BHUPENDRA KUMAR KUSHWAHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel and Sri P.D. Tripathi for the respondents no. 1 2 and 3.

(2.) The goal of providing cheap and expeditious justice to the citizens of the State by this Court is being thwarted, which is evident from the facts of this case. The respondent No. 2 was commanded by this Court vide judgment dated 25.4.2005 to consider the claim of the petitioner for appointment on compassionate basis after the death of his grand father in view of the ratio of the decision of this Court in Rajendra Kumar v. State of U.P. reported in 1999 A.C.J. (1) 545. The matter was examined by the respondent no. 2 and the claim of the petitioner was rejected on 20.7.2005.

(3.) The ground for rejection is that a grand son is not entitled for compassionate appointment, in view of the definition contained in relevant provisions for extending such benefits. The authority concerned has referred to the same in the order dated 20.7.2005.