Allahabad High Court
Rahul Singh Gautam vs Union Of India And 4 Others on 28 January, 2020
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- WRIT - A No. - 1436 of 2020 Petitioner :- Rahul Singh Gautam Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Krishna Murari Tripathi,Arvind Singh Counsel for Respondent :- A.S.G.I. Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri K.M. Tripathi, learned counsel for petitioner and Sri S.P. Singh, learned Additional Solicitor General assisted by Sri Ved Mani, Advocate, for respondents.
This writ petition has been filed seeking direction upon the respondent no. 5 to take early decision in the matter regarding compassionate appointment of the petitioner.
It is contended that father of petitioner, who was Constable in CISF, died during harness in the year 2007. Thereafter, the mother of petitioner had approached the respondent authorities in the year 2012 for compassionate appointment but no action was taken, then again in the year 2016 an application was moved by the petitioner. As the matter was pending before the respondent authorities, on 23.11.2019 respondent no. 5 intimated the petitioner that matter has been forwarded to the Ministry of Home Affairs for approval of Secretary.
As no useful purpose would be served in keeping the matter pending, with the consent of parties the matter is being disposed of at this stage, by directing respondent no. 1 - Secretary, Ministry of Home Affairs, New Delhi to take decision in regard to providing compassionate appointment of petitioner, in accordance with law and in view of letter of respondent no. 5 dated 23.11.2019, within a period of six months from the date of receipt of certified copy of this order.
With the aforesaid directions, writ petition stands disposed of.
Order Date :- 28.1.2020 Shekhar