VINAY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Sagar Yadav, learned counsel for petitioner and learned Standing Counsel for respondent nos. 1 and 2.

(2.) This writ petition has been filed for quashing of order dated 01.04.2015 passed by respondent no. 2, whereby claim of petitioner for being given compassionate appointment has been rejected by authorities.

(3.) Facts as disclosed in writ petition are that elder brother of petitioner, Anup Kumar Yadav was selected and appointed in Provincial Armed Constabulary (hereinafter called as "P.A.C.") on 05.07.2006, but unfortunately died in harness on 26.02.2008 in an accident.