PAWAN KUMAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Senior Advocate assisted by Sri Sanjay Kumar Srivastava, learned counsel for the petitioners and learned Standing Counsel for the State respondents.

(2.) Petitioners before this Court were all applicants for appointment in Home Guard service on compassionate grounds for the reasons that their sole earning member of the family died in harness while in service of respondent establishment, however, they have been denied compassionate appointment on the ground that their height did not match the height prescribed under the rules.

(3.) It is contended by learned counsel for the petitioners that Government order dtd. 27/9/2012 that lays down the rules for consideration of the dependent of the deceased employee dying in harness during service, prescribes for consideration of candidature of such dependents in terms of norms prescribed under the Government order dtd. 6/9/2010 and 1/9/2011. The Government order dtd. 6/9/2010 prescribes 167.7 cms height for a candidate to possess in the plain area in general category.