ANKUR GAUTAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Prabhakar Awasthi and Sri Seemant Singh, learned counsel for the petitioners in the two writ petitions and the learned Standing counsel.

(2.) The petitioners are the applicants for compassionate appointment on the post of Sub-Inspector (Civil Police) U.P. They are all claiming appointments on the death of their father/husband who died in harness while in service of the police department.

(3.) The petitioners by these writ petitions are seeking quashing of Rule 5 (1) Part-III of U.P. Sub Inspector and Inspector (Civil Police) Service Rules, 2015 to the extent it puts restriction of 5% of the posts to be filled up by direct recruitment against the vacancies arising on sanctioned posts from the dependents of the police personnel and the G.O., dated 18.9.2015 issued by the Secretary, Government of U.P., Lucknow in so far as it provides for conducting objective type examination for the recruitment of dependents of police personnel on compassionate basis if the number of applications are in excess to the number of the posts available for compassionate appointment.