ARUN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Shukla, learned counsel for the petitioner, Sri Mrigraj Singh, learned counsel for the respondents no.2 & 3 and Sri Rakesh Pratap Singh, learned Standing Counsel for the respondent no.1.

(2.) The petitioner is seeking appointment on compassionate ground.

(3.) According to the petitioner his father was posted as Headmaster in the Primary School and retired from service on attaining the age of superannuation on 30.06.2008 and thereafter died on 23.03.2014. The mother of the petitioner was working as Headmistress in the Primary School Udaipurdipi, Block Khutahan, District Jaunpur and she died while still in service on 12.05.2014. In paragraph 8 of the writ petition it is stated that the petitioner's one daughter is studying B.Sc. and his second daughter has taken admission in the B.T.C. Training Course and his son is studying in Class IXth Standard and therefore, his family is facing financial crisis.