Allahabad High Court
Mamta Chaoudhary vs U.O.I. Thru.Secy. Deptt. Of Women And ... on 3 March, 2023
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- WRIT - A No. - 2181 of 2023 Petitioner :- Mamta Chaoudhary Respondent :- U.O.I. Thru.Secy. Deptt. Of Women And Child Development And 2 Others Counsel for Petitioner :- Brijesh Kumar Tiwari Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Vivek Chaudhary,J.
Heard learned counsel for petitioners, Shri Surya Bhan Pandey, Senior Advocate, D.S.G.I. assisted by Shri Devrishi Kumar Arora for respondent no.1 and learned standing counsel for State.
Present writ petition is filed by the petitioner claiming that she is entitled for promotion from the post of Anganvadi Karyakatri to the post of Supervisor.
Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.
Learned standing counsel has no objection to the same.
In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.3-Director, Bal Vikas Evam Pustahar, Indira Bhawan, Lucknow, raising all her grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of her claim within a period of two weeks from today along with a certified copy of this order.
In case such a representation is moved by petitioner, respondent no.3 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date of certified copy of this order along with representation is placed before him.
It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.
With the aforesaid directions, the writ petition is disposed of.
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[Vivek Chaudhary,J.] Order Date :- 3.3.2023
-Amit K-