RAJESH KUMAR Vs. STATE OF U.P. AND 3 OTHERS
LAWS(ALL)-2016-5-621
HIGH COURT OF ALLAHABAD
Decided on May 24,2016

RAJESH KUMAR Appellant
VERSUS
State of U.P. and 3 Others Respondents

JUDGEMENT

Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has preferred this writ petition for issuance of a direction upon the respondents to consider his claim for the appointment on the post of Class III in the Judgeship of Meerut.
(2.) A brief reference to the factual aspect would suffice.
(3.) The petitioner's father was working on the post of 'Prasar Wahak' in the Judgeship of Meerut. He unfortunately died on 20.06.2013 while in-harness. His mother had also died in the year 2012. The petitioner is a graduate. After the death of his father, he moved an application on 02.11.2013 for his appointment on compassionate ground.;


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