Madhvendra Dutta Verma vs State Of U.P. & Others
2012 Latest Caselaw 19 ALL

Citation : 2012 Latest Caselaw 19 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Madhvendra Dutta Verma vs State Of U.P. & Others on 6 April, 2012

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 17359 of 2012
 

 
Petitioner :- Madhvendra Dutta Verma
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ravindra Sharma
 
Respondent Counsel :- C. S. C.,K.S. Kushwaha
 

 
Hon'ble Arun Tandon,J.

Heard and perused the record.

It is stated that the father of the petitioner is not gainfully employed and that the petitioner is seeking benefit of compassionate appointment through his mother who is stated to have died in harness.

In my opinion, the grievance of the petitioner can be appropriately examined by respondent no. 3 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, after verification of the relevant facts in accordance with law, preferably within eight weeks thereafter.

Order Date :- 6.4.2012

sks-grade iv