Netrapal Singh vs State Of U.P. And 4 Others on 1 September, 2025

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Allahabad High Court

Netrapal Singh vs State Of U.P. And 4 Others on 1 September, 2025

Bench: Ajit Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:153621
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - A No. - 11495 of 2021   
 
   Netrapal Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Atipriya Gautam, Devesh Mishra, Sr. Advocate   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 4
 
   
 
 HON'BLE AJIT KUMAR, J.

1. It is a case where services of the petitioner have come to be dispensed with on the ground that thumb impression given during examination of the candidate having been found to be not matching with the biometric impression and the opinion came to be tendered of mismatch. It is a case, therefore, where expert opinion was obtained from the laboratory and the services of the petitioner have been dispensed with on the basis of such opinion but without calling any explanation from the petitioner.

2. This controversy is no more res integra in the light of the judgment of a coordinate Bench of this Court in the case of Ran Vijay Singh and others vs. Union of India and others; 2018 (6) ADJ 369 affirmed in Special Appeal No.- 1045 of 2018 decided on 8th May, 2019 and further in the judgment of Division Bench of this Court in the case of Vijay Pal and others vs. Union of India and others; Writ-A No. 21096 of 2018 decided on 16.05.2023, which has been recently followed by me in Writ - A No.- 1998 of 2025.

3. In such circumstances, therefore, this Court considers this petition also deserves to be disposed of in terms of the recent order passed in Writ - A No.- 1998 of 2025 decided on 20th March, 2025.

4. Accordingly, the order dated 26.06.2021 terminating the services of the petitioner are hereby quashed with consequential benefits.

5. The matter is remitted and the authority concerned is directed to take decision afresh in the light of the observations and directions issued by me under the order dated 20th March, 2025 in Writ - A No.- 1998 of 2025.

6. With the aforesaid observations and directions, this writ petition stands disposed of.

(Ajit Kumar,J.) September 1, 2025 Nadeem

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