Awantika Singh vs State Of U.P. And 2 Others
2022 Latest Caselaw 8585 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 10913 of 2022
 
Petitioner :- Awantika Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Gaurav Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Petitioner is claiming compassionate appointment as her father died-in-harness on 15.2.2015, however, till date, application submitted in the year 2015 has not been decided.

Petitioner has failed to explain why he has not been vigilant to pursue her case initially for 4 years and thereafter 3 years despite a direction was passed on 1.3.2019 in a writ petition filed by petitioner (Writ A No.3379 of 2019, Awantika Singh vs. State of U.P. and others), admittedly, he has neither submitted any representation nor any document. Therefore, in the light of judgment passed by the Apex Court in Central Coalfields Ltd. through its Chairman and Managing Director and others vs. Parden Oraon; 2021 SCC OnLine SC 299, I do not find any merit in the case.

Considering that representation has been filed in the year 2021, therefore, instead of dismissing this writ petition, this writ petition is disposed of that petitioner is at liberty to pursue her case and ventilate her grievances before the appropriate authority.

It is expected that respondents' authorities will consider the case of petitioner sympathetically considering the U.P. Recruitment of Dependants of Government Servants Dying-In-Harness Rules, 1974 as well as in the light of judgments passed by the Apex Court.

Order Date :- 29.7.2022

Rishabh

[Saurabh Shyam Shamshery, J.]