Smt. Supriya Mishra vs Dr. Lili Singh Director Medical ...
2022 Latest Caselaw 12215 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5203 of 2022
 

 
Applicant :- Smt. Supriya Mishra
 
Opposite Party :- Dr. Lili Singh Director Medical Health And Family And 2 Others
 
Counsel for Applicant :- Lal Chandra Mishra
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant.

The writ Court on 27.10.2021 while disposing of Writ-A No. 13563 of 2021 passed the following order:-

"Petitioner's father died in harness on 20.04.2021, while working as Non Medical Supervisor in the office of Chief Medical Officer, Primary Health Centre Pali. Being a married daughter petitioner has applied for appointment on compassionate ground. Reliance is placed upon a Division Bench judgment of this Court in Vimla Srivastava Vs. State of U.P. and others, delivered in Writ Petition No. 60881 of 2015 to submit that married daughter also formed part of the family. Since such application for compassionate appointment has not been considered the petitioner is before this Court.

Learned Standing Counsel states that petitioner's grievance would be got examined, expeditiously.

In that view of the matter this petition stands disposed of with the direction upon the second respondent to accord consideration to petitioner's claim for compassionate appointment in accordance with law and and the views of the other family members would also be ascertained and if any other application is also filed the same shall also be considered while examining petitioner's application. Such consideration shall be made within a period of four months."

Pursuant to direction of writ Court, the authorities on 22.03.2022 had apprised the applicant that the applicant cannot be given compassionate appointment on the post for which it has been claimed, but she can be given appointment on the other post.

Learned counsel for the applicant submits that pursuant to letter dated 22.03.2022 which has been brought on record as Annexure-8, the authorities have not taken any decision.

This Court finds that direction of writ Court was only to accord consideration to claim of the applicant which the authorities have done on 22.03.2022. The applicant may pursue her remedy elsewhere as provided under the Act and no case of contempt is made out against the said order.

The contempt application is misconceived and is hereby dismissed.

Order Date :- 6.9.2022

V.S.Singh