Geeta Devi vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 18593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48135-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 6063 of 2023
 

 
Petitioner :- Geeta Devi
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Panchayati Raj Civil Secrt. Lko. And Others
 
Counsel for Petitioner :- Shishir Srivastava
 
Counsel for Respondent :- C.S.C.,Anurag Kumar Singh
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

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

Petitioner has approached this Court claiming ex-gratia payment on the death of her husband due to COVID-19 in terms of Government Order dated 01.06.2021. Petitioner claims that her claim is pending consideration before the respondent no.1/Additional Chief Secretary, Department of Panchayati Raj, Civil Secretariat, Lucknow.

Learned counsel for petitioner further submits that grievance of petitioner would be sufficiently met, in case aforesaid claim of petitioner is considered and decided in a time bound manner.

Learned counsel for petitioner also relied upon the judgment of this Court that in case the delay occurs after a few days of thirty days as provided in the Government, the same may also be condoned.

In view thereof, without entering into merits of the case, petitioner is permitted to make a fresh detailed representation to respondent no.1/Additional Chief Secretary, Department of Panchayati Raj, Civil Secretariat, Lucknow, raising all her grievance, annexing therewith a copy of this writ petition along with annexures and all the documents as well as the judgment of this Court in support of her 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.1/Additional Chief Secretary, Department of Panchayati Raj, Civil Secretariat, Lucknow shall consider and decide the same, in accordance with law, by a reasoned and speaking order within a period of six weeks from the date a certified copy of this order is served upon him.

With the aforesaid, the writ petition stands disposed of.

(Manish Kumar,J.) (Vivek Chaudhary, J.)

Order Date :- 21.7.2023

Arjun/-