VIVEK YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner's father was serving on a Group-D post of Chaukidar in Nagar Nigam, Haridwar, who died in harness on 21/9/2016. Petitioner's mother was also serving on a Group-D post of Peon in Nagar Nigam, Haridwar, who has retired on 31/3/2017.

(3.) Upon death of his father, petitioner applied for compassionate appointment, however, his application was rejected only on the ground that his mother was also employed with Nagar Nigam, Haridwar.