Pankaj Kumar Yadav vs State Of U.P. And 6 Others
2021 Latest Caselaw 7152 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 6727 of 2021
 

 
Petitioner :- Pankaj Kumar Yadav
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Atipriya Gautam,Devesh Mishra,Vijay Gautam(Senior Adv.)
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

The case is taken up through video conferencing.

Heard learned counsel for petitioner and learned standing counsel for State.

The petitioner has been selected for appointment to the post of Constable in U.P. Police and his medical examination is also conducted, however, news was sent for training on account of pendency of a criminal case.

Learned counsel for petitioner submits that his representation is pending before the appropriate authority and in support of his case, there are large number of judgment of this Court as well as of the Apex Court. He further submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned standing counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.7- The Commandant 42nd Bn. P.A.C., Prayagraj, District Prayagraj, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a copy of this order.

In case such a representation is moved by petitioner, respondent no.7 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a computer generated/certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

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

Order Date :- 6.7.2021

Anil K. Sharma

(Vivek Chaudhary, J.)