MAUSTIN MASSEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Anant Kumar Gupta, learned counsel for the petitioner, Shri Vivek Ratan Agrawal, learned counsel for the respondent and learned Standing Counsel for the State.

(2.) The father of the petitioner was an employee in the respondent Bank who died in harness. The petitioner submitted an application for grant of appointment on compassionate grounds.

(3.) The petitioner's claim for appointment on compassionate grounds has been declined by the impugned order dtd. 4/1/2020 as his father had suffered a major punishment during the course of his service.