REGENT COMPUTRONICS PVT. LTD.

ASHISH SHARMA Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

PUSHPENDRA SINGH V. REGIONAL MANAGER,UPSRTC ALIGARH [REFERRED]
LALITESH CHANDRA PATHAK V. SPECIAL SECRETARY,GOVERNMENT OF U.P [REFERRED]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED]
PHOOLWATI VS. UNION OF INDIA [REFERRED]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED]
HARYANA STATE ELECTRICITY BOARD VS. NARESH TANWAR [REFERRED]
STATE OF BIHAR VS. SAMSUZZOHA [REFERRED]
HIMACHAL ROAD TRANSPORT CORPORATION HIMACHAL ROAD TRANSPORT CORPORATION VS. DINESH KUMAR:PARVEEN KUMARI MS [REFERRED]
STATE OF HARYANA VS. RANI DEVI [REFERRED]
HINDUSTAN AERONAUTICS LIMITED VS. A RADHIKA THIRUMALAI [REFERRED]
COCHIN DOCK LABOUR BOARD VS. LEENAMMA SAMUEL [REFERRED]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED]
U P S R T C VS. PUKHRAJ SINGH [REFERRED]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. K POCHAIAH [REFERRED]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [REFERRED]

JUDGEMENT

(1.) Heard Sri B.B. Paul, learned Senior Advocate assisted by Sri A.P. Paul, learned Counsel for the petitioner and learned Standing Counsel for State-respondents.

(2.) In paragraph-4 of the writ petition it has been stated that the father of the petitioner, who was appointed as an Assistant Teacher in Junior High School, Madrakh, Block Lodha, District Aligarh had expired as early as on 8th May, 1989 during harness.

(3.) After 20 years of the death of the bread earner, petitioner has approached this Court by means of present petition for a writ of mandamus commanding the respondents to consider the application for compassionate appointment.

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ASHISH SHARMA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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