Garima And 4 Others vs State Of U.P. And 3 Others
2021 Latest Caselaw 2883 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 3077 of 2021
 

 
Petitioner :- Garima And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Amitabh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and Sri Sharad Chandra Upadhyay, learned Standing Counsel for the State respondent.

Petitioner is before this Court with a request commanding the respondent no. 2 to consider the claim of the petitioners for extension of services for the next year on their respective posts in their respective Homoeopathic Medical Colleges within stipulated time.

In support of his submissions, learned counsel for the petitioners has placed reliance upon judgment passed by this Court in bunch of the matters leading case Service Single No. 14731 of 2020, Dr. Narendra Singh Sengar & Ors. Vs. State of U.P. Thru Addl. Chief Secy. Ayush Deptt. Lko & Ors. filed by similarly situated persons, wherein, this Court has allowed all the writ petitions combinely vide order of date 9.12.2020. Learned counsel for the petitioners submits that in response thereof, the competent authority has already taken decision in favour of those petitioners vide order dated 18.2.2021. However, it is being claimed that the petitioners have been discriminated.

Learned Standing Counsel very fairly that in case an appropriate application/representation is moved by the petitioners, definitely, the same would be considered and decided expeditiously by the competent authority in the light of aforesaid judgment.

In view of the above, on consent and without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally asking the petitioners to move an appropriate representation before the competent authority ventilating their grievances within two weeks from today and in case any such representation is being preferred definitely the same would be looked into, examined and remedied in the light of Dr. Narendra Singh Sengar(supra) within six weeks thereafter.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners alongwith a self attested identity proof of the said persons (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerised copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 23.2.2021

A.K.Srivastava