Jyotsna Awasthi vs State Of U.P. And 3 Ors.
2022 Latest Caselaw 3852 ALL

Citation : 2022 Latest Caselaw 3852 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Jyotsna Awasthi vs State Of U.P. And 3 Ors. on 23 May, 2022

Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 51826 of 2016
 

 
Petitioner :- Jyotsna Awasthi
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Ekta Kaur,Jagriti Singh
 
Counsel for Respondent :- C.S.C.,Vikram Bahadur Singh
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Vikram Bahadur Singh, learned counsel representing respondent nos.2 and 3.

This petition has been filed by the married daughter of the deceased claiming compassionate appointment.

Despite grant of time no counter affidavit has been filed by either of the respondents.

Learned counsel for the petitioner has submitted that in the connected case Vyanjana Saini Vs. State of U.P. and two others, Writ-A No.50138 of 2016, matter was remanded to the concerned District Basic Education Officer to decide the claim of the petitioner in the light of the judgment in case of Neha Srivastava Vs. State of U.P. and another, Special Appeal (D) No.863 of 2015.

In view of the above, this petition is disposed of directing the District Basic Education Officer, Fatehpur, to take appropriate decision in the matter within a period of six week from today.

Order Date :- 23.5.2022