SUNIL KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for a writ of mandamus commanding/directing the respondents to give appointment to the petitioner on compassionate ground in the Sahakari Ganna Vikas Samiti Ltd., Laksar, District -Haridwar for which the petitioner is fully eligible.

(2.) BRIEF facts giving rise to the present writ petition arc that the father of the petitioner late Sri Harpal Singh was posted on the post of Samayik Lipik (Seasonal Clerk) at Sahakari Ganna Vikas Samiti Ltd., Laksar. He died on 01.09.2005 in harness.

(3.) AFTER the death of his father the petitioner moved a representation for being appointed under the U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules. 1974.