UMA SHANKAR YADAV Vs. STATE OF U.P.& ORS.
LAWS(ALL)-2010-4-311
HIGH COURT OF ALLAHABAD
Decided on April 28,2010

UMA SHANKAR YADAV Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

ANIL KUMAR, J. - (1.) BY means of the present writ petition, the advertisement dated 12.03.2010 published for appointment on the post of Clerk which belong to class-III category in Nehru Smarak Inter College, Pratapgarh in Hindi Newspaper 'Dainik Jagran' is under challenge.
(2.) HEARD Sri R.B.S. Rathour, learned counsel for the petitioner and Sri V.S. Tripathi, learned Additional Chief Standing Counsel and Sri A.M. Tripathi on behalf of opposite parties. Facts in brief as submitted by learned counsel for the petitioner are that the petitioner's father late Raghu Nath Yadav who was working as Class-IV employee in the institution known as Nehru Smarak Inter College, Kodrajeet, Dhanwasa, District Pratapgarh (hereinafter referred to as the Institution), during the tenure of his services died on 07.07.2000. After the death of Sri Raghu Nath Yadav who was sole bread earner in the family, an application on behalf of the petitioner was moved for giving compassionate appointment.
(3.) HE further submits that on the application moved by the petitioner for compassionate appointment, Zila Basic Shiksha Adhiari directed the Committee of Management of the Institution to issue appointment letter to the petitioner on supernumerary post of Class IV employee. Accordingly, O.P. No. 3 on 21.06.2002 issued an order for appointment on Class-IV post in the institution by taking into consideration that at relevant point of time, the qualification which was possessed by the petitioner was intermediate and thereafter the petitioner joined on the said post.;


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