OM PRAKASH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Om Prakash Singh is before this Court assailing the validity of the order dated 20.8.2016 passed by learned Single Judge in Writ A No.38408 of 2016 (Om Prakash Singh Vs. State of UP and 2 ors) wherein learned Single Judge has proceeded to dismiss the writ petition in question by observing that the petitioner has no claim for being considered for appointment on compassionate ground.

(2.) The factual situation that is so emerging in the present case is that mother of the petitioner late Smt. Malti Devi was performing her duties as Auxiliary Nurse Midwife (A.N.M.) at Health Centre, Nadhira, District Mirzapur and she died in harness on 5.11.2015. The petitioner claims that he along with his elder brother and father was totally dependent on his late mother and in this situation after fulfilling each and every prerequisite formalities for consideration of his claim for compassionate appointment, an application in question was moved for being considered and for being allowed.

(3.) Petitioner submits that the said application was supported by the affidavit of other surviving members of the family, who proceeded to indicate that they have no objection in case the compassionate appointment is offered to the petitioner. The petitioner is complaining that when no decision was taken on the aforesaid application in question, the petitioner had initially filed a Writ A No.33674 of 2016 (Om Prakash Singh Vs. State of UP and 2 ors) with request to issue a writ, order or direction in the nature of mandamus commanding the respondents to decide his claim in accordance with law and learned Single Judge vide order dated 2.8.2016 had proceeded to dismiss the writ petition with liberty to file fresh writ petition.