MAHIPAL SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Standing Counsel for the Respondents.

(2.) BY means of this writ petition, the Petitioner has sought writ in the nature of mandamus commanding Respondents to appoint the Petitioner on regular basis in a Group 'D' post under U.P. Recruitment of Dependants of Government Servants Dying In Harness Rules, 1974.

(3.) ONLY the dependants of Government servants died in harness can claim appointment on compassionate ground under aforesaid Rules of 1974. Rules 2(a) defines 'Government servant' to whom the Rules are applicable, which reads as under: