ARVIND YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE father of the petitioner was serving with the Police Department of the State of U.P as a Constable in Civil Police, was killed by Gangsters in the intervening night of 5/6.5.1995 while he was on patrolling duty within the Police Station, District Varanasi. The deceased left behind an illiterate widow, petitioner who was aged about 8 years and two unmarried daughters.

(3.) THE petitioner claims to have made application for appointment under the U.P Recruitment of Dependants of Government Servants Dying -in -Harness Rules 19741 in 2008 on attaining the age of majority. The State Government vide order dated 11.3.2010 rejected the claim of the petitioner for the reason that the father of the petitioner died on 6.5.1995 and the application for compassionate appointment has been made after 13 years. The said decision of the State Government was communicated by the Deputy Inspector General of Police,Varanasi on 10.4.2010.