Ajay Singh vs U.O.I.Thru.Secy.Finance ...
2023 Latest Caselaw 16821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:37923
 
Court No. - 17
 

 
Case :- WRIT - A No. - 21726 of 2020
 

 
Petitioner :- Ajay Singh
 
Respondent :- U.O.I.Thru.Secy.Finance Ministry Banking Div. Andors.
 
Counsel for Petitioner :- Om Prakash Pandey
 
Counsel for Respondent :- A.S.G.,Lalit Shukla,Neerav Chitravanshi,Vinay Shankar
 

 
Hon'ble Pankaj Bhatia,J.

1. The present petition has been filed for the following reliefs:

"(i) To issue a writ in the nature of Certiorari for quashing the order dated 31.08.2019 passed by the opposite party no. 4 i.e. Chief Manager (?????? & ?0 ??0) Aryavart Bank, Lucknow, by means of which the application of the petitioner for his appointment in bank service was rejected which is annexed as Annexure No. 1 to this writ petition.

(ii) To issue a writ in the nature of Certiorari for quashing the order dated 31.12.2018 passed by the opposite party no.1 and Circular dated 09.01.2019 issued the opposite party no. 2, contained as Annexure No. 2&3 respectively to this writ petition to the extent they prescribed that "The scheme shall be effective from the date on which the Board of the individual RRB adopts the same".

(iii) To issue a writ in the nature of Certiorari for quashing the Circular dated 01.04.2019 issued the opposite party no.3, contained as Annexure No. 4 to this writ petition to the extent it made the scheme for appointment on compassionate ground effective with effect from 01.04.2019.

(iv) To issue a writ in the nature of Mandamus directing the opposite parties to enforce/ implement the scheme for compassionate appointment in Regional Rural Banks as circulated vide Circular dated 01.04.2019 with effect from 05.08.2014, the date of implementation of the Scheme in Public Sector Banks.

(v) To issue a writ in the nature of mandamus commanding the opposite parties no.3 to make appointment of the petitioner in the bank service under the"Scheme for Compassionate Appointment" looking into the critical financial condition of the family of the petitioner."

2. With regard to the relief no.1, the issue is covered by the judgment of this Court in the case of Smt. Manjeet Kaur vs State of U.P. and others (Writ-A No.2615 of 2023), decided on 05.04.2023.

3. Following the said judgment, the impugned order dated 31.08.2019 is quashed.

4. The matter is remanded for consideration a fresh in the light of the directions given by this Court in the case of Smt. Manjeet Kaur (supra).

5. The other prayers as made are not being gone into by this Court in view of the fact that I have remanded the matter for a decision a fresh in the light of the order passed by this Court in the case of Smt. Manjeet Kaur (Supra).

6. In view of above, the writ petition is allowed in part.

Order Date :- 26.5.2023

akverma