SUDHIR AGARWAL,J. - (1.) Heard Sri Pramod Kumar Sinha, learned counsel for appellant and learned Standing Counsel for respondents.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 03.02.2004, passed by learned Single Judge in Writ Petition No. 7952 of 1990 - Smt. Shiromani Sinha v. Uttar Pradesh State Road Transport Corporation , Lucknow through its Managing Director and Others, whereby writ petition has been dismissed.
(3.) Since employee after filing writ petition died during pendency of petition, he was substituted by his wife and she is pursuing the matter.;