DHARMENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Manu Saxena, learned Counsel for the petitioner and learned Standing Counsel on behalf of the respondents.

(2.) The petitioner's father died in harness on 8.4.1984, when the petitioner was still a minor. The petitioner's mother did not opt for compassionate appointment at that time for reasons stated in para 4 of the writ petition, which states that since she was illiterate and could barely read or write, therefore, no claim was made by her.

(3.) The petitioner has admittedly, attained the age of 18 years. After 14 years of the death of the father, in 1998, a representation was moved requesting the respondents to provide the appointment to the petitioner on compassionate basis.