Allahabad High Court
Rahul Sonker vs President/Chairman Cantonment Board, ... on 25 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 3209 of 2010 Petitioner :- Rahul Sonker Respondent :- President/Chairman Cantonment Board, Kanpur & Anr. Petitioner Counsel :- K.K. Tripathi Respondent Counsel :- Prashant Mathur Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and Shri Prashant Mathur, learned counsel for the respondents.
The petitioner claims compassionate appointment after the death of his father, who is stated to have died in harness on 19.04.2006.
Let, the claim of the petitioner be examined by the respondent no. 2, who shall proceed to pass an appropriate order in accordance with law as expeditiously as possible preferably within a period of 8 weeks from the date of presentation of a certified copy of this order before him.
The writ petition is disposed of.
Order Date :- 25.1.2010 Akv