Allahabad High Court
Manoj Kumar vs State Of U.P. And 2 Others on 26 July, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ? Neutral Citation No. - 2023:AHC:149253 Court No. - 33 Case :- WRIT - A No. - 11227 of 2023 Petitioner :- Manoj Kumar Respondent :- State of U.P. and others Counsel for Petitioner :- Santosh Mani Shukla Counsel for Respondent :- C.S.C., Shyam Mani Shukla Hon'ble J.J. Munir,J.
A personal affidavit has been filed by Ankit Khandelwal, Nagar Ayukt, Nagar Nigam, Agra, in compliance with this Court's order dated 17.07.2023. It is taken on record. Let it be numbered by the office.
It is averred in para 4 of the personal affidavit that upon coming to know of the petitioner's pending application, in compliance with this Court's order, the Nagar Ayukt has taken necessary action and an appointment letter dated 24.07.2023 issued in favour of the petitioner. A copy of the appointment letter dated 24.03.2023 is annexed as Annexure PA-1 to the personal affidavit. The appointment letter shows that the petitioner has been appointed under the Uttar Pradesh Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 on the sanctioned post of Swachchta Mitra through a selection committee convened for the purpose on 24.07.2023 under the 9th Amendment Rules of 2011.
In view of the aforesaid affidavit, it is directed that the petitioner shall be permitted to join his duties and paid salary like any other employee.
The writ petition stands disposed of in terms of the orders aforesaid.
Let this order be communicated to the Nagar Ayukt, Nagar Nigam, Agra by the Registrar (Compliance).
Order Date :- 26.7.2023 I. Batabyal