2010 LAB. I. C. (NOC) 971 (ALL.) (LUCKNOW BENCH) ::2010 (3) ALJ 530

Allahabad High Court ( Lucknow Bench )

Hon'ble Judge(s): Rajiv Sharma , J

(A) Constitution of India Art. 16, 309 — U P Recruitment of Dependents, of Government Servants Dying in Harness Rules (1974), R 5 — Compassionate appointment — Application for compassionate appointment made by elder brother of petitioner kept in abeyance by authorities as he was implicated in criminal case — On assurances of authorities, fresh application for appointment made by petitioner after grant of —کno objection—™ by mother — Said second application being in continuation of earlier application made by elder brother of petitioner, there was no delay in making application — Considering said past events and pathetic condition of family, refusal by State Government in relaxing period for making application for compassionate appointment, improper (Para 8,9,10)