RAHUL PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The case of the petitioner is that the petitioner's father was working as Anusewak (Class IV employee) at Government Degree College, Berinag, District Pithoragarh. He died on 29/9/2015. The mother of the petitioner wrote a letter to the respondent no.2 for appointing the petitioner on the basis of compassionate appointment scheme because the father of the petitioner was the only earning member in the family. The said letter/ representation was rejected by the respondent no.2 on 19/9/2019. Therefore, the present writ petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Shakti Singh, learned counsel for the petitioner, Mr. C.S. Rawat, learned Chief Standing Counsel for the respondent nos.1 to 3 and Mr. Govind Singh Latwal, learned counsel for the respondent no.4.

(3.) Mr. K. K. Pandey, the Director, Higher Education, is present in-person before this Court.