Allahabad High Court
Shailly Tyagi vs Union Of India And 4 Others on 22 February, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 2506 of 2021 Petitioner :- Shailly Tyagi Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Ajay Tripathi,Akash Tyagi,Surya Prakash Pandey Counsel for Respondent :- Rajnish Kumar Rai Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner and Sri Rajnish Kumar Rai learned counsel for the respondents.
Sri Rajnish Rai learned counsel appearing for the third respondent states that subject to verification of all facts and contentions on merits being kept open, the claim of the petitioner for being accorded compassionate appointment shall be duly attended to and a final decision communicated with expedition and preferably within a period of four months from the date of presentation of a certified copy of this order.
Accordingly and without going into the merits or otherwise of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.
Order Date :- 22.2.2021 faraz