REGENT COMPUTRONICS PVT. LTD.

MOHD NAZIM KHAN Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESH KUMAR SHARMA [REFERRED TO]
STATE OF RAJASTHAN VS. UMRAO SINGH [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
STATE OF HARYANA VS. ANKUR GUPTA [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]

JUDGEMENT

(1.) This is a peculiar case of its own nature wherein the petitioner is aggrieved by action of the respondent vide which the petitioner has been given appointment on a post allowing higher pay scale.

(2.) Relevant facts required to be considered for adjudicating the issue are that, father of the petitioner died in harness. Petitioner was entitled to consideration for appointment under "The Uttar Pradesh Recruitment of Dependents of Government Servants Dying In Harness Rules, 1974" (in short 'the Rules of 1974'). The petitoner applied for appointment on compassionate ground under the Rules of 1974.

(3.) Apparently vide Annexure-3, dated 7.9.2007, the petitioner was offered the post of Untrained Veterinary Pharmacist, in U.P.Animal Husbandary Department, in the pay scale of Rs. 2610-3540. Consequently the petitioner joined on 12.09.2007.

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MOHD NAZIM KHAN Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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