Seema Verma vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 6606 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 20896 of 2019
 
Petitioner :- Seema Verma
 
Respondent :- State Of U.P. Thru Prin.Secy. Secondary Edu. Lucknow And Ors
 
Counsel for Petitioner :- Ashok Kumar Shukla,Ramesh Kumar Singh,Virendra Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Virendra Singh, learned counsel for the petitioner.

Notices on behalf of opposite party Nos. 1, 2 and 3 have been accepted by the office of the learned Chief Standing Counsel.

In view of the order proposed to be passed, the notices to the opposite party Nos.4 and 5 are dispensed with as no prejudice is being caused to opposite party Nos.4 & 5 by this order.

By means of this writ petition, the petitioner has prayed for the following relief:-

"(a) Issue a writ, order or direction in the nature of mandamus commanding the concerned opposite parties to appoint the petitioner on compassionate ground on any suitable post according to qualification of the petitioner."

Learned counsel fort the petitioner after arguing the matter at some length has submitted that for redressal of her grievance, the petitioner has preferred a representation dated 06.08.2018, which is contained as Annexure No.4 to the writ petition, to the District Inspector of Schools, Bahraich (opposite party No.3), but till date, no action has been taken by the authority concerned on the representation of the petitioner.

Learned counsel for the petitioner has prayed that ends of justice would suffice if necessary direction for disposal of the aforesaid representation of the petitioner is issued to the authority concerned within a stipulated time.

Learned counsel for the opposite parties has no objection if necessary direction for disposal of the aforesaid representation of the petitioner is issued.

Therefore, considering innocuous prayer of the learned counsel for the petitioner, without entering into merits of the issue, the District Inspector of Schools, Bahraich (opposite party No.3), is hereby directed to consider and decide the representation of the petitioner dated 06.08.2018, which is contained as Annexure No.4 to the writ petition, strictly in accordance with law by a speaking and reasoned order, with expedition preferably within a period of four weeks from the date of production of a certified copy of this order and thereafter the decision thereof shall be communicated to the petitioner forthwith.

In view of the aforesaid terms, the writ petition is disposed of finally.

Order Date :- 1.8.2019

Suresh/

[Rajesh Singh Chauhan,J.]