Suresh Kumari vs State Of U.P Thru Secy Basic Edu Lko ...
2016 Latest Caselaw 4646 ALL

Citation : 2016 Latest Caselaw 4646 ALL
Judgement Date : 29 July, 2016

Allahabad High Court

Suresh Kumari vs State Of U.P Thru Secy Basic Edu Lko ... on 29 July, 2016

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 17531 of 2016
 

 
Petitioner :- Suresh Kumari
 
Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors
 
Counsel for Petitioner :- Ram Kewal Tripathi
 
Counsel for Respondent :- C.S.C,Navendu Srivastav
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioner and Sri Navendu Srivastava, learned counsel appearing for the Basic Shiksha Adhikari, Raebareli.

The petitioner, who claims herself to be sister of deceased employee late Suresh Kumar, is claiming compassionate appointment.

The death of employee had occurred in the month of September, 2005 as such claiming compassionate appointment after a lapse of period of 11 years is not legally permissible.

Accordingly, the writ petition being highly misconceived is dismissed.

Order Date :- 29.7.2016

Sanjay