Barun Kumar vs State Of U.P. Through Principal ...
2012 Latest Caselaw 3658 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4400 of 2012
 

 
Petitioner :- Barun Kumar
 
Respondent :- State Of U.P. Through Principal Secy. Samaj Kalyan & Ors.
 
Petitioner Counsel :- Gyan Singh Chauhan
 
Respondent Counsel :- C.S.C.,Rajan Roy
 

 
Hon'ble Ajai Lamba,J.

1.  Essentially, the petitioner claims employment on compassionate grounds, because father of the petitioner died in harness while serving in Uttar Pradesh Scheduled Castes Finance and Development Corporation Ltd..

2.  Impugned order Annexure No.13 does not make it explicit whether the respondent Corporation has adopted a policy, in terms of directions of the State/Department not to give employment to the family members of any employee who dies in harness or only the claim of the petitioner has been rejected.

3.  List this case on 12.9.2012.  Before the said date, respondent Corporation shall file a short affidavit  clarifying the query/observations made above.

Order Date :- 23.8.2012

A.Nigam