ATUL KUMAR TEWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Atul Kumar Tewari has preferred this special appeal challenging order dtd. 6/1/2010 rendered by learned Single Judge while dealing with Writ Petition No.13 (SS) of 2010 titled 'Atul Kumar Tewari Vs. State of U.P. & Ors.'.

(2.) Learned counsel for the appellant has not appeared to prosecute the appeal. The appeal relates to the year 2010. 9 years have gone by. We find no justifiable reason to await appearance of the counsel and adjourn the case. In the above circumstances, with the assistance of Shri Rajeev Ratna Chaudhary, learned counsel for the respondent/State, we have gone through the pleadings and contents of the impugned order. We have also considered the law on issue.

(3.) Perusal of the documents placed before us indicate that the appellant/writ petitioner preferred the petition aggrieved by inaction on the part of the respondents to claim appointment on compassionate grounds under U.P. Recruitment of Dependants of Government Servant (Dying in Harness) Rules, 1974 (for short '1974 Rules').