Shantanu Kumar Nagar vs State Of Uttarakhand And Others
2021 Latest Caselaw 3629 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                Writ Petition (S/S) No. 1171 of 2021

Shantanu Kumar Nagar                                   .......... Petitioner


                                   Vs.

State of Uttarakhand and others                    ............ Respondents


Mr. Alok Mahra, Advocate for the petitioner.
Mr. P.S. Bisht, Additional Chief Standing Counsel with Mr. Sushil Vasistha,
Standing Counsel for the State/respondents.

                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

Petitioner seeks indulgence of this Court in the matter of his appointment on companionate grounds under the U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974.

2. It is the case of the petitioner that his father was Principal, Government Primary School in the State of Uttarakhand. He died, while still in service on 25.07.2015. The petitioner approached the authority concerned for his appointment on companionate ground, but action has not been taken.

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

4. Learned counsel for the petitioner would submit that, in fact, the respondents have yet not taken any decision finally in the matter of appointment of the petitioner on companionate ground. According to him, in fact, the respondent no.5, on 24.07.2021, communicated it to the petitioner that he had sought directions in the matter from respondent no.2 and 4. Reference has been made to the Annexure No.12 to the writ petition, which is a communication dated 24.07.2021, addressed to the petitioner by the respondent no.5. Learned

counsel would submit that directions may be issued to the respondents to take a decision in the matter within the given time.

5. Learned State counsel would submit that decision in the matter would be taken within a period of two months.

6. The Court takes on record the statement given by the learned State counsel.

7. The writ petition is disposed of with directions to the respondents to take a decision in the matter within a period of two months from today, in view of the communication dated 24.07.2021 of respondent no.5 (Annexure no.12 to the writ petition).

(Ravindra Maithani, J.) 15.09.2021 Sanjay