Ravi Kant vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3943 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 3122 of 2022
 

 
Petitioner :- Ravi Kant
 
Respondent :- State Of U.P. Thru. Prin. Secy. Social Welfare Deptt. Lko. And 3 Others
 
Counsel for Petitioner :- Km. Vishwa Mohini,Ashutosh Rai Sharma,Vimal Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

Let the learned counsel for petitioner implead the Basic Education Officer, Barabanki as an opposite party in the writ petition during the course of the day.

Shri Rahul Shukla, learned counsel has accepted notice on behalf of the newly impleaded opposite party.

The petitioner claims consideration for compassionate appointment consequent to the death of his father on 01.05.2021 on account of covid-19 infection while he was working as Assistant Teacher in the Adarsh Anusuchit Jati Prathmik Vidyalaya, Yaqoot Ganj, District- Barabanki. He relies upon the judgment dated 16.03.2021 rendered by this Court in Writ Petition No. 5349 (S/S) of 20123; Veer Bahadur Singh and Anr. Vs. State of U.P. and Ors.

Let the claim of the petitioner for compassionate appointment be considered in the light of the Government Order dated 31.01.1997 and the judgment dated 16.03.2021 referred hereinabove. The decision shall be taken by the Committee of Management of the Institution or the B.S.A., as the case may be, within a period of three months from the date a certified copy of the order is submitted.

With the aforesaid observations/directions, the writ petition is disposed of.

(Rajan Roy,J.)

Order Date :- 24.5.2022

R.K.P.