Siraj Fatima Assistant Teacher vs State Of U.P. & Others
2012 Latest Caselaw 15 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 17336 of 2012
 

 
Petitioner :- Siraj Fatima Assistant Teacher
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ansar Ahmad,Pavita Kumar Pathak
 
Respondent Counsel :- C. S. C.,Harvilas Srivastava
 

 
Hon'ble Arun Tandon,J.

Heard and perused the record.

In my opinion, the grievance of the petitioner in the matter of grant of monetary benefits arising out of the service rendered by his sister, who is said to have died  in harness on 2.8.2001  can be appropriately examined by respondent no. 2 at the first instance.

Accordingly, the present writ petition is disposed of with liberty to the petitioner to make a representation, along with a certified copy of this order,  ventilating all the grievances before the aforesaid respondent within two weeks from today. On such a representation being made, the said respondent shall call for the records and shall pass a reasoned and speaking order, preferably within eight weeks thereafter, after satisfying himself that the petitioner is legally entitled to the monetary benefits after the death of the employee concerned. . 

Order Date :- 6.4.2012

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