VIKAS KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Chaudhari Sudhir Kumar counsel for the petitioner and Standing Counsel for the respondents.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the letter dated 6.12.2005, issued by respondent no. 3.

(3.) BRIELLY stated the father of the petitioner namely Sri Sabu Ram who employed in Sahkari Ganna Vikas Evam Vikray Samiti Ltd; Kashipur died in harness on 18.9.2005 after completing about 35 years of service. The petitioner moved an application to the respondents"¢ for giving him appointment on compassionate ground. The respondent no. 3 vide letter dated 6.12.2005 informed the petitioner that there is no provision for appointment to the dependents of Seasonal Employees who died in harness. The petitioner again on 16.12.2005 submitted a representation before the respondent no. 1 but till date no action has been taken in this regard.