Allahabad High Court
Devesh Sharma vs Union Of India And 2 Others on 15 December, 2020
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- WRIT - A No. - 12433 of 2020 Petitioner :- Devesh Sharma Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Manoj Kumar Mishra Counsel for Respondent :- A.S.G.I.,Sanjai Singh Hon'ble Saral Srivastava,J.
Order on Order Sheet.
Learned counsel for the petitioner is permitted to implead 'Chief Manager H.R.D., Punjab National Bank Circle Office, Etawah' as respondent no.4 in the array of parties during the course of the day.
Order on Writ Petition.
Heard learned counsel for the petitioner and Sri Sanjai Singh, learned counsel for the respondent nos.2 & 3.
The father of petitioner was working as Peon in Punjab National Bank, Branch Suhagnagar, District Firozabad. He died on 22.05.2014 during the service period. The petitioner at the time of death of his father was minor. The petitioner on becoming major in the year 2017 has submitted an application to the authority for being appointed under dying-in-harness rules.
The grievance of the petitioner is that his application for compassionate appointment has not been considered by the competent authority.
Considering the nature of order to be passed in the writ petition, learned counsel for the respondents submits that no useful purpose would be served in keeping the writ petition pending and appropriate direction may be issued to respondent no.4 to consider the grievance of the petitioner.
Considering the facts and circumstances of the case and with the consent of the parties, the writ petition is disposed off with liberty to the petitioner to file a fresh representation before the newly added respondent no.4-Chief Manager H.R.D., Punjab National Bank, Circle Office, Etawah, raising all his grievances within a period of three weeks from today. In case any such representation is filed by the petitioner, the respondent no.4 shall consider and decide the same by reasoned and speaking order within a period of three months thereafter.
The writ petition is disposed off subject to the observations made above.
Order Date :- 15.12.2020 Sattyarth