STATE OF U P Vs. VIPIN KUMAR

JUDGEMENT

(1.) HEARD Sri Piyush Shukla, learned Standing Counsel and Sri O.P.Singh, learned counsel appearing on behalf of the respondent.

(2.) THIS is an appeal against the order dated 23.10.2013, passed by learned Single Judge, in Writ Petition No. 44948 of 2013; Vipin Kumar Vs. State of U.P and others, which has been decided in terms of judgement of this Court in Writ A No. 32831 of 2012 (Upendra Kumar Gautam Vs. State of U.P and others) decided on 26.7.2013, whereby the writ petition has been allowed.

(3.) THE dispute relates to compassionate appointment in police department. The father of respondent, Vipin Kumar, who was constable in the police department died in harness on 7.3.2005. The respondent has moved two applications on 8.12.2008 and 27.2.2009 claiming compassionate appointment on the post of constable. The respondent further moved another application on 12.10.2009 claiming compassionate appointment on the post of Sub -Inspector (Civil Police). This application was also within five years.