AJAY KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinay Kumar Mishra, learned Counsel for the petitioner and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) By means of the present case the petitioner has challenged the order dated 15.09.2017, passed by the opposite party no.-5 i.e. Superintendent of Police, Lucknow, whereby the petitioner was directed to give his consent for compassionate appointment on Class IV post.

(3.) Brief facts of the case are that the father of the petitioner was Sub Inspector in the Police Department and during service tenure he expired on 02.8.2011. Thereafter the petitioner applied for compassionate appointment under the U.P. Recruitment of Dependents of Government Servant Dying in Harness Rules 1974 (in short "Rules of 1974").