Mohd. Salim Ansari vs Union Of India & Others
2012 Latest Caselaw 962 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- WRIT - A No. - 60257 of 2009
 
Petitioner :- Mohd. Salim Ansari
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Rakesh Kr. Shukla
 
Respondent Counsel :- Govind Saran,S.C.
 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

This Court on 27.3.2012 after hearing learned counsel for the parties has passed  the following order:

"Heard learned counsel for the parties and perused the record.

The crux of the matter is as to whether the application of the petitioner for regularization has been sent through the Depot Incharge or not.

Learned counsel for the petitioner submits that it is incorrect to say that the petitioner had not submitted his application for regularization through respondent no.3. It is stated that is incorrect and in fact the application of the petitioner was sent by him by both modes i.e. by RPAD as well as through the Depot In charge as require.

Per contra, learned counsel for the respondents submits that the petitioner has not complied with the procedure prescribed for in submission of his application for regularisation. He has neither sent his application through Depot Incharge nor any one was got summoned before the Screening Committee to show compliance of the provisions by him

Learned Standing counsel prays for and is granted 3 weeks' time to produce relevant Dispatch receipt/Register on which the forms of all the candidates have been received by the Depot Incharge/office of respondent no.3 so that point in issue can be addressed.

List on 20th April, 2012." 

Shri Govind Saran, learned counsel for the respondents has placed  before us  the photocopies of the Register and submits  that Shri Mohd. Salim Ansari  whose name is shown at Serial no. 92 corresponding to serial no. 292 of the casual leave Register.  In the remarks  it has been shown that  the petitioner has filed application  for being absorption.

Shri Govind Saran prays for and is granted  two weeks' time  to file affidavit  bringing on record  the aforesaid relevant documents  of which he has produced  before the Court  and a copy has  been kept on record. He has  also to mention  in the affidavit as to what relief can be given to the petitioner.

Order Date :- 27.4.2012

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