U.P. JAL NIGAM Vs. RAJENDRA

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) This special appeal with delay of 25 days has been filed by U.P. Jal Nigam through its Chief Engineer, Jhansi Region, U.P. Jal Nigam, Jhansi-appellant no.1; Executive Engineer, 16th Branch, U.P. Jal Nigam-appellant no.2 against Shri Rajendra, who succeeded in the writ petition claiming relief of compassionate appointment on the death of his father Shri Chhote Lal serving as driver in U.P. Jal Nigam at Jhansi on 4.8.2007.

(3.) Shri Rajendra, the respondent applied for compassionate appointment on the death of his father late Chhote Lal serving as a driver along with death certificate, succession certificate and a no objection certificate given by his sister Smt. Radha Rani. The succession certificate was issued by the Civil Judge (SD), Banda in Petition No.56 of 1970 of the year 2000. The respondent alleged in the application that his sister Smt. Radha Rani has received all the benefits on the death of their father namely GPF, gratuity, leave encashment and insurance.