State Of U P And 4 Others vs Arvind Singh And 2 Others
2023 Latest Caselaw 16221 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:112344-DB
 
Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 348 of 2023
 

 
Appellant :- State Of U P And 4 Others
 
Respondent :- Arvind Singh And 2 Others
 
Counsel for Appellant :- Tej Bhanu Pandey
 
Counsel for Respondent :- Jaswant Rai
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Vikas Budhwar,J.

It is fairly submitted by the learned Standing Counsel appearing for the appellants that the issue raised in the instant appeal is covered by the decision of this Court in the judgment and order dated 19.04.2023 passed in Special Appeal 172 of 2023 connected with others wherein it is held that the services undergone by recruit during training is to be counted for the payment of increment, provided that recruit successfully completes the training and was absorbed as a constable in regular employment capacity.

In view of the above, we do not find any good ground to interfere in the judgment and order passed by the learned Single Judge in Writ A No. 14481 of 2022 (Arvind Singh & 2 Others Vs. State of U.P. & 4 Others) decided on 26.09.2022.

Thus, the appeal is found to be devoid of merits and hence dismissed.

Order Date :- 22.5.2023

Rajesh