

4. There is no point brought to our notice as to how the impugned judgment would have any serious prejudice to the interest of the State on account of the direction issued.

5. Matters of this description ought not to be taken up before this Court so as to waste time and finance both.

6. The writ petition however, taking a lenient view, is hereby dismissed.

Order Date :- 20.9.2023

kanhaiya