Ram Chandra Singh vs State Of U.P. And 3 Others
2025 Latest Caselaw 195 ALL

Citation : 2025 Latest Caselaw 195 ALL
Judgement Date : 1 April, 2025

Allahabad High Court

Ram Chandra Singh vs State Of U.P. And 3 Others on 1 April, 2025

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44267
 
Court No. - 6
 

 
Case :- WRIT - A No. - 21028 of 2022
 

 
Petitioner :- Ram Chandra Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Santosh Kumar Yadav
 
Counsel for Respondent :- Ardhendu Shekhar Sharma,C.S.C.,Purushottam Upadhyay,Ram Babu Sharma,Yatindra
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Petitioner before this Court is claiming that he is engaged in social work and filed a complaint against respondent no.4 that he was convicted in a trial for the offence under Sections 307, 323, 324 and 326 of I.P.C. vide judgment and order dated 18.8.2000 and on appeal sentence was suspended vide order dated 22.8.2000, therefore, he has suppressed the order of conviction as well as conviction was not stayed when he was appointed in the year 2009 as an Assistant Teacher.He was also complainant in the criminal case.

2. Learned counsel appearing on behalf of respondent no.4 has referred counter affidavit filed in this writ petition, however, there is no averment that such disclosure was made by the respondent no.1 at the stage of his appointment.

3. Sri Yatindra, learned counsel appearing on behalf of respondent no.3 also has no instructions in this regard.

4. In the aforesaid circumstances, even in the absence of learned counsel for the petitioner and after taking note of above referred averments and submissions, this writ petition is disposed of with a direction that concerned respondent will consider as to whether the respondent no.4 has disclosed his prior conviction as well as that his sentence was suspended during appeal and in case there is a violation of any statutory provisions, appropriate action can be taken against him after hearing the respondent no.4 only.

Order Date :- 1.4.2025