NEETU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sushil Kumar Tewari, learned counsel for the petitioner and Sri Dharmendra Dhar Dubey, learned counsel for the respondents.

(2.) The respondents were directed to file counter-affidavit on 8/5/2024. Today when the matter is taken up it is noticed that counter-affidavit has not been filed till date. Matter relates to compassionate ground appointment claimed by the petitioner. No satisfactory explanation has been forthcoming for failure to file counter-affidavit for almost ten months. Considering the fact in view of the callous attitude this Court is constrained to decline the request for further time to file counter-affidavit.

(3.) By the impugned order dtd. 2/4/2024 the application of the petitioner for grant of appointment on compassionate ground has been declined. The undisputed facts of the case are these;