SUMIT KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Kashyap, learned counsel for the petitioner as well as Sri Shashi Prakash Singh, learned Additional Solicitor General of India assisted by Sri Vivek Triapthi, learned counsel for the respondents.

(2.) Learned counsel for the petitioner submits that by means of present writ petition, petitioner has assailed the order dtd. 12/5/2021, passed by the Inspector General of Police, Central Reserve Police Force, Central Command, Vibhuti Khand, Gomati Nagar, Lucknow, whereby candidature of the petitioner for compassionate appointment on one of the various posts in the CRPF have been rejected.

(3.) It is next submitted by learned counsel for the petitioner that his father was posted as Assistant Sub Inspector at 63 Battalion, CRPF and he died on 18/5/2016 in harness leaving behind his widow wife an petitioner himself as his legal heirs. Petitioner's father was the only bread earner of the family and consequently the petitioner made an application for being appointed under the dying-in-harness rules applicable to the said Organisation, for the posts which have been earmarked for the same.