(1.) VINEET Saran, J. Heard learned Counsel for the petitioner as well as learned Standing Counsel.
(2.) THE grievance of the petitioner is that after the death of his brother, who was working as Class III employee in the Rajkiya Raja Inter College, Rampur, the petitioner is entitled to appointment under the Dying in Harness Rules, 1974 as he was dependent of his brother. Learned Counsel for the the petitioner has placed reliance on the Government Order dated 12th October, 2002 and prays that he is entitled to such appointment. It is stated by the learned Counsel for the petitioner that with regard to such grievance he has filed representations before the respondents, which are still pending.