Mohan Sahu vs State Of U P And 2 Others
2023 Latest Caselaw 10752 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 6212 of 2023
 

 
Petitioner :- Mohan Sahu
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Sanjeev Singh,Arvind
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Saurabh Srivastava,J.

Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.

At the very outset it has been prayed by learned counsel for the petitioner that the petition may be disposed of with the direction to the respondent no. 3 to take decision for permitting the petitioner for training along with its batch-mates who are already declared successful as per the select list appended to the petition wherein the name of the petitioner has been mentioned at Serial No. 2715.

Learned counsel for the petitioner raised his argument on the ground that the case of petitioner is squarely covered with the judgement pronounced by the Hon'ble Apex Court in the matter of Avtar Singh Vs. Union of India 2016 (8) SCC 471 and as such the respondent no. 2 is duty incumbent to decide the claim of the petitioner in the light of the judgment mentioned above.

Be that as it may, without interfering into the merit of the matter, if there is no other legal impediment, the respondent no. 3 is hereby directed to decide the claim of the petitioner for sending him training in pursuance to the final select list wherein the name of the petitioner has been mentioned along with the other selected candidates, if the same has been started for the post of Sub-Inspector in equivalent Department of UP Police.

It is however, directed to the respondent no. 3 to decide the claim of the petitioner as expeditiously as possible preferably within a period of one month from the date of production of certified copy of this order.

Accordingly, the writ petition stands disposed of.

Order Date :- 11.4.2023

Ashutosh