DEVENDRA KUMAR JAISAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pradeep Narain Pandey, learned Counsel for the Petitioner and learned standing counsel for the State.

(2.) The Petitioner claims compassionate appointment after the death of his father late Dr. Ram Pratap Jaisawal, who died in harness within a short span of time while working as Medical Officer.

(3.) The Petitioner's father had been selected in the year 1988 but on account of pending litigations the appointment order could not be issued and that took several years. Ultimately, he came to be appointed on 7th April, 2000. The appointment order was issued after the litigation had come to an end and the appointment was made on a temporary basis against a substantive vacancy. After selection, it was a regular employment. Unfortunately, he died on 13th July, 2000 within a short span of time.