LAWS(ALL)-2001-3-48

MOHD MUSHEER Vs. STATE OF U P

Decided On March 16, 2001
MOHD.MUSHEER Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) The petitioner seeks to quash the order of the State Government by which it declined to grant relaxation to the petitioner in respect of appointment under the Dying-in-Harness Rules.

(2.) Briefly stated the facts, are that the father of the petitioner was a police constable. He died on 31.5.1984 while he was in service. He died leaving behind him the petitioner and his widow. The widow was granted family pension. She did not apply for any Job on compassionate ground.

(3.) The petitioner has completed the age of 21 years in 2001. which is clear from the affidavit filed by him. He filed an application in 1997 before he attained the age of majority that he should be given appointment on compassionate ground. The matter was referred to the State Government, respondent No. 1. On 31.7.1999 respondent No. 1 rejected the prayer of the pelilioner for relaxation of the period during which an application is to be filed and communicated us decision to the petitioner on 25.9.1999.