Yash Kumar vs State Of Up Others
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Allahabad High Court

Yash Kumar vs State Of Up Others on 1 February, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:16958
 
Court No. - 36
 

 
Case :- WRIT - A No. - 1138 of 2024
 

 
Petitioner :- Yash Kumar
 
Respondent :- State Of Up Others
 
Counsel for Petitioner :- Neeraj Srivastava,Alpika Srivastava
 
Counsel for Respondent :- C.S.C.,Rama Nand Pandey
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Sri Neeraj Srivastava, learned counsel for petitioner submits that a complete application for compassionate appointment in prescribed form shall be submitted within 15 days and further submits that application may be considered in accordance with law taking note of judgments passed by Supreme Court in Fertilizers and Chemicals Travancore Ltd. and others vs. Anusree K.B., 2022 SCC Online SC 1331, Malaya Nanda Sethy vs. State of Orrisa and others, 2022 SCC Online SC 684 and Bank of Baroda and others vs. Baljit Singh, 2023 SCC Online SC 745.

2. It is to note that father of petitioner died on 07.09.2019.

3. Learned counsel for respondent submits that appropriate decision shall be taken if petitioner files complete and proper application for compassionate appointment.

4. In view of above, this writ petition is disposed of with an observation that concerned respondent will consider the claim of petitioner for compassionate appointment expeditiously, if a complete and proper application is filed for this purpose.

Order Date :- 1.2.2024

N. Sinha