Prem Shankar vs State Of U.P. And 2 Others
2023 Latest Caselaw 28433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:197335
 
Court No. - 34
 

 
Case :- WRIT - A No. - 17254 of 2023
 

 
Petitioner :- Prem Shankar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Shivangi Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.

1. Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.

2. Petitioner, who is the son of Late Suresh Chand, who had gone missing on 20th April, 2006, submits that there is a declaration of civil-death by the civil court vide judgment and decree dated 27th February, 2023 passed in O.S. No.126 of 2016 and, therefore, his application for compassionate appointment and unpaid salary as well as other terminal dues has matured and, therefore, the respondents may be directed to dispose of the pending claim of the petitioner in the above regard.

3. It transpires from the pleadings raised before the Court that besides the petitioner, Late Suresh Chand is survived by widow, namely, Prema Devi and sons-Prem Shankar, Rama Shankar, Hari Shankar and Om Pal and, therefore, this petition stands disposed of with the direction that the respondents shall consider the claim of the petitioner and other heirs of Late Suresh Chand with regard to the terminal dues as well as the compassionate appointment strictly in accordance with law and will be passing final order in the matter within a period of two months from the date of production of a certified copy of this order.

Order Date :- 12.10.2023

LN Tripathi