AJAY KUMAR SONKAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vijay Dixit, learned counsel for the petitioner, learned State Counsel and perused the record.

(2.) Facts, in brief of the present case are that the petitioner's father, who was working on the post of Lekhpal in tehsil Maharajganj, District Raebareli died on 18.4.1983 during the tenure of his service leaving behind the petitioner, widow wife and four minor daughters.

(3.) At the time of death of his father, petitioner was minor and immediately after attaining the age of majority, he submitted an application/ representation before the District Magistrate, Raebareli on 23.7.2002 ( Annexure no.1) requesting that his case may be considered for compassionate appointment. By order dated 29.5.2003 ( Annexure no.4) opposite party no.1 communicated to the District Magistrate, Raebareli/ opposite party no.2 that the petitioner's application for compassionate appointment under U.P. Recruitment of Dependents of Government Servants Dying in harness Rules, 1974 ( herein after referred to as Rules, 1974') has been rejected on the ground of delay . Again in this regard an order/ letter dated 9.12.2009 ( Annexure no.3) send by opposite party no.1 to opposite party no.2 . Aggrieved by the said orders , present writ petition has been filed before this Court.