SACHIN YADAV Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Kailash Singh Kushwaha, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondent no.1, and Sri Sanjay Kumar Srivastava, learned counsel appearing for respondents no.2,3 and 4.

(2.) The petitioner, through this writ petition, has prayed for the following reliefs:

(3.) The case of the petitioner is that the father of the petitioner Late Satya Pal Singh was an Assistant Teacher in Primary School Jagra, Block Nidhauli Kala, District Etah, who unfortunately died on 16/3/2006. After his death, the mother of the petitioner applied for compassionate appointment on 3/1/2011. The application of the mother of the petitioner was processed, she was asked to submit an application in the prescribed format. Thereafter, respondent no.4 forwarded the application of the mother of the petitioner along with its recommendation for compassionate appointment to respondent no.3 on 27/12/2011. Since the mother of the petitioner applied after five years from the date of death of his father, therefore, the respondent no.3 referred the application of the mother of the petitioner vide letter dtd. 27/12/2011 to respondent no.2 for grant of relaxation in time for the delay in submitting the application.