Dharmendra Kumar vs State Of U P And 4 Others
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Allahabad High Court

Dharmendra Kumar vs State Of U P And 4 Others on 1 February, 2024

Author: Ashwani Kumar Mishra

Bench: Ashwani Kumar Mishra

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:16755-DB
 
Court No. - 40
 

 
Case :- SPECIAL APPEAL No. - 18 of 2024
 

 
Appellant :- Dharmendra Kumar
 
Respondent :- State Of U P And 4 Others
 
Counsel for Appellant :- Santosh Kumar Shukla,Parvish Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

This appeal is directed against the judgment and order passed by learned Single Judge, dated 21.11.2023, in Writ Petition No.16469 of 2023.

The appellant had claimed benefit of designation of post relying upon a Government Order dated 25.10.2000. The authorities have rejected the claim on the ground that appellant is not covered by such Government Order. Learned Single Judge has also observed with reference to Clause 6 of the Government Order that only such persons, who were eligible on the date of Government Order, would be entitled to such benefit. A further finding is returned that on such date the appellant was not eligible. The finding in that regard is not shown to be incorrect. We, therefore, decline to interfere in the present appeal.

Learned counsel for the appellant lastly submits that similar relief has been granted to others. There is nothing on record to show that such pleas were raised before the learned Single Judge. In the event such a plea was pressed, as is being orally stated, and is not considered, the appellant can seek review before the learned Single Judge.

Subject to the observations made above, this appeal is consigned to records.

Order Date :- 1.2.2024

Anil