VIMLESH SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) Late Sri Rama Shankar Yadav, father of the petitioner was working as a driver in the office of the Project Manager, UP. Projects and Tube-wells Corporation Ltd. (respondent No. 4) since 1979. He died in harness in May 2002, The petitioner made an application under the provisions of the Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (hereinafter referred to as the Rules) for his appointment to respondent No. 4 on compassionate ground being the son of the deceased Rama Shankar Yadav.

(3.) The learned Counsel for the petitioner contends that the petitioner has no source of livelihood and that his subsequent representation for appointment on compassionate ground has fallen on deaf ears of the respondents, as such he has approached this Court for a direction in the nature of mandamus to the respondents to consider his appointment under the aforesaid Rules or issue any suitable writ, order or direction which this Court deems just and proper in the circumstances of the case.