Allahabad High Court
Anurag Kumar Pandey vs State Of U.P. And 3 Others on 22 September, 2020
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - A No. - 5505 of 2020 Petitioner :- Anurag Kumar Pandey Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Akash Khare,Hari Om Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
While entertaining the writ petition, following orders were passed on 5.8.2020:-
"Submission is that petitioner's documents were verified at every stage and he has secured marks above the cut off in the unreserved category but has arbitrarily been denied appointment on account of mismatch of his thumb impression. It is contended that in the previous stages of recruitment thumb impression was taken of left hand, whereas at the subsequent stage his thumb impression has been taken of the right hand, and therefore the plea of mismatch is wholly misconceived.
Learned Standing Counsel may obtain instructions in the matter.
Put up as fresh, once again, on 19.8.2020. "
Learned Standing Counsel has obtained instructions but the specific query of the Court has not been addressed. Petitioner's contention is that at various stages of recruitment, thumb impression of left hand was taken, whereas at the subsequent stage, thumb impression of right hand was taken, resulting in mismatch.
Instead of keeping the matter pending, it would, therefore, be appropriate to require the respondent authority to examine this aspect of the matter and to take an appropriate decision by passing a reasoned order.
In the facts and circumstances of the present case, noticed above, it would be appropriate to dispose of this petition with a direction upon the respondent no. 3 to examine petitioner's contention with reference to materials available on record and pass a reasoned order within a period of three months from the date of presentation of copy of this order.
The concerned Authority/Official shall verify the authenticity of computerized copy of this order from the official website of High Court Allahabad and shall act accordingly without waiting for submission of the certified copy of this order.
Order Date :- 22.9.2020 n.u.