Harsh Kushwaha vs State Of U.P. And Another
2022 Latest Caselaw 6561 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 6233 of 2022
 

 
Petitioner :- Harsh Kushwaha
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Saran Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

1. None appears on behalf of the petitioner to assist this Court.

2. Learned Standing Counsel for the State has pointed out the earlier order passed by this Court on 27.04.2022.

3. The order dated 27.04.2022 is being quoted herein below:-

"1. Learned counsel for the petitioner seeks and is granted time to go through the judgment passed by Supreme Court in The Government of India and other vs. P. Venkatesh, (2019) 15 SCC 613 as admittedly the father of petitioner was died in the year 2013 and the present writ petition is filed claiming compassionate appointment in the year 2022.

2. Put up after two weeks as fresh."

4. This Court has perused the pleadings on record, it finds that the petitioner seeking a direction to the respondents no. 1 and 2 to appoint the petitioner on a suitable post in Lok Nirman Vibhag (Taj-trapazium, Agra as his grand father Sri Rajendra Kumar was working in a department and died in harness on 15.11.2005.

5. It is the case of the petitioner that his father, Sri Sant Saran Singh, has been appointed on compassionate ground in place of his deceased father on 25.03.2022 as Peon and later converted into the post of Mate. Unfortunately, the father of the petitioner also died on 27.12.2013 as a result of illness. The petitioner and his brother were both minor. When the petitioner completed 18 years of age and passed his inter-mediate examination, he filed an application for appointment on compassionate ground in place of his father on 06.01.2014.

6. The application of the petitioner remained pending. He in the meantime completed his diploma in Information & Technology from D.E.I. (Technical College), Dayal Bagh, Technical University, Agra and also completed B.Tech in Computer Science in 2021 from Hindustan College of Science and Technology, he has again made a representation for appointment on compassionate ground which is pending before the Executive Engineer, the opposite party No. 2, a copy of such representation has been filed as annexure-08 to the petition.

7. This petition is disposed of with a direction to the respondent no. 2 to consider the representation of the petitioner strictly in accordance with law and pass a reasoned and speaking order within a period of eight weeks from the date of copy of this order is produced before him.

Order Date :- 12.7.2022

Darpan Sharma