GOVIND BALLABH Vs. STATE OF U P

JUDGEMENT

(1.) BY this writ petition, the petitioner has challenged the order dated 17.10.2002 by which the respondents have refused to entertain the application for appointment on compassionate ground.

(2.) THE petitioners case is that the petitioners father died in harness when he was posted as Nike in 9th Battalion P.A.C., Moradabad. Therefore, the application was made under the U.P. Recruitment of Dependent of Government Servants Dying -in -Harness Rules, 1974. The application was rejected on the ground, firstly, the family is getting Family Pension and secondly, the petitioners father died on account of illness. In a case of this nature, the appointment on compassionate ground is not permissible by virtue of the Administrative order dated 30.05.2001.

(3.) NONE appears for the respondents. Learned counsel for the petitioners says that the aforesaid Administrative order relied on by the respondents is contrary to the above rules.