Sanjay Kumar Singh vs State Of U.P. And 2 Others
2022 Latest Caselaw 15739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 14554 of 2022
 

 
Petitioner :- Sanjay Kumar Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ajay Kumar Singh,Sankalp Narain
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

This petition has been filed with the following prayer:

"(I). To issue a writ, order or direction in the nature of mandamus commanding the respondents to forthwith open the sealed cover envelop and promote the petitioner on the post of Inspector from the date on which the promotions of juniors were made on the post of Inspector."

The Counsel for the petitioner states that law is well settled that sealed cover envelop cannot be continued for an indefinite period and the petitioner cannot be deprived of from promotion benefit merely on the ground of pendency of criminal case. The Counsel for the petitioner places reliance of an order rendered by this Court in the case of Umesh Pratap Singh vs State of U.P. and others (Writ-A No.7917 of 2022) decided on 09.09.2022.

The Counsel for the petitioner claims that the petitioner has moved an application before the respondent no.3, however, no consideration has been accorded.

In view of above, the present writ petition is disposed off permitting the petitioner to file a fresh representation before the respondent no.3 along with the documents whatever he wants to file including the judgment of Umesh Pratap Singh (Supra). In case such representation is filed, the respondent no.3 shall pass order in accordance with law with all expeditions preferably within a period of three months from the date of filing of a certified copy of this order before the respondent no.3.

Order Date :- 2.11.2022

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