- (1.) Mohd. Arshad Ali is before this Court assailing the judgement and order dated 18.04.2017 passed by learned Single Judge in Writ A No.16243 of 2017 (Mohd. Arshad Ali vs. State of U.P. and others) wherein learned Single Judge has not at all approved the claim of petitioner-appellant for compassionate appointment in place of his father.
(2.) Record in question reflects that father of petitioner-appellant Late Afsar Ali, who was working as Assistant Teacher in AbdulKarim Khan Inter College, Amroha, died on 26.04.2008 leaving behind his widow Smt. Arjumand Begum and five children.
(3.) The claim that has been set up by the petitioner-appellant is that at the time of demise of his father he was studying and the mother of petitioner-appellant was not physically well, hence could not applied for appointment on compassionate ground despite the financial hardship and finally she died due to illness on 02.02.2013 and thereafter due to financial crisis, petitioner-appellant had moved an application on 14.09.2013 for according him compassionate appointment as Assistant Teacher in the Institution concerned.;