RAMAHSRAY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Case has been taken up in the revised list. None appears for the appellant.

(2.) The instant appeal has been preferred challenging the validity and correctness of the order dated 29.5.2014 passed in Civil Miscellaneous Writ Petition No. 30934 of 2014, Ramahsray Yadav v. State of U.P. and others. The Judgment and order dated 29.5.2014 is a brief one. The only question for deciding before the Writ Court was as to whether the compassionate appointment can be made after a period of 31 years or not.

(3.) The appellant-petitioner in the writ petition had claimed compassionate appointment on the ground that his father, who was working as Class-IV employee, in the institution in question, had died in-harness in the year 1983. It appears that the appellant-petitioner, was then a four years old minor. However, he did not press his claim for compassionate appointment even after attaining his age of majority on 3.7.1999. The rules of the Government provide that application for condonation of delay and for compassionate appointment can be made even after a period of five years in certain circumstances showing cogent reasons for the delay, but, that too does not appear to have been made by the appellant-petitioner.