SHAILENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Aniket, learned counsel for applicant and learned Standing Counsel for opposite parties.

(2.) THE petitioner has sought for quashing of order dated 26.03.2008 (Annexure -7) passed by respondent no.3 and also sought mandamus directing the respondents to consider the case of petitioner for compassionate appointment under U.P. (Recruitment of Government Servants) Dying in Harness Rules, 1974 after relaxation of time limit in filing application.

(3.) THE father of petitioner was a driver in Civil Police, Agra, who died in harness on 02.10.1988. Petitioner was aged 4 years and five months at the time of demise of his father. On attaining majority, he moved an application before Senior Superintendent of Police, Agra on 08.10.2004 claiming compassionate appointment. Petitioner was called upon to fill up certain documents and complete certain formalities. By order dated 26.07.2005, S.S.P., Agra apprised D.I.G., Varanasi that as claim has been made beyond five years, issue of age relaxation be decided by government. Pursuant thereto, office of D.I.G. (Establishment) sought for certain documents/ information pertaining to the claim from S.S.P. on 17.04.2007, which was complied by S.S.P., Agra on 08.05.2007, thereafter issue of relaxation was referred to state government on 22.11.2007, which eventually came to be rejected on 26.03.2008, which is impugned in the petition.