(1.) Notice of the writ petition was received by the office of the Chief Standing Counsel, High Court, Allahabad, on July 19, 2001. Case was listed before the Court on several occasions but no counter-affidavit filed by the respondents. No request made to file it till this stage of hearing.
(2.) Learned Counsels for the parties agreed that the writ petition be decided finally at the admission stage as contemplated under Chapter XXII, Rule 2-IInd Proviso, Rules of Court, 1952. FACTS:
(3.) One Anil Kumar Singh (father of the petitioner) working as Assistant Bhumi Sanrakshak Inspector in Government Department of State of Uttar Pradesh, died on 15.10.1998. His son, Ram Pratap Singh (petitioner before us), sought compassionate appointment on the ground of his father 'dying-in-harness' by filing an application on 5.4.1999, addressed to Soil Conservation Officer, Sharda Nahar Pranali, Pilibhit under relevant Rules, e.g., "THE UTTAR PRADESH RECRUITMENT OF DEPENDENTS OF GOVERNMENT SERVANT DYING-IN-HARNESS RULES, 1974 (Annexure--1 to the writ petition without the enclosures mentioned in it). The petitioner urged that, apart from him and his mother, he had two minor brothers namely, Ikshvaku Singh and Vineet Singh and that his family was in pitiable financial condition.
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