Allahabad High Court
Shanu Kumar vs The Nagar Ayukt (Municipal ... on 23 January, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 554 of 2023 Petitioner :- Shanu Kumar Respondent :- The Nagar Ayukt (Municipal Commissioner) Nagar Nigam Lko. And Another Counsel for Petitioner :- Arvind Kumar Vishwakarma Counsel for Respondent :- Namit Sharma Hon'ble Pankaj Bhatia,J.
The present petition has been filed by the petitioner claiming to be the adopted son of the deceased employee, namely, Ramesh has applied for appointment under compassionate ground on account of death of the deceased employee, which is pending consideration before the respondent no.1.
Sri K.K. Pandey, who has filed Vakalatnama on behalf of Nagar Nigam, Lucknow, based upon instructions that the decision shall be taken on the application very soon.
The Vakalatnama is taken on record.
In view of the submissions made by the parties and without entering into the merits of the case, the present petition is disposed off giving liberty to the petitioner to move a fresh application before the respondent no.1 along with a copy of this order, which shall be decided in accordance with law with all expeditions preferably within a period of three months from the date of presentation of representation along with certified copy of this order.
Order Date :- 23.1.2023 akverma