Meenu Sharma vs State Of U.P. And 4 Others
2022 Latest Caselaw 1753 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 5406 of 2022
 
Petitioner :- Meenu Sharma
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sunil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Learned counsel for petitioner, on the basis of record, has not disputed that petitioner is involved in a criminal case bearing Case Crime No.883 of 2020, under Sections 498A, 304B and 3/4 Dowry Prohibition Act and in pursuance of this, he was arrested and remained behind the jail for some period. Later on, bail was granted to him and trial is pending before the concerned Court. Thereafter, notice has been issued on 19.1.2021 granting opportunity to him to file reply on the charge mentioned therein.

It is further submitted that petitioner has joined the services in the year 1997 and despite no suspension order has been passed, he is not allowed to join the services after he was granted bail. He further submits that a reply has been submitted to the above show cause notice on 28.12.2021. However, till date, neither respondents have allowed him to join service nor any inquiry is concluded till date.

Learned Standing Counsel submits that in case, inquiry is not concluded, the same may be concluded within a period of six weeks from today. Meanwhile, prayer of petitioner to join the service may also be considered.

Learned counsel for petitioner has no objection if the present writ petition is disposed of on the basis of above submissions.

In view of above, this writ petition stands disposed of with the direction that inquiry contemplated against petitioner shall be concluded, expeditiously, preferably within a period of six weeks from today. In case, petitioner files an application with regard to joining of service, the same shall be considered, in accordance with law.

Petitioner is at liberty to approach before the authorities concerned for allowing him to join the services and, if necessary, he may place the judgments in this regard, passed by this Court.

Order Date :- 28.4.2022

Rishabh

[Saurabh Shyam Shamshery, J.]