WPSS/1139/2020
2022 Latest Caselaw 1598 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No. 1139 of 2020
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. T.P.S. Takuli, learned counsel for the petitioner.

Mr. H.M. Raturi, learned Deputy Advocate General for the State of Uttarakhand.

Petitioner's father was an employee of Education Department serving as Lecturer (Mathematics), who died while in service on 23.02.2017. In view of precarious financial condition of the family, petitioner applied for compassionate appointment on 12.07.2019, however, his application has not been considered so far. Thus, feeling aggrieved, petitioner has filed this writ petition seeking a direction to the Competent Authority to appoint him under Dying in Harness Rules.

Mr. T.P.S. Takuli, learned counsel appearing for petitioner has placed reliance upon a judgment dated 15.04.2019 rendered by this Court in WPSS No. 534 of 2009 and he submits that since identical question has been decided in the said writ petition, therefore, present writ petition may also be decided in the same terms.

Accordingly, writ petition is disposed of in terms of judgment dated 15.04.2019 passed in WPSS No. 534 of 2009 and the Competent Authority is directed to consider petitioner's request for compassionate appointment, as per law, within ten weeks from the date of production of certified copy of this order.

(Manoj Kumar Tiwari, J.) 24.05.2022 Aswal