Rohit Singh vs State Of U.P Thru. Prin. Secy. Home ...
2023 Latest Caselaw 14992 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:33061
 
Court No. - 7
 
Case :- WRIT - A No. - 3497 of 2023
 
Petitioner :- Rohit Singh
 
Respondent :- State Of U.P Thru. Prin. Secy. Home Deptt. Civil Secrt. Lko. And 2 Others
 
Counsel for Petitioner :- Anupam Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

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

The petitioner has approached this Court seeking the following main reliefs:-

"i) Issue a writ of mandamus or writ order or direction in the nature of mandamus thereby commanding the opposite party no. 1 to 3 to allot the post of Sub-Inspector civil police on the basis of cut off marks which is the eligibility criteria for the post of Sub Inspector civil police within the time to be stipulated by this Hon'ble Court.

ii) Issue a writ of mandamus or writ order or direction in the nature of mandamus thereby commanding the opposite party no.1 to 3 to allot the post of Sub Inspector civil police on the basis of their first preference i.e. Civil Police and category which is the eligibility criteria for the post of Sub-Inspector civil police within the time to be stipulated by this Hon'ble Court."

Learned counsel for the petitioner submits that the controversy involved in the present petition is already settled by the judgment of the Supreme Court in the case of Alok Kumar Pandit Vs. State of Assam and others; (2012) 13 Supreme Court Cases 516.

Learned counsel for petitioner made specific prayer that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, the petitioner is permitted to make a fresh detailed representation to respondent no.1-Principal Secretary, Home Department, Civil Secretariat, U.P. Lucknow, raising all his grievances, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a computer generated/certified copy of this order.

In case such a representation is moved by petitioner, respondent no.1 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date a computer generated/certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, present writ petition is disposed of.

Order Date :- 12.5.2023

J.K. Dinkar