LAWS(ALL)-2019-11-50

SHOBHIT KUMAR MALLIK Vs. STATE OF U.P.

Decided On November 05, 2019
SHOBHIT KUMAR MALLIK Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The instant Special Appeal is in respect of a judgment and order dated 24th September, 2019 passed by a learned Single Judge in Writ - A No. 14699 of 2019 (Shobhit Kumar Mallik v. State of U.P. & Anr.). By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition for reasons stated therein.

(2.) The appellant before us is the writ petitioner.

(3.) We notice that the appellant / writ petitioner essentially moved the writ Court for the purpose of issuance of a mandatory direction upon the concerned respondent authority to consider his representation dated 27th December, 2013, for grant of compassionate appointment on account of the death of his father who died during service on 13th January, 2003, while working as an Assistant Teacher in Basic Parishadiya Vidyalaya Badhapur, Bijnor.