State Of U.P. Thru. Its Addl.Chief Secy. ... vs Mr. Uma Raman Tripathi
2025 Latest Caselaw 6034 ALL

Allahabad High Court

State Of U.P. Thru. Its Addl.Chief Secy. ... vs Mr. Uma Raman Tripathi on 11 March, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:15017-DB
 
Court No. - 1
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 98 of 2025
 

 
Appellant :- State Of U.P. Thru. Its Addl.Chief Secy. Vocational Education And Skill Development Lko.And Another
 
Respondent :- Mr. Uma Raman Tripathi
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Pradeep Chandola,Abhishek Dwivedi
 

 
Hon'ble Attau Rahman Masoodi,J.
 

Hon'ble Subhash Vidyarthi,J.

Order on C.M. Application No. 1 of 2025(Application for condonation of delay)

1. This intra court appeal has been filed with delay of 78 days along-with an application for condonation of delay duly supported with an affidavit.

2. Reasons have been spelt out in the affidavit filed in support of the application for condoantion of delay to which there is no objection.

3. In absence of any objection and the cause shown being sufficient, the application for condonation of delay is allowed and the delay in filing the present intra court appeal is condoned.

Order on Appeal

4. Heard Sri Indrajeet Shukla, learned Additional Chief Standing Counsel for the State and Sri Pradeep Chandola and Sri Abhishek Dwivedi learned counsel for the respondents.

5. Sri Indrajeet Shukla learned Additional Chief Standing Counsel has stated that the controversy involved in the intra court appeal has already been set at rest by this Court in a bunch of intra court appeals leading case being Special Appeal No. 99 of 2025.

6. Learned counsel for the respondent has also conceded that the matter has already been decided in the aforesaid bunch of intra court appeals. It is also informed that the respondent employee had passed away even prior to the date of the decision rendered by the Writ Court.

7. In view of above, the intra court appeal is disposed of in the same terms and conditions as in the judgment and order dated 11.3.3025 passed in a bunch of intra court appeals leading case being Special Appeal No. 99 of 2025. Since the respondent employee in the present intra court appeal has died, as such, the benefit extended by the Writ Court shall also be available to the legal representatives of the deceased employee.

.

(Subhash Vidyarthi J.) (A. R. Masoodi J.)

Order Date :- 11.3.2025

kanhaiya