PRAKASH SINGH BISHT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By the present writ petition. the petitioner has prayed for a writ of mandamus directing the respondents to appoint the petitioner on compassionate ground under the U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules. 1974 according to his qualification in the department. Further prayer has been made for a writ of mandamus directing the respondents to release the en- tire amount of the petitioner's father which is due in the department.

(2.) Brief facts giving rise to the present writ petition are that the father of the petitioner was initially appointed in Public Works Department on the post of Beldar under Construction Division, Public Works Department.Rani khet. He died on 29.1 1.1997 in harness and at the time of his death he was posted at Bailee/Binayak Motor Road, Bhikiyasen, District Almora.

(3.) The service of the petitioner's father was regularised in the year1997 in the department after rendering about 16 to 17 years of service.Despite this fact, the wife of the deceased is not being paid family pension till date.