Ajeet Singh vs State Of U.P. And 2 Others
2023 Latest Caselaw 3557 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 21521 of 2022
 

 
Petitioner :- Ajeet Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Arun Kumar,Rahul Singh
 
Counsel for Respondent :- C.S.C.,Daya Ram
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Petitioner during his appointment as Assistant Teacher has faced trial for murder and he was convicted by judgment and order dated 11.7.2022. Meanwhile, petitioner was terminated from service.

Learned counsel for petitioner submits that petitioner has filed criminal appeal before this Court wherein sentence has been suspended, therefore, his representation to join service is pending which may be decided.

During criminal appeal only sentence was suspended and not the conviction, therefore, petitioner is still a convicted person for a serious offence of murder, therefore, only on the ground of suspension of sentence, no representation for rejoining services or setting-aside the termination order be considered.

Writ petition has no force, accordingly dismissed.

Order Date :- 3.2.2023

SB