Vipin Kumar Kureel vs State Of U.P. And 2 Others
2021 Latest Caselaw 8071 ALL

Citation : 2021 Latest Caselaw 8071 ALL
Judgement Date : 15 July, 2021

Allahabad High Court

Vipin Kumar Kureel vs State Of U.P. And 2 Others on 15 July, 2021

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 6759 of 2021
 

 
Petitioner :- Vipin Kumar Kureel
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pramod Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The instructions filed today is taken on record.

Heard counsel for the petitioner, Standing Counsel and perused the record.

The present writ petition has been filed alleging that the petitioner appeared in the selection examination held by the UP Public Service Commission for the post of Lecturer Civil Engineering and result thereof was declared on 24.6.2020 and the petitioner was declared to be selected and his name was shown at Serial No. 66 in the select list, however, no appointment letter has been issued to the petitioner.

This Court vide order dated 6.7.2021 has called for the instructions from the respondents.

Standing Counsel, on the basis of the instructions so received, states that at the time of the character verification of the petitioner, a case registered against the petitioner being Case Crime No. 900 of 2019, under Section 323, 504, 506 and D.P. Act came to the surface and in this regard, an opinion has been sought from the legal department, which is pending consideration.

In view of the instructions dated 14.7.2021, it is clear that case of the petitioner is pending consideration and an information has been sought from the justice department/legal cell.

Needless to say that the case of the petitioner cannot be delayed only because of want of legal opinion, as such, the present writ petition is disposed off with a direction upon the respondents to consider the case of the petitioner in the light of the judgment of the Supreme Court in the case of Avtar Singh Vs. Union of India and others, (2016) 8 SCC 471 with all expedition preferably within a period of four months from the date of filing of a copy of the order before the respondents.

Copy of the order downloaded from the official website of this Court shall be treated as certified copy of the order.

Order Date :- 15.7.2021

vinay