RAMNANDAN SINGH YADAV Vs. STTAE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Standing Counsel.

(2.) The father of the petitioner was working as a Forester in? various department and died-in-harness on 29th March, 2003. The petitioner, being the son, applied for appointment on compassionate grounds under the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (hereinafter referred to as the Rules of 1974). The application of the petitioner was considered and considering his requests and educational qualifications etc. the petitioner was given an appointment, by an order dated 4th June, 2004, on the post of Junior Clerk. The appointment was accepted by the petitioner without any protest and, based on the said appointment letter, the petitioner joined and started working. After almost 18 months, the petitioner moveD a representation praying that he should be given an appointment on the post of forester. Based on this representation, the respondents amended the appointment letter by an order dated 17th March, 2006 and appointed the petitioner as a forester. When the mistake was realized by the respondents the order dated 17th

(3.) The only ground urged is, that no opportunity was given to the petitioner before passing the impugned order and, therefore, there has been a violation of the principles of natural justice.