Rajwanti Singh vs State Of U.P.Thru Prin.Secy. Home ...
2021 Latest Caselaw 7988 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- SERVICE SINGLE No. - 399 of 2020
 
Petitioner :- Rajwanti Singh
 
Respondent :- State Of U.P.Thru Prin.Secy. Home Lko & Ors.
 
Counsel for Petitioner :- Amit Gupta,Yogendra Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

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

"(i) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to consider the case of the petitioner to provide her compassionate appointment after giving due relaxation by the State Government under the provisions of Dying-in-Harness Rules, 1974."

Learned counsel for the petitioner after arguing the matter at some length has confined his prayer to the extent that the petitioner may be permitted to prefer afresh representation to the opposite party No.1 i.e. the State of U.P. through Principal Secretary, Home, Civil Secretariat, U.P., Lucknow and the direction may be issued to him/her to consider and decide the said representation of the petitioner with expedition.

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

In view of the above, without entering into merits of the issue, the petitioner is permitted to prefer a fresh representation to the opposite party No.1 i.e. the State Government through Principal Secretary, Home, Civil Secretariat, U.P., Lucknow, raising all her pleas and grounds which are available with her enclosing therewith the copies of the judgments of the Constitutional Courts and the copy of her earlier representation, if any, in support of her claim within fifteen days from today, and if any such representation is preferred by the petitioner within the aforesaid stipulated time, the authority concerned shall consider and decide the representation of the petitioner, strictly in accordance with law as well as the judgments of the Constitutional Court by a speaking and reasoned order, with expedition preferably within a period of two months from the date of presentation of a certified/ computerized copy of this order along with representation and the decision thereof be intimated to the petitioner forthwith.

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

Order Date :- 14.7.2021

Suresh/

[Rajesh Singh Chauhan,J.]