HEMANT KUMAR SHARMA Vs. EXECUTIVE ENGINEER ELECTRICITY DISTRIBUTION

JUDGEMENT

(1.) Heard Sri A.K. Mishra, learned counsel for the petitioner, Srj Nipendra Mishra, learned counsel for the respondents.

(2.) Sri A.K. Mishra, learend counsel for the petitioner in brief has submitted the facts of the present case that petitioner's mother Smt. Sharda Devi was working in erstwhile U. P. State Electricity Board on the post of Coolie and during the tenure of her services she died in harness on 2.6.1992 and at the time of her death petitioner was 11 years of old and a daughter 13 years of age. Learned counsel for the petitioner further submits that initially the maternal uncle of the petitioner approached the authorities of the U.P. State Electricity Board now known as UP Power Corporation Ltd. (hereinafter referred to as to the Corporation) for giving compassionate appointment to the petitioner as there was no other member in the family to earn the livelihood.

(3.) However, it was informed to the petitioner that the same could not be given as the petitioner is minor. Subsequently, thereafter when the petitioner attained the age of 18 years on 1.7.1999, then an application has been moved on his behalf for giving compassionate appointment, the said application was recommended by the letter dated 13.9.1999 by Sub-Divisional Officer, Electricity Distribution Sub-Division(R), Bulandshaher of the Corporation to the Higher Authority. Therefore, the matter in question kept on lingering on one or other pretext.