SAURABH LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Niraj Tiwari, learned counsel for the petitioner and Sri Vivek Ratan Agrawal, learned counsel for the respondents. petitioner By the impugned order dtd. 3/3/2021 the claim of the for grant of appointment on compassionate ground has been declined. The impugned order speaks thus:

(2.) A major penalty was imposed upon his father for a period of two years by order dtd. 31/5/2012. After the expiry of the aforesaid period the petitioner's father was granted promotion to the post of Manager of Union of India, Branch Collectrate, District Mau, U.P. Thereafter, he was further promoted as Deputy Branch Head at Branch Amiliya, District Rewa (U.P.).

(3.) In this wake it cannot be contended that the records of the service of petitioner's father was less than satisfactory.