GAURAV PACHAURY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Rohit Singh, learned counsel for the petitioner and learned standing counsel for the State respondents.

(2.) Petitioner has approached this Court for issuing a writ of certiorari to quash the impugned order dated 29.4.2008, passed by District Magistrate, Hathras rejecting the claim of the petitioner for compassionate appointment, A further writ of mandamus has been claimed commanding the respondents to appoint the petitioner on compassionate ground.

(3.) Brief facts giving rise to the dispute are that father of the petitioner was initially appointed as seasonal Collection Amin on 25.7.1979 and posted at Tehsil Sadabad, district Mathura. He moved a representation before the District Magistrate in the year 1996 claiming appointment on the post of regular Collection Amin. When no decision was taken, he approached this Court by filing Writ Petition No. 37385 of 1996 alongwith other identically situated Seasonal Collection Amin, The said writ petition was disposed of by this Court vide order dated 25.11.1996 directing the District Magistrate to decide the representation filed by the petitioners in accordance with law and relevant rules and it was further directed that if the services of the petitioners therein have not been terminated, they shall be permitted to continue in service and will also be entitled to salary.