KHALIFA RAM CHAUHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) This petition has been filed with the following prayer:

(2.) The learned counsel for the respondent has raised preliminary objection regarding maintainability of the writ petition. He states that the petitioner had earlier filed Writ-A No.9556 of 2020 before this Court praying for retiral benefits alongwith admissible interest and with further direction to the respondents to decide the representation of the petitioner dtd. 17/8/2020. This Court initially entertained the said writ petition on 11/11/2020 directing the respondents to obtain instructions with regard to the payment of retiral dues of the petitioner. This Court directed the matter to be listed on 18/8/2021 and further directed that post retiral benefits of the petitioner may be paid to him, failing which, the Secretary (Water Supply) U.P. at Lucknow shall file his personal affidavit on or before the date fixed or otherwise, the Court would be forced to summon the Officer concerned in person. When the matter was taken up on 18/8/2021, the petitioner made a statement before the Court that nothing further survives in the petition as respondents have affected compliance with the order dtd. 12/7/2021 and, accordingly, the writ petition was dismissed as infructuous on the same day.

(3.) The copy of the order dtd. 18/8/2021 has been placed before this Court.