Vikash Kumar And Anr. vs State Of U.P. Thru Prin.Secy. Home ...
2021 Latest Caselaw 7145 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 13827 of 2021
 

 
Petitioner :- Vikash Kumar And Anr.
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Ors.
 
Counsel for Petitioner :- Alok Srivastava,Om Prakash Nag
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Case is taken up through video conferencing in terms of order issued by Hon'ble Chief Justice taking into consideration the COVID-19 situation.

Heard learned counsel for the petitioners, and learned Additional Chief Standing Counsel appearing for the State- respondents.

With the consent of learned counsel appearing for the contesting parties, the writ petition is being finally decided at the admission stage.

By means of the present petition, the petitioners seek a mandamus to the respondents for considering the candidature of the petitioners for appointment on the post of Assistant Sub Inspector (Ministerial) while treating the degrees possessed by the petitioners as equivalent to the "O" Level Certificate issued by the DOEACC/NIEIT. A further prayer is for giving the benefit of the judgment passed by this Court in a bunch of petition leading being Writ Petition No. 20385 (SS) of 2019 Inre; Akash Verma Vs. State of U.P and ors, a copy of which is annexure 6 to the writ petition.

Learned counsel for the petitioners after arguing at some length submits that with regard to the relief sought in the writ petition, the petitioners may be permitted to submit a fresh representation before the respondent No.2 i.e U.P. Police Recruitment and Promotion Board, Tulsi Ganga Complex, 19-C, Vidhan Sabha Marg, Lucknow which may be directed to be decided within a fixed time frame to which learned Additional Chief Standing Counsel has no objection.

In view of the above, it is provided that in case the petitioners submit a representation within a week from today before the respondent No.2 then the respondent No.2 shall endevour to decide the same by means of a reasoned and speaking order within a further period of four weeks from the date of receipt of a certified copy of this order along with representation.

With the aforesaid direction, writ petition is disposed of.

It is made clear that this Court has not gone into the merits of the case.

Order Date :- 6.7.2021

Pachhere/-