Indra Bahadur Singh vs Union Of India And 3 Others
2023 Latest Caselaw 33919 ALL

Allahabad High Court

Indra Bahadur Singh vs Union Of India And 3 Others on 5 December, 2023

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:230343
 
Court No. - 34
 

 
Case :- WRIT - A No. - 20153 of 2023
 

 
Petitioner :- Indra Bahadur Singh
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Piyush Kumar Srivastava
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Ajit Kumar,J.
 

Sri Anubhav Singh, learned Advocate holding brief of Sri Archit Mehrotra, learned counsel for the respondents states that as per the technical report obtained from the laboratory, petitioner's thumb impression and signature have not been found to be matching one.

Instructions in above regard placed before this Court by learned counsel for the respondents, are taken on record.

Now, since laboratory report/ technical opinion has been obtained against the petitioner, it would be more appropriate that before cancellation of a candidature of petitioner, the matter be considered in the light of the judgment of this Court in the case of Ran Vijay Singh and 34 others v. Union of India and others passed in Writ - A No.- 2813 of 2017 which has been affirmed in appeal by a Division Bench of this Court in the case of Vijay Pal and others v. Union of India and others, 2023 LawSuit (All) 762 and in the event candidature has been cancelled without affording an opportunity, such an order if passed shall remain in abeyance and shall abide by the decision to be taken by the authority as directed hereinabove.

With the aforesaid observations and directions, this petition stands disposed of.

Order Date :- 5.12.2023

Atmesh