Smt. Rambha Devi vs State Of U.P. & 2 Others
2015 Latest Caselaw 172 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 23628 of 2015
 

 
Petitioner :- Smt. Rambha Devi
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Vinay Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Vivek Saran
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Vishwanath Mishra, Advocate holding brief of Sri Vinay Kumar Mishra, learned counsel for the petitioner, Sri Vivek Saran, learned counsel for respondent no.2 and Sri Mata Prasad, learned Standing Counsel appearing for respondents no.1 and 3.

This writ petition has been filed by the petitioner seeking a direction to the respondents to consider her claim for appointment on compassionate ground under the Dying- in -Harness Rule. Earlier the petitioner had approached this Court through Writ Petition No. 38416 of 2014, which was dismissed by judgment dated 11.8.2014.

The special appeal filed against the order of the learned Single Judge was disposed of by a Division Bench of this Court vide judgment dated 8.10.2014 with a direction to the Managing Director of the Rajkiya Nirman Nigam Limited to consider the claim of the petitioner for grant of compassionate appointment.  Processing the claim of the employee, permission has been sought from the State Government by the Public Works Department vide order dated 20.12.2014 .

Sri Vivek Saran, learned counsel for the respondent no.2 informs that the case of the petitioner for grant of compassionate appointment has been referred by them to the State Government by letter dated 20.12.2014, which has been annexed as Annexure-11 to the writ petition. It is submitted that the matter is still pending with the State Government.

Accordingly this writ petition is disposed of with a direction to the respondent no.2 (Secretary,  Lok Nirman Anubhag) to consider and decide the claim of the petitioner for appointment on  compassionate ground in terms of the direction of this Court dated 8.10.2014 and considering the letter of the Department dated 20.12.2014 (Annexure-11 to the writ petition) within a period of two months from the date of receipt of the certified copy of this order in the office.

Order Date :- 27.4.2015

Ashish Pd.