CHETANA SAXENA Vs. ASHISH SAXENA

JUDGEMENT

(1.) PARTIES through their counsel.

(2.) THE petitioner before this court has filed this present review petition for reviewing the order dated 18/09/2013 passed in W.P. No. 12029/2012. The aforesaid writ petition was filed by Ashish Saxena who has granted compassionate appointment on the post of Constable under the Home Department of the State Government. It is an undisputed fact that his father was serving on the post of Constable and expired while on duty. The father of Ashish Saxena was a sole bread winner of the family and in those circumstances, his case for grant of compassionate appointment was processed and he was appointed on 06/06/2012. His services were put to an end by 18/08/2012 on two grounds.

(3.) THIS court allowed the writ petition and has quashed the impugned order of termination. A writ appeal was preferred by the State Government against the order passed by writ court and the appeal preferred by the State Government has been dismissed i.e., writ appeal No. 123/2014, meaning thereby the order passed by this court on 18/09/2013 has been affirmed. The present applicant has also filed a writ appeal however, a liberty has been granted to the present application to file a review.