Sheobir Singh Sirohi vs State Of U,P And Others
2021 Latest Caselaw 8060 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Case :- WRIT - A No. - 7529 of 2021
 
Petitioner :- Sheobir Singh Sirohi
 
Respondent :- State Of U,P And Others
 
Counsel for Petitioner :- Atipriya Gautam
 
Hon'ble Yashwant Varma,J.

Heard Sri Vijay Gautam, learned Senior Counsel in support of this petition assisted by Ms. Atipriya Gautam, learned counsel for the petitioner and Sri Piyush Shukla, learned Standing Counsel for the State-respondents.

The prayer addressed on this petition is for consideration of the case of the petitioner for promotion on the post of Inspector. According to the petitioner, his candidature was not processed further consequent to his arraignment in a criminal case. The record reflects that the aforesaid case has ended in a judgment of acquittal having been rendered in favour of the petitioner on 13 August 2019 and 17 January 2020. It is in the aforesaid background and placing reliance upon the decision of the Supreme Court in Avtar Singh Vs. Union of India and other (2016)8 SCC 471 that learned counsel submits that the candidature of the petitioner would merit further consideration.

In view of the aforesaid facts, learned Standing Counsel representing the second respondent states that subject to verification of all facts and contentions on merits being kept open, the claim of the petitioner for promotion in light of his subsequent acquittal, shall be evaluated in accordance with law and a final decision communicated with expedition and preferably within a period of four months from the date of presentation of a duly authenticated copy of this order. The statement so made is recorded and accepted.

The petition stands disposed of accordingly.

Order Date :- 15.7.2021/Arun K. Singh