MAHIPAL SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri H.C. Bisht, learned counsel for the petitioner and learned Standing Counsel for the State /respondents.

(2.) BY means of this writ petition, the petitioner has prayed to issue a writ in the nature of mandamus commanding the respondents to give appointment to the petitioner on compassionate ground under Dying -in -Harness Rules.

(3.) THE facts, in brief, are that the petitioner's father Late Sri Govind Singh Karki while working as 'Shrimik' in Berinag Forest Range, Pithoragarh died all of a sudden on 07.09.2003 leaving behind the family comprising of seven members. At the time of his death, he had a continuous service of about 23 years right from 01.10.1980 to 07.09.2003 and was getting monthly salary from the Office of Ranger, Forest Department, Berinag, District Pithoragarh. The father of the petitioner was the sale bread earner for the family comprising of petitioner, petitioner's brothers, mother of the petitioner and the aged grand -mother of the petitioner.