Allahabad High Court
Nirankar Nath Pandey And 12 Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 3 January, 2023
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- WRIT - A No. - 8939 of 2022 Petitioner :- Nirankar Nath Pandey And 12 Others Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Medical Health And Family Welfare Lko. And Others Counsel for Petitioner :- Rajat Rajan Singh,Vidhu Bhushan Kalia Counsel for Respondent :- C.S.C.,Puneet Chandra Hon'ble Vivek Chaudhary,J.
Heard learned counsel for petitioners and learned Standing Counsel for the State.
Present writ petition is filed by the petitioners seeking the following main prayer:-
"Issue a writ, order or direction in the nature of mandamus commanding the respondent no.1 to direct the CMO Balrampur and CMO Kanpur to permit the petitioners to work on the post of Lab Technician, Pharmacist and Data Operator in their respective Districts on the same terms and conditions on which the petitioners were working before 31.03.2022, till the complete eradication of COVID-19 from the State of U.P."
Learned counsel for petitioner submits that grievance of petitioners would be sufficiently met in case representation of petitioners 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, petitioners are permitted to make fresh detailed separate representation to respondent no.1-Additional Chief Secretary/Principal Secretary, Department of Medical, Health and Family Welfare, Government of U.P., Civil Secretariat, Lucknow, raising all their grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of their claim within a period of two weeks from today along with a computer generated/certified copy of this order.
In case such a representation is moved by petitioners, respondent no.1 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 a computer generated/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, present writ petition is disposed of.
.
(Vivek Chaudhary, J.) Order Date :- 3.1.2023 Arjun/-