PRAVEEN KUMAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) By means of the present petition, the petitioner has prayed for issuing a writ in the nature of mandamus commanding the Opposite Parties to give appointment to the petitioner on compassionate grounds under U. P. Recruitment of Dependants of Government Servants Dying-in-Harness Rules, 1974 (hereinafter referred to as the Rules).

(3.) Briefly stating the facts giving rise to this writ petition are that the father of the petitioner who was working as Medical Officer, P.H.C. Panwara, district, Jaunpur in pursuance of his appointment letter dated 12.7.1988 (Annexure-2 to the writ petition) died on 9.11.1989 leaving behind him the petitioner (son) wife Smt. Sumitra Devi and one daughter. The petitioner and his mother gave several applications to the opposite parties for appointment on compassionate grounds under the aforesaid Rules. The Director, Ayurvedic and Unani Services, U. P., Lucknow rejected the representation of the petitioner by his order dated 20.2.1999 stating therein that as the father of the petitioner was given appointment on ad hoc basis and he died in the year 1989 and, therefore, the petitioner cannot be given benefit under sub-rule 3 (ka) of the Rules, copy of which has been annexed as Annexure-7 to the writ petition.