PRADIP PAL Vs. STATE OF U. P.

JUDGEMENT

(1.) By the impugned order dtd. 17/5/2023 passed by the Deputy Cane Commissioner/Chairman, Regional Cane Service Authority, Bareilly Region, Bareilly, the claim of the petitioner for grant of appointment on compassionate ground has been declined.

(2.) The impugned order dtd. 17/5/2023 invalidates the claim of the petitioner on the footing that the service records available with the department do not disclose the date on which the petitioner's deceased-father was made permanent. The impugned order also discloses that the petitioner's father was initially appointed as a server on 9/3/1983. Thereafter, he worked as peon but the date of joining as permanent employee is not disclosed in the service book or records.

(3.) Shri Siddharth Khare, learned counsel for the petitioner has made the following submissions: