Ankur Singh Chauhan vs Chairman U.P. Public Service ...
2021 Latest Caselaw 7036 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1464 of 2020
 

 
Petitioner :- Ankur Singh Chauhan
 
Respondent :- Chairman U.P. Public Service Commission Prayagraj And Ors.
 
Counsel for Petitioner :- Jai Singh Chauhan
 
Counsel for Respondent :- Ashok Shukla
 

 
Hon'ble Chandra Dhari Singh,J.

The petition has been filed with the following prayers:-

"(i) To issue a writ, order or direction in the nature of mandamus commanding and directing to opposite parties to take typing test from the petitioner and declare the final result of Samiksha Adhikari/Shayak Samiksha Adhikari 2017 vide advertisement No.A-4/E-1/2017 issued by the opposite parties in the interest of justice.

(ii) Any other appropriate writ, order or direction that this Hon'ble Court deems fit in the petitioners' interest and in the interest of justice."

At the outset, learned counsel for the petitioner has made an innocuous prayer that petitioner may be given liberty to represent his case before the competent authority and the said authority may be directed to decide the same in the light of the judgment and order dated 26.03.2021 passed by this Court in Writ Petition No.20385 (SS) of 2019 titled 'Aakash Verma & Ors. v. State of U.P. & Ors.' at the earliest.

Without commenting upon the merits of the case, the petitioner is directed to move a fresh detailed representation alongwith a computer generated self attested copy of this order before respondent no.1/Chairman, Uttar Pradesh Public Service Commission, Prayagraj within one week from today, who shall consider and decide the same in the light of the judgment and order dated 26.03.2021 (supra) and in accordance with law expeditiously, preferably within one month from the date of receipt of the said representation.

The order so passed shall be communicated to the petitioners forthwith.

The Court/Authority/Official concerned shall verify the authenticity of this order from the official website of Allahabad High Court.

With the aforesaid directions, the instant petition is disposed of.

Order Date :- 5.7.2021

nishant/-