NARESH KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) DELAY Condonation Application No. 9200 of 2009 Considering the sufficiency of the reasons for delay in preferring the appeal, we allow the application for condonation of delay in preferring the appeal. Petitioner made a request for appointment on compassionate ground. The request was considered under the Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974. Such consideration resulted in appointment of petitioner as a junior clerk. Petitioner accepted the offer made to him for appointment as junior clerk. After having had accepted such offer, petitioner represented that since he has qualification to be appointed as a stenographer, he should have been appointed as a stenographer instead of junior clerk. This representation, having been rejected, petitioner filed a writ petition. The said writ petition has been dismissed by the judgment and order under appeal.

(2.) IT is the contention of petitioner that he has a certificate to suggest that he knows stenography. On the strength thereof, appellant is purporting to contend that since he fulfils the educational qualifications prescribed for the post of stenographer, he should have been appointed as a stenographer, as is the mandate of the said Rules.