LAXMAN BHARDWAJ Vs. ZILADHIKARI VARANASI

JUDGEMENT

(1.) ANJANI Kumar, J. Heard learned Counsel appearing on behalf of the petitioner and the learned Standing Counsel representing the respondents.

(2.) BY means of present writ petition under Article 226 of the Constitution of India petitioner, who is husband of an Anganbari Karyakarti, namely, Smt. Lakshmi Bhardaj, claims appointment under the relevant Rules applicable to the Government servant under U. P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974. The letter of appointment issued to the deceased wife of the petitioner clearly indicates that any rule applicable to the State Government employee shall not be applicable to this appointment. In this view of the matter, this writ petition is devoid of merits and is accordingly dismissed. The petitioner has absolutely no right whatsoever of appointment under Dying in Harness Rules, referred to above. However, the parties shall bear their own costs. Petition dismissed. .