Abhishek Singh vs State Of U.P. And 6 Others
2025 Latest Caselaw 8420 ALL

Allahabad High Court

Abhishek Singh vs State Of U.P. And 6 Others on 26 August, 2025

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?HIGH COURT OF JUDICATURE AT ALLAHABAD
 
WRIT - A No. - 12373 of 2025
 
Court No. - 4
 
HON'BLE AJIT KUMAR, J.

1. Heard learned counsel for petitioner and learned Standing Counsel.

2. By means of this petition filed under Article 226 of the Constitution petitioner has prayed for following reliefs:

"i) Issue a writ, order or direction, in the nature of certiorari, quashing the impugned order Letter No. Bha-291/ 2024 dated 17.07.2025 passed by Superintendent of Police, Jaunpur, District Jaunpur (Annexure No.1) to the writ petition.

ii) Issue a writ order or direction in the nature of Mandamus commanding and direct to respondent authority to give the appointment to the petitioner in respect of qualifying the entire examination conducted by Respondent No.2."

3. Learned counsel for petitioner submits that petitioner was minor when he was implicated in the criminal case and now final report has been submitted it is further submitted that the claim of the petitioner stands covered by the judgment of the Division Bench of this Court in the matter of Shivam Maurya v. State of U.P. and others 2020 ADJ Page No. 6(DB) and hence, the claim of the petitioner can be directed to be disposed of in terms of the law laid down by the Division Bench of this Court in the case of Shivam Maurya (supra).

4. Learned Standing Counsel does not have any objection.

5. In view of the above this petition stands disposed of with the direction to the concerned respondent to take a final decision in the matter inviting character certificate from District Magistrate concerned as only non-cognizable report is claimed to have been registered against the petitioner. Appropriate decision shall be taken. A direction is issued in the matter of grant of character certificate within four weeks from the date of production of certified copy of this order. It is made clear that District Magistrate concerned shall issue character certificate after verifying records. Upon receiving the character certificate if granted, a decision shall be taken within a period of four weeks and upon the same concerned competent respondent nos. 2/3/ 4 shall take further action within a further two weeks.

August 26, 2025

Atmesh