Vivek Tiwari vs Union Of India Thru. Its Secy. Ministry ...
2024 Latest Caselaw 15119 ALL

Allahabad High Court

Vivek Tiwari vs Union Of India Thru. Its Secy. Ministry ... on 1 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:33941
 

 
Court No. - 6
 

 
Case :- WRIT - A No. - 3355 of 2024
 

 
Petitioner :- Vivek Tiwari
 
Respondent :- Union Of India Thru. Its Secy. Ministry Of External Affairs New Delhi And Others
 
Counsel for Petitioner :- Neerav Chitravanshi
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioner and Sri S.B.Pandey, learned Senior Advocate cum Deputy Solicitor General assisted by Sri Varun Pandey, leaned counsel appearing on of Union of India.

At the very outset, Sri Sri S.B.Pandey, learned Senior Advocate points out that the father of the petitioner was a Central Government employee and consequently the claim of the petitioner for compassionate appointment would be cognizable before the learned Central Administrative Tribunal keeping in view the law laid down by a Constitution Bench judgment of Hon'ble the Supreme Court in the case of L. Chandra Kumar vs. Union of India and others reported in AIR 1997 SC 1125.

Consequently, the writ petition is disposed of leaving it open to the petitioner to raise his grievance before the learned Central Administrative Tribunal.

Order Date :- 1.5.2024

Pachhere/-