MUNNA PRASAD VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals are directed against the Order dtd. 23/10/2019 dismissing the petitions filed at the instance of the appellants under Sec. 482 of the Code of Criminal Procedure, 1973(hereinafter being referred to as "CrPC") praying for quashing of the charge-sheet no. 33-B/07 dtd. 31/7/2009 arising out of Case Crime No. 128 of 2002 under Ss. 419, 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860(hereinafter being referred to as the "IPC"), Police Station Kalwari, District Basti.

(3.) The brief facts of the cases are that one Brijendra Nath Mishra, who obtained B.Ed Degree dtd. 19/10/1999 from Madan Mohan Malviya PG College, Deoria, which is affiliated to Gorakhpur University, on account of death of his father, submitted an application seeking compassionate appointment and on the basis of the education record, his application was considered by the Selection Committee in the meeting dtd. 19/9/2000 and on being found eligible, the Selection Committee vide Resolution No. 19 recommended Brijendra Nath Mishra for appointment on compassionate grounds pursuant to which he was appointed on 22/9/2000 under dying in harness rules.