RAHUL KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri Deepak Sharma holding brief of Sri Manish Yadav, learned counsel for the petitioner , Sri L.D. Rajbhar, learned counsel for official respondents as well as learned State Counsel and perused the record.

(2.) Facts, in brief, of the present case are that the petitioner's father Sri Mahendra Singh who was a driver in U.P. State Road Transport Corporation, Azamgarh placed under suspension and when he was under suspension, died on 30.10.1999. As there is no member to earn the livelihood of the deceased family who is harness so on 10.1.2007, an application has been moved by the petitioner ( Annexure no.6) to the Regional Manager , U.P. State Road Transport Corporatoin, Azamgarh to consider his case for compassionate appointment but but no heed has been paid. Hence , for redrsssal of his grievance, present writ petition has been fled before this Court with the prayer to direct the competent authority to consider his case for compassionate appointment.

(3.) I have heard the learned counsel for the parties and gone through the record.