Allahabad High Court
Aditya Sharma And 2 Ors. vs State Of U.P. Thru Prin.Secy. Home ... on 15 November, 2019
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- SERVICE SINGLE No. - 6140 of 2019 Petitioner :- Aditya Sharma And 2 Ors. Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Ors. Counsel for Petitioner :- Deepak Singh,Seemant Singh Counsel for Respondent :- C.S.C. Hon'ble Shabihul Hasnain,J.
Heard Sri Deepak Singh, learned counsel for petitioners as well as learned Standing Counsel.
Present petition has been filed by the petitioners seeking a direction to the opposite parties to conduct physical efficiency test afresh for the post of Sub-Inspector of Police under the U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974, on account of the fact that the petitioners were suffering from illness or some other unavoidable circumstances on the date when the physical efficiency test was scheduled.
Similar controvery has already been adjudicated by this Court by judgment and order dated 22.5.2019 in Writ Petition No.8410 of 2019 (S/S) (Deepak Kumar Yadav v. State of U.P. and others), order dated 12.3.2019 in Writ Petition No.6580 of 2019 (S/S) (Vishal Tripathi v. State of U.P. and others) and the order dated 26.4.2017 in Writ Petition No.15721 of 2016 (S/S) (Vineet Kumar Mishra v. State of U.P. and others).
Above petitions have been disposed of against which Special Appeal Defective No.346 of 2019 was filed by the State and the same has been dismissed on 26.8.2019.
Considering all the facts and circumstances of the case we feel that the petitioners of this petition should also be given the benefit of the orders passed by the Hon'ble Single Judge as mentioned above.
Accordingly, this petition is disposed of finally in terms of orders 22.5.2019 in Writ Petition No.8410 of 2019 (S/S) (Deepak Kumar Yadav v. State of U.P. and others), order dated 12.3.2019 in Writ Petition No.6580 of 2019 (S/S) (Vishal Tripathi v. State of U.P. and others) and the order dated 26.4.2017 in Writ Petition No.15721 of 2016 (S/S) (Vineet Kumar Mishra v. State of U.P. and others) and the benefit of orders passed in these petitions shall be available to the petitioners of the present petition also.
Order Date :- 15.11.2019 Irfan