LAWS(ALL)-2003-12-161

DEVI DEEN VERMA Vs. STATE OF U P

Decided On December 08, 2003
DEVI DEEN VERMA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel appearing for the respondents. Perused the record.

(2.) The appellant's application for restoration has been dismissed vide the impugned order dated 21.5.2003. The appellant has challenged the order of compulsory retirement which petition has been dismissed in default on 15.11.1995. The restoration was moved after a considerable delay and it appears that the appellant was required to submit medical certificate as the ground for absence was shown the illness of the appellant. However, medical certificate was not filed.

(3.) The learned single Judge dismissed the application for restoration on the ground that no evidence has been filed in support of the appellant's version about his illness.