Dr Nisha Chaudhary vs State Of Up And 4 Others
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Allahabad High Court

Dr Nisha Chaudhary vs State Of Up And 4 Others on 14 November, 2024

Author: Prakash Padia

Bench: Prakash Padia

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179559
 
Court No. - 10
 

 
Case :- WRIT - A No. - 17882 of 2024
 

 
Petitioner :- Dr Nisha Chaudhary
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.
 

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

2. The petitioners have preferred the present petition with the following prayers:-

"I. issue a writ, order or direction in the nature of mandamus commanding the Respondent no. 2, Director of Education, Directorate of Higher Education, Prayagraj, to sanction the gratuity in favour of the petitioner in terms of the Government Order dated 14.06.2023 within a period stipulated by the Hon'ble Court, otherwise the petitioner shall suffer irreparable loss and injury."

3. It is argued that representation made by the petitioner before Respondent no. 2 namely Director of Education, Directorate of Higher Education, Prayagraj, the same has been appended as Annexure No. 8 to the petition but till date no decision has been taken in the matter. He also placed reliance upon the judgment and order dated 16.04.2024 passed by this Court in Writ A No. 5117 of 2024 (Renu Arora Vs. State of U.P. and 3 others).

4. On the other hand, it is argued by learned Standing Counsel that in case, the petitioner will submit a representation before the respondent No.2/Director of Education, Directorate of Higher Education, Prayagraj, he will pass appropriate orders in the matter expeditiously.

5. Heard learned counsel for the parties and perused the record.

6. In the facts and circumstances of the case, the present petition is disposed of directing the petitioner to file a representation ventilating all her grievances before respondent No.2/Director of Education, Directorate of Higher Education, Prayagraj, along with all relevant documents and papers on which the petitioner are making reliance and a certified copy of this order within a period of three weeks from today. In case, the representation is filed within the stipulated period, the respondent No.2 will pass appropriate orders most expeditiously and preferably within a period of six weeks from the date of submission of representation.

Order Date :- 14.11.2024

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