Shyam Bihari Yadav vs U.O.I. Thru. Its Secy. Ministry Of ...
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Allahabad High Court

Shyam Bihari Yadav vs U.O.I. Thru. Its Secy. Ministry Of ... on 6 June, 2025

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:34889
 
Court No. - 3
 

 
Case :- WRIT - A No. - 6790 of 2025
 

 
Petitioner :- Shyam Bihari Yadav
 
Respondent :- U.O.I. Thru. Its Secy. Ministry Of Railway New Delhi And 4 Others
 
Counsel for Petitioner :- Rajeev Narayan Pandey,Niteesh Kumar
 
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 of India assisted by Sri Varun Pandey, learned counsel for the respondents.

At the very outset, Sri Sri S.B.Pandey 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.

Accordingly, the writ petition is disposed of leaving it open to the petitioner to file a claim petition before the learned Central Administrative Tribunal.

Order Date :- 6.6.2025

Pachhere/-