Sarita Devi vs State Of U.P. Thru .Prin. Secy. ...
2023 Latest Caselaw 1525 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 320 of 2023
 

 
Petitioner :- Sarita Devi
 
Respondent :- State Of U.P. Thru .Prin. Secy. (Cooperative) And 5 Others
 
Counsel for Petitioner :- Piyush Asthana
 
Counsel for Respondent :- C.S.C.,Akhilesh Kumar Srivastava,Rakesh Kumar Chaudhary
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner.

Present petition has been filed by the petitioner stating that on account of death of the husband of the petitioner, the petitioner had applied for grant of compassionate appointment. It is on record that the petitioner had approached this Court by filing Writ - A No.6590 of 2022 which was decided on 30.9.2022. In the light of the said directions given by this Court, an order came to be passed on 8.12.2022 seeking clarification/guidance from the State Government in respect of the appointment to be granted to the petitioner as claimed by her.

It is informed that no decision has been taken by the State Government in the light of the guidance as sought through communication dated 8.12.2022 (Annexure - 11).

Considering the fact that the issue is to be decided in terms of the communication dated 8.12.2022 by respondent no.6, the present petition is disposed off directing respondent no.6 to pass necessary orders in accordance with law in terms of the guidance as sought through communication dated 8.12.2022 (Annexure - 11) within a period of two months.

While deciding the issue, respondent no.6 will take into consideration the judgment of this Court passed in Writ Petition No.20906 (SS) of 2021 (Bhavna Kumari v. U.P. Sahkari Gam Vikas Bank Ltd. & Ors.) as well as Writ - A No.132 of 2022 (Ketki Dubey v. U.P. Sahkari Gram Vikas Bank Ltd. & Ors.)

This order has been passed in the presence of Shri Akhilesh Kumar Srivastava, learned counsel appearing for respondent nos.3 & 5.

Order Date :- 13.1.2023

nishant