- (1.) HEARD learned counsel for the parties and perused the record.
(2.) THIS intra court appeal has been preferred challenging the validity and correctness of the judgment and order dated 30.5.2014 passed by the Writ Court in Civil Misc. Writ Petition (A) No. 27571 of 1999 and Civil Misc. Writ Petition (A) No. 55097 of 2000, Triveni Prasad versus State of U.P. and others.
(3.) THE judgment and order dated 30.5.2014 is challenged by the appellant on the ground that it is illegal and is not sustainable in the eye of law for the reason that it has failed to take cognizance of the fact that the appellant had neither been named in the FIR and as such nor could have any information of the criminal case registered against him. Therefore, there was no fault of the appellant in filling up the application form. The Criminal Case No. 4636 of 2006, under Sections 420, 467,468 and 471 IPC filed by the respondents after his termination has also attained finality upon his acquittal by the Court below vide judgment and order dated 27.7.2012. Learned Standing counsel has supported the finding recorded by the Writ Court in the impugned judgment and submits that there is no illegality or infirmity in it, hence no interference is required by this Court.;