VISHAL SAINI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel appearing on behalf of the State.

(2.) The petitioner has approached this Court challenging the order dated 11.12.2019 whereby the Director General, Jail Administration and Reforms Services Directorate, Lucknow has rejected the representation of the petitioner for compassionate appointment on the ground of delay. The petitioner, inter alias, has further prayed for a direction to the respondents to appoint the petitioner on compassionate ground according to his qualification.

(3.) Submission of learned Counsel for the petitioner is that the father of the petitioner, namely, Shiv Prasad Saini who was working as Chaukidar in District Jail, Unnao died on 29.06.2006 during service period and after the death of her father, the mother of the petitioner, namely, Smt. Munni Devi was appointed on compassionate ground on the post of Chaukidar. The mother of the petitioner was also died on 31.01.2012 during service period. The date of birth of the petitioner is 17.04.2001 and at the time of death of her mother, he was 11 years of age. The petitioner is the adopted son of late Munni Devi. The adoption deed was registered on 20.06.2007 in the office of Sub-Registrar, Unnao.