Smt. Ramshri Rathaur vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 4265 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 7707 of 2022
 

 
Petitioner :- Smt. Ramshri Rathaur
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Panchayat Lko. And 6 Others
 
Counsel for Petitioner :- Krishna Kumar Singh,Shashank Singh
 
Counsel for Respondent :- C.S.C.,Anurag Kumar Singh,Sandeep Kumar Yadav
 

 
Hon'ble Pankaj Bhatia,J.

Present petition has been filed with the following prayer:

"(i) Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to release the ex-gratia amount payable to the petitioner on the death of Husband of the petitioner who died during election process of 3 Tier General Panchayat Election held in the month of April and May, 2021."

The contention of learned counsel for the petitioner is that it is incumbent upon the respondent no.3 to take a decision in terms of Government Order dated 01.06.2021.

Considering the fact that the issue is to be decided by respondent no.3, the present petition is disposed off directing the respondent no.3 to take a decision on the claim of the petitioner on merit and in terms of judgment of this Court passed in Writ-C No.29902 of 2021, decided on 22.09.2022 within a period of three months.

Order Date :- 9.2.2023

KR