PRINCE YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Shashi Bhushan Rai, learned counsel for petitioner and learned Standing Counsel.

(2.) By means of this petition filed under Article 226 of the Constitution petitioner has challenged the order dated 03. 01.2025 whereby he has been directed to furnish succession certificate so as to set up a valid claim for compassionate appointment.

(3.) Learned counsel for petitioner submits that in the matter of compassionate appointment succession certificate is not mandatorily required as has come to be held in the judgment of a Co-ordinate Bench of this Court in Shakeel Khan v. State of U.P. and three others Writ A No. 7454 of 2020 disposed of on 12/10/2020.