RAVINDRA KUMAR YADAV Vs. MUKHYA ABHIYANTA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Q.S. Siddiqui, learned Chief Standing Counsel for the respondents.

(2.) The father of the petitioner was working with the respondent-Jal Nigam at Bareilly and was murdered on 9.12.2012, the petitioner being intermediate made an application for appointment under the dying in harness rules, accordingly, the petitioner was appointed on a substantive post of 'helper' but subsequently claimed appointment on the post of clerk, as per his qualifications.

(3.) It is contended by learned counsel for the petitioner that the respondents had assured the petitioner, that as and when vacancy would arise, the petitioner's case would be considered for appointment on the next higher post of clerk.