Allahabad High Court
Sandhya Singh vs State Of U.P. Thru. Addl. Chief Secy. ... on 24 February, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- WRIT - A No. - 6244 of 2022 Petitioner :- Sandhya Singh Respondent :- State Of U.P. Thru. Addl. Chief Secy. Basic Education Lko. And Others Counsel for Petitioner :- Onkar Singh,Brij Raj Singh Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary,Vindhya Washini Kumar Hon'ble Pankaj Bhatia,J.
The present petition has been filed challenging the order dated 09.06.2022 whereby the claim of the petitioner for grant of ex-gratia payment on account of death during COVID-19 situation has been rejected as well as consequential the order dated 13.06.2022.
The contention of the Counsel for the petitioner is that the issue has been decided by this Court in Writ-C No.28249 of 2021 (Kushum Lata Yadav vs State of U.P. and others) which aspect has not been considered while passing the impugned order.
In view of the said statement, the impugned orders dated 09.02.2022 and 13.06.2022 are quashed.
The matter is remitted back to the respondents to take a fresh decision in the light of the law down in the case of Kushum Lata Yadav vs State of U.P. and others decided on 25.07.2022. The fresh decision shall be taken within a period of three months from the date of production of certified copy of this order.
The writ petition is allowed.
Order Date :- 24.2.2023 akverma