Smt. Anjana vs Nagar Ayukt Municipal ...
2021 Latest Caselaw 7277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 13986 of 2021
 

 
Petitioner :- Smt. Anjana
 
Respondent :- Nagar Ayukt Municipal Commissioner Nagar Nigam Lko. & Anr.
 
Counsel for Petitioner :- Arvind Kumar Vishwakarma
 
Counsel for Respondent :- Namit Sharma
 

 
Hon'ble Irshad Ali,J.

In view of Covid-19 pandemic, this case is being heard through video conferencing.

Heard Sri Arvind Kumar Vishwakarma, learned counsel for the petitioner and Sri Namit Sharma, learned counsel for the respondents.

By means of the present writ petition, the petitioner has prayed for the following reliefs :-

"I. Issue a writ or direction in the nature of MANDAMUS commanding the Opposite parties to give the appointment to the petitioner on compassionate ground in terms of judgment of Hon'ble High Court as well as Apex Court.

II. Issue a writ or direction in the nature of MANDAMUS commanding the Opposite parties to consider and decide the representation-dated-21-06-2021, in the light of Rules, 1974 as well as judgment and order-dated-01-08-2019 in the case of Pooja Yadav Versus State of U.P. and others, same is reported in 2019 (37) LCD 2452, which is contained as Annexure No.13 to this writ petition.

III. ..."

Submission of learned counsel for the petitioner is that in case direction is issued to the respondents to consider and pass appropriate order on the pending representation of the petitioner dated 21.6.2021 in the light of the judgment and order passed in the case of Pooja Yadav Versus State of U.P. and others, reported in 2019 (37) LCD 2452, within a reasonable period, justice would be met.

On the other hand, learned counsel for the respondents submits that in case direction is issued to the respondents to consider and pass appropriate order on the representation of the petitioner, the same shall be taken care of and appropriate order shall be passed within reasonable time.

In view of the submission advanced by learned counsel for the parties, no useful purpose will be served in keeping the writ petition pending before this Court.

Accordingly, the writ petition is finally disposed of with the direction to the respondents to consider and pass appropriate order on the representation of the petitioner dated 21.6.2021 in the light of the judgment and order passed in the case of Pooja Yadav Versus State of U.P. and others, reported in 2019 (37) LCD 2452 in accordance with law after affording an opportunity of hearing to the petitioner, expeditiously, say within a period of six weeks from the date of production of certified copy of this order.

Order Date :- 8.7.2021

Gautam