DHARMENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Jahnavi Singh, learned counsel for the petitioners and Sri P. K. Srivastava, learned Additional Chief Standing Counsel representing the State respondents.

(2.) Petitioners before this Court are sons of late Raja Ram and Sahib Singh respectively, who were claimed to be permanent employees working in the establishment of Public Works Department at Firozabad where they died in harness.

(3.) It is on account of these sole bread earners of the family dying in harness that petitioners moved applications before the concerned competent respondent seeking compassionate appointment. Initially nothing progressed in the matter of their applications for compassionate appointment, so they jointly approached this Court vide Writ - A No.- 9253 of 2018, which stood disposed of holding the petitioners' fathers to be confirmed employee of the respondent establishment and hence petitioners' claims were held liable to be considered for compassionate appointment and accordingly, directions were issued to the petitioners to file representation along with the certified copy of this order and the Executive Engineer, Construction Division, Firozabad was directed to take decision thereupon. The relevant extract of the order of the Court dtd. 25/5/2018 is reproduced hereunder: