SHIVAM RAJORA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Vijay Gautam, learned Senior Counsel assisted by Sri Madhav Pandey, learned counsel for the petitioner and learned Standing Counsel for the respondent-State.

(2.) The petitioner has preferred present writ petition inter-alia with the prayer to quash the order dtd. 8/2/2024 passed by the respondent no.5.

(3.) The facts in brief as contained in the writ petition is that petitioner, whose father late Kushal Pal Singh was Inspector/Company Commander in P.A.C., died in harness on 25/4/2014, however at that very point of time petitioner was minor so he did not apply for compassionate appointment. He, though became major in 2020 but on account of the entire nation especially the State of U.P. being hit by pandemic Covid-19, he could not make any proper application. Accordingly, he moved an application for the first time on 14/7/2023.