NIRDESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nipun Singh, for the petitioner and Standing Counsel for the respondents.

(2.) The writ petition has been filed for quashing the order dated 07.12.2011 passed by the Commissioner Food and Civil Supply U.P. at Lucknow (respondent-2) and order dated 08.03.2011 passed by Regional Food Controller, Meerut Region, Meerut (respondent-3) by which the application for compassionate appointment of the petitioner has been rejected.

(3.) Late Rajveer Singh (father of the petitioner) was posted as 'Viparan Sahayak' in the department of Food and Civil Supply U.P., who died on 30.06.2011 in harness. Late Rajveer Singh left behind him Smt Suresh alias Saraswati Devi (widow), Munesh Kumar, Lokesh Kumar and Nirdesh Kumar (sons) and Smt. Sarjeeta, Smt. Neeraj and Km. Poonam (daughters). Two elder sons and two elder daughters are married and are living separately while Smt Suresh alias Saraswati Devi (widow), Nirdesh Kumar (petitioner) and Km. Poonam (younger daughter) are living jointly in the village Meerpur Bhatiyana, tahsil Hapur, district Panch Sheel Nagar, where the deceased had five bigha agricultural land and residential house.