DEEPAK KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 14/9/2023 passed by the Nagar Swasthya Adhikari, Nagar Nigam, Saharanpur, rejecting the petitioner's application for compassionate appointment.

(2.) Heard Mr. Siddharth Khare, learned Counsel for the petitioner, Mr. Surya Pratap Singh, Advocate holding brief of Mr. Jai Bahadur Singh, learned Counsel for respondent Nos. 4, 5 and 6, and Ms. Monika Arya, learned Additional Chief Standing Counsel appearing on behalf of respondent Nos. 1, 2 and 3.

(3.) The petitioner's father, Balbir Singh, was a permanent employee, a Safai Karmchari with the Nagar Nigam, Saharanpur. He died in harness on 5/4/2023. The deceased-employee's father, Chandu Ram, was a government employee with the then Nagar Palika Parishad, Saharanpur. He suffered from indifferent health, and therefore, submitted his resignation. Consequent upon Chandu Ram's resignation, the petitioner's father and Chandu Ram's son, Balbir Singh, was appointed in the year 1990 as a Safai Karmchari, a position he held until his death in harness on 5/4/2023. The petitioner was solely dependant upon his deceased father for his livelihood and sustenance. The petitioner has earned his degree of Master of Arts (M.A.), besides Bachelor of Arts (B.A.) in English. He also holds a Diploma in Elementary Education. The petitioner applied for compassionate appointment commensurate to his educational qualifications. His application has been rejected by the Nagar Swasthya Adhikari by the order impugned dtd. 14/9/2023.