Recruit Constable Chest No. 90 ... vs State Of U.P. And Others
2011 Latest Caselaw 4440 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 51060 of 2011
 

 
Petitioner :- Recruit Constable Chest No. 90 Kumar Vikrant And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sanjay Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

As per the respondent, the petitioners were absent for 68 days during the training period. As per the Uttar Pradesh Police Aarakshi Evam Mukhya Aarakshi Sewa Niyamawali, 2008 amended Rule, 2009 under Rule 19 in case where the trainee is absent for 45 days or more than 45 days, he has to be sent back to the appointed place and will be included in the next training period.

Learned counsel for the petitioner submitted that as per the rule, the petitioner is required to undergo 9 months training but instead of 9 months, he has done 11 months training and completed the the training for the absent period also and, therefore, the petitioner is not required to go for further training. There is nothing in the rule that in case where the trainee is absent for 45 days or more than 45 days, he has to undergo training for the entire 9 months. The petitioner is only required to complete the training of short period only.

Learned Standing Counsel prays for some time to seek instruction.

Put up on 12.9.2011 as fresh.

Order Date :- 6.9.2011

OP