Komal Sachan vs Additional Chief Secy. Basic ...
2021 Latest Caselaw 7866 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 14357 of 2021
 

 
Petitioner :- Komal Sachan
 
Respondent :- Additional Chief Secy. Basic Education Lucknow And Ors.
 
Counsel for Petitioner :- Mukund Madhava Asthana
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Ran Vijay Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri M.M. Asthana, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Addl. Chief Standing Counsel for the State-respondents and counsel for Secretary, Board of Basic Education, Prayagraj and Sri Ajay Kumar, learned counsel for opposite parties no.4 to 7 through video conferencing.

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

"(i) issue a writ, order or direction in the nature of mandamus commanding the opposite parties to change the district of petitioner from district Farrukhabad to district Hamirpur as her first opted district in the application form and treat her to be appointed from the date petitioner joined in district Farrukhabad with seniority etc."

Learned counsel for the petitioner has submitted that for redressal of the aforesaid grievance, the petitioner has preferred representation to the competent authority, but to no avail. Learned counsel for the petitioner has also submitted that the petitioner may be permitted to prefer a fresh representation before opposite party no.3 and this Court may direct opposite party no.3 to pass appropriate order strictly in accordance with law.

Learned counsel for the opposite parties have no objection if direction for disposal of the representation is issued.

Therefore, without entering into merits of the issue, the petitioner is permitted to prefer a fresh representation to opposite party no.3 i.e. Secretary, Board of Basic Education, U.P., Prayagraj taking all pleas and grounds, which are necessary for disposal of the representation and also enclosing the earlier representations including the judgments passed in identical issues along with certified/ computer generated copy of this order within a period of fifteen days from today. If such representation is preferred by the petitioner within the aforesaid stipulated time, the authority concerned shall dispose of the aforesaid representation of the petitioner by speaking and reasoned order, strictly in accordance with law, with expedition, say within a period of three weeks from the date of receipt of the representation and thereafter communicate the decision thereof to the petitioner forthwith.

With the aforesaid direction, the writ petition is disposed of finally.

Order Date :- 13.7.2021

RBS/-

[Rajesh Singh Chauhan,J.]