Radha Devi vs State Of U.P. Thru ...
2021 Latest Caselaw 8467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 21589 of 2016
 

 
Petitioner :- Radha Devi
 
Respondent :- State Of U.P. Thru Prin.Secy.Depttt.Of Irrigation Lko.& Anr.
 
Counsel for Petitioner :- Mayankar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard.

Learned counsel for the petitioner has filed rejoinder affidavit, the same is taken on record.

By means of this petition the petitioner has enclosed the judgment of the Division Bench of this Court whereby the married daughter has been considered to be entitled for providing appropriate appointment under Dying in Harness Rules, therefore, the learned counsel for the petitioner has requested that the claim of the petitioner be considered for any appropriate appointment under Dying in Harness Rules in view of the decision of Division Bench of Hon'ble High Court.

Per contra, the learned Standing Counsel has submitted that there is inordinate delay in approaching the competent authority as as per the settled law the claim of any person may not be considered even by the State Government after the delay prescribed under the statute.

Since the learned counsel for the petitioner has submitted that he has approached the competent authority through representation, therefore, without entering into the merit of the issue, I dispose of this petition at the admission stage permitting the petitioner to prefer a fresh representation taking all pleas and grounds available to her enclosing therewith all the relevant documents within a period of 15 days and if such representation is preferred within the aforesaid stipulated time, the authority competent shall consider and decide the representation of the petitioner within a period of two months with speaking and reasoned order.

Disposed of.

Order Date :- 22.7.2021

Om

(Rajesh Singh Chauhan, J.)