Amit Gurjar vs State Of U.P. And Another
2021 Latest Caselaw 4780 ALL

Citation : 2021 Latest Caselaw 4780 ALL
Judgement Date : 26 March, 2021

Allahabad High Court

Amit Gurjar vs State Of U.P. And Another on 26 March, 2021

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 13161 of 2020
 

 
Petitioner :- Amit Gurjar
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Arun Kumar Patel,Chandan Bhagat
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and Ms. Uttara Bahuguna, learned Standing Counsel for the State-respondent.

In pith and substance, the petitioner is before this Court with a request commanding the second respondent to decide the representation dated 17.8.2020.

Learned counsel for the petitioner submits that the petitioner who was working as Home Guard vide notice dated 22.6.2013, he was disengaged from service on the basis of F.I.R. registered as Case Crime No. 273 of 2012, under Section 302, 201 IPC, P.S. Inchauli, District Meerut. The trial was going on and eventually he has honourably been acquitted in the aforesaid criminal proceeding by judgment and order dated 30.10.2019 passed by Additional District & Sessions Judge, Court No. 13, Meerut in Sessions Trial No. 799 of 2012. In this backdrop, learned counsel for the petitioner submits that the petitioner has moved an application/representation dated 17.8.2020 for re-engagement, which is pending for consideration.

Learned Standing Counsel very fairly states that in case the aforementioned representation is pending for consideration, the same will be considered and decided expeditiously by the Authority.

In the facts and circumstances, no useful purpose would be served in keeping the writ petition pending and with the consent of the parties, the writ petition is disposed of finally with the direction to the second respondent to decide the aforementioned representation strictly in accordance with law and taking into account the aforesaid judgment, as expeditiously as possible and preferably within six weeks from the date of production of a certified copy of this order before him.

Order Date :- 26.3.2021

A.K.Srivastava