STATE OF U P THRU PRIN SECY INDUSTRIES DEPTT LKO & 2 ORS Vs. ABDUL MALIK & ANR
LAWS(ALL)-2017-11-146
HIGH COURT OF ALLAHABAD
Decided on November 24,2017

STATE OF U P THRU PRIN SECY INDUSTRIES DEPTT LKO And 2 ORS Appellant
VERSUS
ABDUL MALIK And ANR Respondents

JUDGEMENT

- (1.) Heard Sri Hari Govind Upadhyay, learned counsel for petitioner-State, Sri L.K. Pathak, learned counsel for respondent No. 1 and perused the record.
(2.) Facts in brief of the present case are that father of Abdul Malik/respondent No. 1, late Abdul Baki Siddiqui was working on the post of Foreman in Government Printing Press, Aishbagh, Lucknow, died during the tenure of his services, as the family of the deceased was in harness, so Abdul Malik/respondent No. 1 submitted an application for considering his case for compassionate appointment.
(3.) By an order dated 21.08.1995, he has been given compassionate appointment on the post of Junior Clerk in the Government Printing Press, Aishbagh, Lucknow, subsequently, the same was modified by an order dated 16.01.1997 passed by competent authority thereby giving appointment to respondent No. 1/Abdul Malik on the post of Copy Holder in Government Printing Press, Aishbagh, Lucknow on compassionate ground and joined his duties on the said. While he was working and discharging his duties on the post of Copy Holder, he raised his grievances that one Sri Sunil Kumar, similarly situated to him has been given compassionate appointment on the post of Reviser cum Copy Holder in the year 1995 as per Government Order dated 13.12.1995, so he may also be appointed on the post of Reserve cum Copy Holder.;


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