AMARDEEP KASHYAP Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Om Prakash Mani Tripathi, learned counsel for the appellant and Sri Gopal Kumar Srivastava, learned Standing Counsel for State-respondents.

(2.) The present Special Appeal stems out of an order dtd. 5/4/2024 and dtd. 12/7/2024 ('Impugned orders') passed by learned Single Judge of this Court in Writ A No.2731 of 2024 (Amardeep Kashyap Vs. State of U.P. and Others) and Civil Misc. Review Application Defective No.117 of 2024 respectively. Apparently, vide the said impugned order, the learned Single Judge did not find any illegality in the order dtd. 3/2/2023 passed by the Deputy Commissioner, Industries, Gonda wherein the claim of the appellant for compassionate appointment was rejected by the Deputy Commissioner.

(3.) The factual matrix of the case lies in a narrow compass. The appellant's father, Sri Ghanshyam Kashyap was working as a peon/Anuchar at Jila Udyog Kendra, Gonda, Uttar Pradesh and went missing on 25/6/2012, which although was reported by his family on the same day, however a formal missing complaint came to be filed on 27/6/2012. Apparently, despite extensive efforts to trace Sri Ghanshyam Kashyap they were futile. In the intervening period, since record reveal that the date of birth of the appellant's father Sri Ghanshyam was 8/11/1953, he attained the age of 60 years on 30/11/2013. No retirement benefits were extended by the respondent-Zila Udyog Kendra, Gonda in the absence of clarity of status of Sri Ghanshyam as confirmed by them vide letter dtd. 19/12/2019 wherein the representation of the mother of the appellant was rejected for providing of any financial help or compassionate appointment before the completion of seven years from the date of missing.