Pushpendra Singh vs General Manager And 2 Others
2023 Latest Caselaw 10544 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 9404 of 2021
 

 
Petitioner :- Pushpendra Singh
 
Respondent :- General Manager And 2 Others
 
Counsel for Petitioner :- Sharad Kumar Srivastava
 
Counsel for Respondent :- Awadhesh Kumar Saxena
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner, Mr. Awadhesh Kumar Saxena, learned counsel for respondent no.3 and learned standing counsel for State.

Present writ petition is filed by the petitioner claiming that his father expired in the year 2007 while in service and petitioner has applied for appointment as per Dying in Harness Rules which is not considered and decided as yet. Petitioner at that time was minor and, hence, applied for appointment under Dying in Harness Rules on becoming major.

Learned counsel for petitioner submits that the matter of petitioner is also covered by number of judgment of this Court as well as Supreme Court and grievance of petitioner would sufficiently be met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned standing counsel and Mr. Awadhesh Kumar Saxena, learned counsel for respondent no.3 have no objection on his prayer for decision on representation in accordance with law..

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.2-Regional Manager, U.P. Roadways corporation, Etawah, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the judgments and other material in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.2 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

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

.

[Vivek Chaudhary,J.]

Order Date :- 10.4.2023

-Amit K-