Allahabad High Court
Navprabhat @ Prabhat (Minor) U/G Real ... vs State Of U.P.Thru Prin.Secy.Medical & ... on 3 December, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- SERVICE SINGLE No. - 23568 of 2020 Petitioner :- Navprabhat @ Prabhat (Minor) U/G Real Grandfather Dayaram Respondent :- State Of U.P.Thru Prin.Secy.Medical & Health Lucknow & Ors. Counsel for Petitioner :- Ram Nath Pandey,Phool Badan Singh Counsel for Respondent :- C.S.C. Hon'ble Chandra Dhari Singh,J.
Heard learned Counsel for the petitioner and learned Standing Counsel appearing for the State.
The petitioner has approached this Court with the following main prayers:
"(I). Issue a writ, order or direction in the nature of mandamus thereby commanding and directing the opposite parties to provide arrears of all dues after death of his father during the service period, in the interest of justice.
(II). Issue a writ, order or direction in the nature of mandamus thereby commanding and directing the opposite parties to provide the compassionate appointment after attaining the age of majority, in the interest of justice.
(III). Issue a writ, order or direction in the nature of mandamus thereby commanding and directing the opposite parties to decide the representation dated 16.03.2019 stating with to provide all dues and compassionate appointment within time after death of his father during service period, in the interest of justice."
After arguing at some length, learned Counsel for the petitioner submits that the may be permitted to approach the Chief Medical Officer, District Ambedkar Nagar (opposite party no.3) for redressal of his grievance, to which, learned Standing Counsel has no objection.
Considering the innocuous prayer of the learned Counsel for the petitioner and without entering into the merit of the case, the writ petition is disposed of with liberty to the petitioner to approach the opposite party no.3 within 10 days from today through a representation ventilating all his grievances and on receipt of the same, the opposite party no.3 shall consider and decide the representation of the petitioner, in accordance with law, expeditiously preferably within a period of three weeks from the date of production of certified copy along with representation.
Order Date :- 3.12.2020 akverma