- (1.) For the reasons stated in affidavit filed in support of delay condonation application, as the same constitutes sufficient cause for condoning the delay in filing special appeal, the Delay Condonation Application is allowed. Special Appeal is treated to have been filed well within time.
(2.) State of U.P. has preferred present Special Appeal against the judgement and order dated 1st December, 2014 passed by learned Single Judge of this Court in Writ A no. 73730 of 2011 (Jayanti Devi Vs State of U.P. and others) wherein the learned Single Judge has proceeded to direct the authority concerned to consider the claim of petitioner-opposite party for grant of compassionate appointment.
(3.) Brief background of the case is that petitioner-opposite party is a divorced daughter of deceased employee who has died on 10.02.2010 leaving behind his widow and the petitioner-opposite party and a younger brother who at the time of death was living with her late father. The petitioner-opposite party proceeded to move an application for grant of compassionate appointment and the said application was turned down by Executive Engineer dated 5.11.2011. The said order has been assailed in the writ petition and the challenge made has found substance and accordingly, learned Single Judge has allowed the writ petition.;