Anup Kumar Prajapati vs State Of U.P. And 3 Others
2014 Latest Caselaw 481 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 
Case :- WRIT - A No. - 19130 of 2014
 
Petitioner :- Anup Kumar Prajapati
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- A.K. Mishra
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Abhinava Upadhya,J.

Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents. 

The petitioner's father was a follower in the Police Department which is said to be a permanent post. Unfortunately he died on 8th March, 2007 leaving behind his widow and two minor son, namely, Manup Kumar and the petitioner and minor daughter Sadhana. The petitioner, who is the eldest son of the deceased employee upon attaining the majority filed an application for compassionate appointment on Class IV post on 4.10.2011, i.e., within 5 years of limitation  prescribed under the Dying-in-Harness Provisions. Thereafter, it appears that the petitioner also passed Intermediate Examination  and he again made an application on 17.8.2012 for being appointed on the post of Constable. 

It is submitted that both these applications are pending. So far as  the first application  of the petitioner for being granted appointment on compassionate ground on Class-IV post is concerned as he had only qualification of High School, the same has not been considered till date. So far as the other application for appointment as Constable is concerned, it filed beyond the limitation.

The writ petition is disposed of with the direction to the  concerned authority to take appropriate decision on the application of the petitioner in accordance with law within a period of four months from the date a certified copy  of this order is presented before it.

Order Date :- 2.4.2014

SKM