STATE OF U.P. Vs. SARFARAJ SIDDIQUEE

JUDGEMENT

(1.) The State has filed the present intra-court appeal impugning the order dated July 16, 2021 passed by the learned Single Judge. Vide impugned order, learned Single Judge had set-aside the order dated May 22, 2020 passed by the Inspector General of Police (PAC), U.P., Lucknow, whereby the respondent/petitioner was not sent for training, though he was selected.

(2.) The learned counsel for the appellants submitted that after being selected, the respondent was informed vide letter dated February 20, 2019 to report at Armed Police Training College, Sitapur along with original certificates and passport size photographs for training by the evening of February 24, 2019. Vide said letter, the respondent was also informed that in case he did not present himself for training within one month from the date of initiation of training without any valid reason/permission, action for cancellation of his selection/candidature shall be taken. The respondent having not reported for training within time, his request for being sent for training was rejected vide order dated May 22, 2020.

(3.) Further, it was submitted that the learned Single Judge has wrongly relied upon Paragraph 17.4 of the Training Syllabus, which was not applicable in the case in hand, as the same pertains to the selected candidates, who are under training, and not the respondent, who had not even reported for training. Hence, the impugned order deserves to be set- aside.