PRADEEP KANT,RITU RAJ AWASTHI,J - (1.) HEARD the learned counsel for the appellant Smt. Sangeeta Chandra and Sri Santosh Shukla, holding brief of Sri A.K. Jauhari for the respondent.
(2.) THIS appeal has been filed against the judgment and order dated 9.4.2009 passed by the learned Single Judge with a delay of six months. Counsel for the respondent has no objection in condoning the delay. We, therefore, allow the application for condonation of delay. The delay in filing the appeal is hereby condoned. After condoning the delay, we proceed to decide the appeal on merits.
(3.) THE respondent was appointed on the post of Constable in U.P. Civil Police on 19.2.1988. He was given compassionate appointment as his father (Ram Kumar Pandey) who was also in police service, while working on the post of Constable, died on 28.2.1968.;