INDRAJEET SINGH NEGI Vs. DISTRICT MAGISTRATE RUDRAPRAYAG

JUDGEMENT

(1.) Heard Sri Mangal Singh Chauhan learned Counsel for the petitioner and Sri Paresh Tripathi learned Standing Counsel.

(2.) By the present writ petition the petitioner has prayed for the issue of a writ, order or direction in the nature of mandamus commanding the respondents to keep one post reserve for the petitioner in light of the Advertisement No. 660/7-13 (2004-2005) Rudraprayag, Dec. 10, 2005 published by the Office of the respondent No. 1 in Daily News Paper Dainik Jagran dated 11.12.2005 under dying-in-hamess in pursuance of the representation made by his mother and subsequently the petitioner in Dying-in-Harness Rules.

(3.) Brief facts giving rise to the present writ petition arc that the father of the petitioner was employee of the District Magistrate Office, Rudraprayag he died on 11.5.1992 while he was in service. The wife of Late Sri Charan Singh applied for employment under Dying-in-Harness Rules. The mother of the petitioner made a representation in respect of appointment under Dying-in-Harness Rules on 20.6.1995 and requested that nobody in his family is in the Government Job, therefore, she is facing hardship to maintain the requirements of the family. Petitioner has submitted that the respondents have not taken any decision on the representation of the petitioner's mother. When the petitioner's mother made representation the children of the deceased were minor and now the son of the deceased is major. After becoming major he filed again a representation before the District Magistrate, Rudraprayag and requested him to kindly consider the appointment of the petitioner under Dying-in-Hamess Rule.