(1.) Heard Sri Shailendra, holding brief of Sri R.K. Nigam, learned counsel for the petitioner and Sri C.P. Gupta, learned Special Counsel representing the respondents.
(2.) Upon joint request and agreement of the learned counsel for the parties, this petition is being disposed of finally at the admission stage under second proviso to Sub-rule (1) of Rule 2 of Chapter XXII of Rules of Court, 1952, as the facts are clear and no useful purpose would be served by calling for a return.
(3.) The father of the petitioner, Dr. Ram Lal Gangwar, a 'Government Servant' within the meaning assigned to the expression in the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974, hereinafter called the Rules, died in harness.