RIAZ ALI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Shailendra Kumar Srivastava, holding brief of Sayed Farman Ahmad Naqvi, the learned counsel appearing for the petitioner.

(2.) Neither the pleadings contained in his writ petition, nor the arguments of his learned counsel disclose any legally cognizable and judicially enforceable right of the petitioner entitling him to assail the order dated January 28, 1995, a copy whereof is Annexure-16 to the petition.

(3.) The petitioner, as described by him, is an officiating Executing Engineer, and was posted at Etah when he approached this Court by means of instant writ petition.