PAWAN KUMAR VERMA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) THE petitioner father died as a teacher of a college in 1980 and the petitioner is claiming his appointment under Dying in Harness Rules. It is settled law that appointment under dying in harness cannot be given long after the death of the father vide Harvansh Sahai Srivastava v. State of U.P. and others, 1990(1) U.P.L.B.E.C.220 U.P. State Road Transport Corporation v. Avi-ral Kumar Mishra, 1995 (1) U.P.L.B.E.C.21 (Lucknow Bench), Haryana State Electricity Board v. Naresh Tanwar and another etc. etc J.T. 1996(2) S.C.542. It has been held in these decisions that the purpose of Dying in Harness Rules is to provide immediate financial aid to the family which is in economic distress due to the death of the bread earner. THE petitioner is claiming appointment long after the death of his father. THEre is no force in this petition and it is accordingly dismissed.