SYED ZAMIN ABBAS Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Mr.Raza Ali Khan, learned counsel for the petitioner as well as Mr. K.K. Pal, learned counsel for the respondent, learned Standing Counsel and perused the record.

(2.) THROUGH the instant writ petition the petitioner has prayed for a writ of mandamus commanding the opposite parties to provide him job according to his qualification on compassionate ground. The petitioner's father while serving in the office of Zila Panchayat Raebarelli, died on 02.11.1981. At the time of death the petitoiner's father was posted as Cattle House Caretaker in Sardarganj, Post - Hamirmau, District - Raebarelli. At the time of his death the petitioner as well as his elder brother both were minor, therefore, the petitioner's mother moved an application dated 02.12.1981 requesting therein about providing the job after the attainment of majority. After attaining the majority by the petitioner in 1996 the petitioner's mother further moved an application on 05.06.1996 to provide him job as his elder brother has been doing business in Mumbai. The petitioner also moved several applications before the respondents to provide him job, but all in vain. Therefore, having no option he has approached this Court for redressal of his grievances.

(3.) THE learned counsel for the respondent Zila Panchayat Raebarelli submitted that the benefit of compassionate appointment has been extended to the dependants of the deceased worked in Zila Panchayat, Raebarelli by means of government order dated 5th July 1994 and the same has not been given retrospective effect. Therefore this benefit cannot be extended to the dependants of the employees who died prior to the aforesaid government order.