HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 13111 of 2020 Petitioner :- Kajal Singh Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Dharmendra Kumar Pandey Counsel for Respondent :- C.S.C.,Arun Kumar Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner, Sri Arun Kumar who appears for the Basic Education Officer and the learned Standing Counsel for the State-respondents.
Sri Arun Kumar, learned counsel representing the Basic Education Officer states that subject to verification of all facts and contentions on merits being kept open, the claim of the petitioner for being accorded compassionate appointment shall be duly considered and a final decision in respect thereof communicated with expedition and preferably within a period of four months from the date of presentation of a duly authenticated copy of this order alongwith a copy of the writ petition and its enclosures. He further states that the claim of the petitioner as raised shall not be rejected merely on the ground of the petitioner being a married daughter of the deceased employee bearing in mind the finality which stands attached to the issue in terms of the judgment rendered in Vimla Srivastava v. State of U.P. And Others [2016(1) ADJ 21].
Accordingly and without going into the merits or otherwise of the claim of the petitioner, this petition shall stand disposed of in light of the statement, which is noted and recorded above.
Order Date :- 4.1.2021 Arun K. Singh (Yashwant Varma, J.)