Allahabad High Court
Akash Kumar Singh vs U.O.I. Thru Secy. Ministry Of Defense ... on 5 January, 2021
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 26271 of 2020 Petitioner :- Akash Kumar Singh Respondent :- U.O.I. Thru Secy. Ministry Of Defense New Delhi And Ors. Counsel for Petitioner :- Vinay Misra Counsel for Respondent :- A.S.G.,Prakash Kumar Sinha Hon'ble Manish Mathur,J.
Heard learned counsel for petitioner, Mr. Anand Dwivedi, learned Counsel for Union of India and Mr. Prakash Kumar Sinha, learned counsel appearing on behalf of opposite parties no.2 to 4.
Although, the writ petition has been filed seeking a direction to opposite parties to permit petitioner to discharge duties of the post of Maintenance Supervisor in pursuance to the alleged joining letter dated 21.12.2017, Mr. P.K. Sinha, learned counsel for opposite parties has submitted that petitioner's representation has already been rejected vide order dated 28.12.2020 which was sent through speed post in which it has been indicated that the joining letter annexed as Annexure No.1 to the writ petition is a forged document since no such selection had ever taken place as is being claimed by petitioner.
In view of aforesaid, the writ petition is dismissed granting liberty to petitioner to file a fresh challenging the rejection order indicated hereinabove, if so advised.
Order Date :- 5.1.2021 Subodh/-