Allahabad High Court
Krishna vs State Of U.P. And 2 Others on 5 March, 2021
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 3907 of 2021 Petitioner :- Krishna Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- V.R. Tiwari Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
In pith and substance, the petitioner is before this Court with a request commanding the respondent authority to decide the representation dated 07.12.2020 and provide appointment to the petitioner on compassionate ground as the father of petitioner late Rakesh Chaubey, who was working as Homeopathic Compounder (Pharmacist), has died-in-harness on 17.02.2010 in the light of the judgement dated 16.10.2019 passed by this Court in Writ A no.4485/2010 (Rakesh Chaubey vs. State of U.P. and others).
Learned Standing Counsel very fairly states that in case the aforementioned representation is pending for consideration, the same will be considered and decided expeditiously.
In the facts and circumstances, no useful purpose would be served in keeping the writ petition pending for consideration and without adverting on the merit of the case, the writ petition stands disposed of finally with the direction to the competent authority to decide the aforementioned representation of the petitioner strictly in accordance with law keeping in mind the law laid down in Rakesh Chaubey (supra), as expeditiously as possible and preferably within six weeks from the date of production of a copy of this order before him.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Authority/Official shall verify the authenticity of such computerised copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 5.3.2021 A. Pandey