ASHOK SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Shivanand Bhatt, Advocate, present for the petitioner.

(2.) Mr. R.P.Sharma, Brief Holder, present for the State/respondent nos.1 to 5.

(3.) This petition has been filed by the petitioner seeking appointment on compassionate ground. The father of the petitioner, who was working as a Forest Guard in the Forest Department, Uttarakhand, died while in harness in the year 2007. The father of the petitioner was implicated in a criminal case inter alia under Section 302/34 of IPC in the year 1995. The father of the petitioner and other coaccused have been convicted by the learned Sessions Judge vide judgment and order dated 06.06.2005 and immediately thereafter the service of the father of the petitioner was suspended. Subsequently, father of the petitioner along with other co-accused preferred an appeal against the said judgment. During the pendency of the said appeal, Birendra Singh (i.e. father of the petitioner) passed away in the year 2007 and the appeal against him stood abated on 08.12.2010. Ultimately the said criminal appeal was allowed for the remaining accused, vide judgment and order dated 27.11.2012 by the Division Bench of this Court.