NIZAMUDDIN Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, Shri Vivek Ratan, learned Counsel for the Respondent Nos. 2 and 3 and learned Standing Counsel for the Respondent No. 1.

(2.) By means of the present writ petition, the Petitioner has challenged the order dated 1/4.4.2006 passed by General Manager, Human Resources Management, by which the claim of the Petitioner for compassionate appointment has been rejected.

(3.) Learned Counsel for the Petitioner submits that he moved an application for compassionate appointment on 7.12.2005 after the death of his father working as 'Sweeper' on 5/6.11.2005. The Bank did not consider the application, hence, he approached this Court by means of Writ Petition No. 11593 of 2006, which was disposed of on 27.2.2006 directing the Bank to decide the representation. Pursuant thereto the impugned order has been passed.