Raghavendra Singh And 2 Others vs State Of Up And 4 Others
2024 Latest Caselaw 21521 ALL

Allahabad High Court

Raghavendra Singh And 2 Others vs State Of Up And 4 Others on 1 July, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:105923
 
Court No. - 4
 

 
Case :- WRIT - A No. - 9135 of 2024
 

 
Petitioner :- Raghavendra Singh And 2 Others
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Janardhan Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

The petitioners by means of this petition claims that their services performed as ex-service person be included in the present service in the Uttar Pradesh Police Department. They have placed reliance upon the judgment passed in Writ A No. 16811 of 2022 which according to them was disposed of on 25.11.2023 in respect of identically situated persons.

Learned Standing Counsel submitted that until 2017 it was ordinarily considered to add previous services but thereafter certain restrictions have been placed.

Be that as it may, since petitioners claim consideration of their request in terms of directions issued by this Court in Writ A No. 16811 of 2022, this writ petition stands disposed of with the direction to the petitioners to furnish fresh representation before the respondent No. 3 within a period of four weeks from today in case any such representation is moved the same be consider and dispose of the same strictly in accordance with law within further four week.

It is made clear that this Court has not made any observation on the merits of the claim of the petitioners.

Order Date :- 1.7.2024

Nadeem