Pranjuli Agarwal vs State Of U.P. And 4 Others
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Allahabad High Court

Pranjuli Agarwal vs State Of U.P. And 4 Others on 20 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:241175
 
Court No. - 36
 

 
Case :- WRIT - A No. - 21062 of 2023
 

 
Petitioner :- Pranjuli Agarwal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Kamal Kumar Kesherwani
 
Counsel for Respondent :- C.S.C.,Shashi Kant Srivastava
 

 
Hon'ble Manjive Shukla,J.
 

1. Heard learned counsel appearing for the petitioner, learned Standing Counsel appearing for the Respondents No.1 to 3 and Sri Shashi Kant Srivastava, learned counsel appearing for the Respondents No.4 and 5.

2. Learned counsel appearing for the petitioner has submitted that mother of the petitioner while working on the post of Assistant Teacher in Purva Madhyamik Vidyalaya Jangrauli, Block Lalaurikheda, District Pilibhit died in harness on 24.5.2021. It has further been submitted that petitioner after the death of her mother has submitted online application for compassionate appointment but till date her case for compassionate appointment has not been considered and decided.

3. Learned counsel appearing for the petitioner has invited attention of this court towards various representations submitted to the District Basic Education Officer, Pilibhit, whereby request has been made for considering the case of the petitioner for compassionate appointment but till date petitioner's case for compassionate appointment has not been considered and decided.

4. Learned counsel appearing for the petitioner has argued that it is well settled proposition of law through catena of judgments of the Hon'ble Supreme Court that matters of compassionate appointment should be decided expeditiously.

5. On the other hand, Sri Shashi Kant Srivastava, learned counsel appearing for the Respondents No.4 and 5 has very fairly submitted that ends of justice would be served if a direction is issued by this court to Respondent No.5 to consider and decide the petitioner's case for compassionate appointment within a fixed time frame.

6. In view of the aforesaid submissions advanced by the learned counsels appearing for the parties, this writ petition is finally disposed of with direction to Respondent No.5 to consider and decide the petitioner's case for compassionate appointment by passing speaking and reasoned order within a period of two months from the date of service of certified copy of this order.

Order Date :- 20.12.2023

Salim