ANAND PRAKASH TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.R. Mishra, learned counsel for the petitioner and the learned Standing Counsel for the respondent nos. 1, 2 and 3. The respondent nos. 4, 5 and 6 are private respondents above whom seniority is being claimed by the petitioner on the post of District Panchayat Raj Officer.

(2.) At this stage, it is no longer necessary to issue any fresh notices to the said respondents, as no relief can be granted against them in view of the fact that the petitioner admittedly has attained the age of superannuation.

(3.) The petitioner is aggrieved by the order dated 26th June, 2006, Annexure No. 7 to the writ petition which has declared the petitioner to have not been promoted on substantive basis on the post of District Panchayat Raj Officer in the absence of consultation from the Public Service Commission. This affects his status of service as well as seniority. The petitioner is therefore, aggrieved and his cause still survives even after attaining the age of superannuation on the ground that the said observations made in the impugned order would also effect his post retiral and other service benefits.