KAMLESH KUMAR VERMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.C. Verma, learned counsel for the petitioner and learned State Counsel for the State-respondents.

(2.) By means of this petition, the petitioner has assailed the office memo dated 28.1.2019 passed by the Secretary, Department of Home (Police), Anubhag-9, Lucknow refusing to give appointment to the petitioner for the reason that the petitioner has concealed the relevant fact regarding pending criminal cases against him. The petitioner has also challenged the order dated 6.2.2019 passed by the Director General of Prosecution, U.P. Lucknow.

(3.) Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.3 to the writ petition, which is an order dated 11.12.2018 passed by this Court in the matter of the petitioner in Service Single No.33643 of 2018, whereby the said writ petition was finally disposed of directing the competent authority to take fresh decision in the matter in the light of the Judgment of the Hon'ble Apex Court in re; Avtar Singh Vs. Union of India and others, 2016 8 SCC 471. In the aforesaid order dated 11.12.2018 this Court had taken cognizance of the fact that one Sri Dilip Kumar Jaiswal, against whom serious criminal cases were pending, was allowed to join, therefore it was expected that while passing the fresh order, the aforesaid fact should have been considered by the competent authority carefully.