Allahabad High Court
Komal Saxena vs Uttar Pradesh Public Service And ... on 22 October, 2020
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - A No. - 9019 of 2020 Petitioner :- Komal Saxena Respondent :- Uttar Pradesh Public Service And Another Counsel for Petitioner :- Madhav Jain Counsel for Respondent :- M.N. Singh Hon'ble Piyush Agrawal,J.
Heard learned counsel for the petitioner and Shri Nipunj Singh, learned counsel for the respondents.
This writ petition has been filed for the following relief:-
"Issue suitable writ order or direction in the nature of mandamus commanding the respondents to consider the candidature of the petitioner by calling the petitioner for her interview for the post of lecturer pursuant to letter dated 18.06.2020."
Learned counsel for the petitioner submits that due to COVID - 19, as petitioner was a research scholar at Agra, she could not obtain the requisite documents and permission and the same were received in the last week of June, 2020 and immediately thereafter, the same was dispatched by speed post on 30.06.2020 and the same was received by the respondent no. 1 - UPPSC on 07.07.2020. He further submits that the situation was beyond the control of the petitioner and hence, the requisite documents could not be sent on time. For redressal of her grievance, the petitioner has moved a detail representation, along with reminder, but the same has not been considered by the respondents so far.
The only prayer of the learned counsel for the petitioner is to decide the petitioner's representation dated 06.08.2020 within a stipulated period of time as fixed by this Court.
To the last submission of the learned counsel for the petitioner, learned counsel for the respondents has no objection.
Considering the facts and circumstances of the case, this writ petition is disposed of with a direction to the authority concerned to decide the petitioner's representation dated 06.08.2020, in accordance with law, preferably, within a week from the date of receipt of a copy of this order in his Office.
It is made clear that the Court has not adjudicated the claim of the petitioner on merits.
Order Date :- 22.10.2020 Amit Mishra