Saurabh Pal & Others vs State Of U.P. Thru. Addl. Chief ...
2021 Latest Caselaw 6745 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SERVICE SINGLE No. - 13152 of 2021
 

 
Petitioner :- Saurabh Pal & Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Home. Lko & Another
 
Counsel for Petitioner :- Pradeep Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajeev Singh,J.

The Court convened through video conferencing.

Heard learned counsel for the petitioners as well as Shri Udai Veer Singh, learned Additional Chief Standing Counsel and perused the record.

The present petition has been filed with the prayer to direct the Uttar Pradesh Police Service Recruitment and Promotion Board, Lucknow (respondent No.2) to do the documents verification of the petitioners by treating them as qualified and eligible and the petitioners be also subjected to further process of recruitment as contemplated under Rule 17 of Uttar Pradesh Police Ministerial Accounts, Confidential Assistant Cadres Service (First Amendment) Rules, 2016.

Learned counsel for the petitioners has submitted that the present controversy has already been decided by this Court in bunch of the petition with leading Writ Petition No.20385(S/S) of 2019 (Aakash Verma & 332 others vs. State of U.P. & others) vide order dated 26.03.2021 by which the respondents were directed to reconsider the candidatures of the petitioners in accordance with law as well as the observations made in the judgment and the petitioners were allowed to participate in the Physical Standard Test and subsequent selection process in pursuance of Advertisement No. PRPB-2-1(9)/2016 dated 26.12.2016 & Advertisement No.PRPB-2-1(9)/2016 (Part-1) dated 22.12.2016.

Learned Additional Chief Standing Counsel does not dispute on the fact that the case of petitioners are identical as decided by this Court in Writ Petition No.20385(S/S) of 2019.

Considering the arguments of learned counsel for the petitioner as well as learned Additional Chief Standing Counsel and going through the records, the present petition is disposed of with the direction to the respondents to give the benefit of judgment and order dated 26.03.2021 passed by this Court in Writ Petition No.20385(S/S) of 2019 (Aakash Verma & 332 Others vs. State of U.P. & Others) to the petitioners by allowing them to participate in the Physical Standard Test and subsequent selection process in pursuance of Advertisement No. PRPB-2-1(9)/2016 dated 26.12.2016 & Advertisement No.PRPB-2-1(9)/2016 (Part-1) dated 22.12.2016.

The party shall file computer generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person(s) (preferably Aadhar Card) mentioning the mobile number(s) to which the said Aadhar Card is linked, before the concerned Court/Authority/Official.

The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 29.6.2021

S. Shivhare