Tarun Kumar Singh vs State Of U.P. Thru.Prin. Secy. ...
2023 Latest Caselaw 3900 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 1128 of 2023
 

 
Petitioner :- Tarun Kumar Singh
 
Respondent :- State Of U.P. Thru.Prin. Secy. Dept. Of Home Lko. And Others
 
Counsel for Petitioner :- Deepak Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned Standing Counsel for the State.

Present writ petition is filed by the petitioner claiming compassionate appointment on the post of Sub Inspector in Civil Police as his father expired while in service.

Learned counsel for the petitioner, in support of his claim, has relied upon the judgement of this Court in the case of Himanshu Yadav vs. State of U.P. and others (Writ-A No.18868 of 2019), decided on 2.11.2022 and other judgments of this Court as well as Supreme Court. He further submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to Senior Superintendent of Police, District Bulandshahr,, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim including copy of the judgments relied upon by him, within a period of three weeks from today along with a computer generated/certified copy of this order.

In case such a representation is moved by petitioner, Senior Superintendent of Police, District Bulandshahr shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a computer generated/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, present writ petition is disposed of.

(Vivek Chaudhary,J.)

Order Date :- 7.2.2023

Arjun/-