Umesh Chandra vs Collector,Kanshi Ram Nagar And ...
2011 Latest Caselaw 5625 ALL

Citation : 2011 Latest Caselaw 5625 ALL
Judgement Date : 9 November, 2011

Allahabad High Court

Umesh Chandra vs Collector,Kanshi Ram Nagar And ... on 9 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64041 of 2011
 

 
Petitioner :- Umesh Chandra
 
Respondent :- Collector,Kanshi Ram Nagar And Another
 
Petitioner Counsel :- R.K.Srivastava,K.K.Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard learned counsel for the parties.

The petitioner is the grand son (Nati) of the deceased employee (Nana), who died in harness in the year 1996. The petitioner is claiming the compassionate appointment.

The petitioner's claim for the compassionate appointment cannot be considered as the petitioner does not fall within the ambit of the family as defined under Section 2(c) of the U.P. Recruitment of Dependents of Government Servants (Dying-in-Harness) Rules, 1974 inasmuch as the application has been moved in the year 2011, that is, much after the period of five years.

In view of the above, the writ petition is devoid of merits and is, accordingly, dismissed.

Order Date :- 9.11.2011

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