RAJENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) The question that surfaces for determination in this petition is whether the petitioner , who happens to be the grandson of a Government servant, who died in harness, can stake cLalm for appointment on compassionate ground under the provisions of the Uttar Pradesh Recruitment of dependants of government servants dying in Hamess rules, 1974.

(2.) It is beyond the pale of controversy that petitioner 's father , namely, Sri Lallu Ram predeceased PRAHALAD , the grand father of the petitioner, Prahalad admittedly was working as Godown Chaukidar in the office of 4th respondent i.e. the senior marketing Inspector Maudaha Distt. Hamirpur and he was the only member eking out a living for the family . It would appear that th e aforesaid PRAHALAD was spirited away by death while in hamness on 10.6.1997. It would further appear that Lallu Ram , the father of the petitioner was the son of Prahalad who as aforesaid , predeceased Prahalad 10 years back. The petitioners cLalmed, he was dependent of his grand-father namely ,Prahalad and it is the context of the above circumstances that the petitioner staked his cLalm for compassionate appointment backed by the provisions of the aforestated.

(3.) I have heard Dr. R. Dwivedi learned Senior Advocate appearing for the petitioner and Sri Inder sen singh , Standing Counsel representing the opp. Parties.