RAM HARI Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Standing Counsel.

(2.) With the consent of the learned Counsel for the parties, this writ petition is being finally heard and decided at this stage under the Rules of the Court.

(3.) Aggrieved by the order dated 7.5.2004, Annexure-12 to the writ petition, passed by Assistant Manager, Food Corporation of India, Azamgarh (hereinafter referred to as the "F.C.I.') rejecting the claim of the Petitioner for compassionate appointment on the basis of the application submitted by his father seeking retirement on medical grounds subject to the condition of giving compassionate appointment to the Petitioner, this petition has been filed. The impugned order says that the Senior Regional Manager, F.C.I. Lucknow vide order dated 24.2.2004 /4.3.2004 has issued certain directions pursuant thereto the application given for conditional appointment on compassionate basis has been rejected.