Manoj Kumar Pandey vs State Of U.P. And 3 Others
2022 Latest Caselaw 19388 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 16892 of 2022
 

 
Petitioner :- Manoj Kumar Pandey
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Radhey Krishna Pandey,Anoop Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and the learned Standing Counsel.

The argument of the present petitioner is that despite being eligible for promotion, the claim of the petitioner is not being considered on account of a criminal case. He argues that the said criminal case has already come to an end and thus, he is entitled to be considered for promotion. He places reliance on a judgment of this Court in the case of Neeraj Kumar Pandey vs. State of U.P. decided on 26.05.2022 in Writ A No.8151 of 2022.

Considering the fact that the issue has been decided by this Court, the present petition is disposed off directing the respondents to consider the claim of the petitioner for opening the sealed cover procedure within a period of two months from the date of the production of the relevant documents along with a copy of this order.

The writ petition stands disposed off in terms of the said order.

Order Date :- 1.12.2022

VNP/-