Neeraj Singh vs Union Of India And 3 Others
2022 Latest Caselaw 12001 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 11115 of 2022
 

 
Petitioner :- Neeraj Singh
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Laloo Yadav,Kiran Rani
 
Counsel for Respondent :- A.S.G.I.,Narendra Singh
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioner and Sri Narendra Singh, learned counsel for respondent nos. 1 to 3.

Learned counsel for the petitioner submitted that very same controversy has already been decided by this Court in Writ A No. 3725 of 2022 (Km. Kamal Kumar Vs. Union of India and 3 others) decided on 6.5.2022, therefore, this petition may also be disposed on the same terms and conditions for which learned counsel for respondents has no objection.

Accordingly, writ petition is disposed of in terms of judgment dated 6.5.2022 passed inWrit A No. 3725 of 2022 (Km. Kamal Kumar Vs. Union of India and 3 others) with direction to respondent nos. 2 and 3 to ensure that the process of verification of the identity of the petitioner is completed within three months from the date a certified copy of this order is filed before him and appointment letter for joining on the post in question is issued to the petitioner thereafter, if there is no other legal impediment.

Order Date :- 31.8.2022

Arvind