VIRENDRA PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mayankar Singh, learned counsel for the petitioner, Sri A.N. Trivedi, and Sri Amitabh Rai, learned State Counsel, and perused the record.

(2.) Undisputed facts of the present case are that one Sri Shishu Pal Singh was working on the post of Constable/Driver posted under O.P.No. 4/Superintendent of Police, District-Bijnore, died on 30.10.1995 due to injury suffered by him in a terrorist attack.

(3.) The petitioner/Sri Virendra Pal Singh was minor at the time of death of Sri Shishu Pal Singh, after attaining the age of majority on 19.03.2008 he immediately submitted an application for considering his case for compassionate appointment, the same has been forwarded by the Deputy Superintendent of Police (Establishment), P.H.Q., Allahabad by letter dated 13.04.2009 (Annexure No.7) recommending the case of the petitioner for giving compassionate appointment to the State Government after giving relaxation /prescribed period as provided for submitting an application for compassionate appointment under the rules known as the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (hereinafter referred to as the Rules, 1974).