ASHISH SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satya Prakash Pandey, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) By means of the present writ petition, the petitioner is challenging an order dated 11.9.2015, passed by the respondent No.3. It has further been prayed to provide relaxation in upper age limit prescribed under the The Uttar Pradesh Recruitment of Dependents of Government Servants Dying-in-Harness Rules, 1974 (hereinafter referred to as the "Rules of 1974").

(3.) Facts in brief are that the father of the petitioner Late Mahendra Pratap Sharma was posted as Constable in 41 Battalion P.A.C. and died while in service on 26.1.1993 in a terrorist attack and in this regard, a certificate was issued by the Additional Director General of Police, Lucknow on 27.7.1999.