Dilip Kumar Shukla S/O Late Hari ... vs State Of U P Thr.Prin.Secy.Home & 3 ...
2011 Latest Caselaw 5343 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 7754 of 2011
 

 
Petitioner :- Dilip Kumar Shukla S/O Late Hari Bansh Shukla
 
Respondent :- State Of U P Thr.Prin.Secy.Home & 3 Ors.
 
Petitioner Counsel :- L P Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

The petitioner claims  compassionate appointment  on the demise of his father, who died  while in service on 16.10.2009. Since he could not produce the succession certificate,Superintendent of Police , Sultanpur  by means of letter dated 29th May, 2011, which has been brought on record as annexure no.8, directed the petitioner to produce the said certificate for further action. It has been stated  categorically by the petitioner that he has provided said succession certificate but till date  nothing has been proceeded  further.

In the light of the aforesaid facts, I hereby  issue direction to opposite party no. 4 to take appropriate decision  in the petitioner's matter within two months after receipt of a certified copy of this order.

Petition is disposed of accordingly. 

Order Date :- 20.10.2011

Tripathi