Allahabad High Court
Satendra Kumar Saxena vs Regional Manager U.P.S.R.T.C. And ... on 16 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 40836 of 2010 Petitioner :- Satendra Kumar Saxena Respondent :- Regional Manager U.P.S.R.T.C. And Another Petitioner Counsel :- Sanjay Mishra,Rahul Mishra Respondent Counsel :- N. Mishra Hon'ble Arun Tandon,J.
Petitioner seeks compassionate appointment on the allegation that his father expired during harness on 25.06.2005 while he was in the employment of U.P. State Road Transport Corporation. Reference is made to a letter dated 12.12.2006 whereunder the petitioner was asked to inform his willingness to work as Driver in the Corporation. In the facts and circumstances of the case, I am of the considered opinion that the grievance of the writ petitioner needs immediate attention of respondent no. 1 (Regional Manager, U.P. State Road Transport Corporation, Bareilly Region, Bareilly).
Accordingly the present writ petition is disposed of with liberty to the petitioner to make a representation ventilating all his grievances before respondent no. 1 within two weeks from today, along a certified copy of this order. On such a representation being made the respondent no. 1 shall call for the records and shall pass a reasoned speaking order preferably within eight weeks thereafter. Counsel for the respondent Corporation is present. Dated : 16.07.2010 VR/40836/10