RAHUL Vs. ARAGA JNANENDRA

JUDGEMENT

(1.) The complainant alleges violation of the Writ of the learned Single Judge issued in his Writ Petition No.104305/2021 (S-RES) disposed off vide order dtd. 2/12/2021. Paragraph No.6 of the order contends the Writ as under:

(2.) After service of notice the accused official having entered appearance through the learned AAG have filed an affidavit dtd. 22/6/2022 explaining as to why the ratio of Avatar Singh's case referred to in the operative portion of the order of the learned Single Judge, is not invocable in the case of complainant. The answering accused has also produced a copy of the endorsements dtd. 4/4/2022 and 16/4/2022 as document Nos.15 and 16 to the affidavit in support of the contention that no appointment can be issued to the complainant till after the completion of criminal case pending against him. We are in broad agreement with the submission of the learned AAG and therefore we are not inclined to interfere in the matter.

(3.) In the above circumstances, these proceedings are liable to be dropped and accordingly they are, reserving liberty to the complainant to lay a challenge to the subject endorsements elsewhere in accordance with law. All contentions in that regard are kept open. Costs made easy.