Anil Kumar, J. - (1.) HEARD Sri Anurag Srivastava, learned Counsel for the petitioner and Sri V.S. Tripathi, learned Additional Chief Standing Counsel.
(2.) BY means of the present writ petition, the petitioner has challenged the impugned order dated 08.02.2007 passed by District Inspector of School, Bahraich (Annexure -6). Learned Counsel for the petitioner further submits that the petitioner's father Sri Sushil Kumar Srivastava who was working as L.T. Grade Teacher in Gandhi Inter College, Baharaich (hereinafter referred to as the 'Institution') died during his tenure of service on 28.03.1998 . After the death of Sri Sushil Kumar Srivastava who was the sole bread earner of the family, as such an application has been submitted by the petitioner for consideration of his case for appointment on compassionate ground, the said application of the petitioner was forwarded by the Institution in question on which deceased Sri S.K. Srivastava was working to the District Inspector of School, thereafter by order dated 01.08.1998, the petitioner was given appointment on the post which belongs to Class -IV category.
(3.) SRI Anurag Srivastava, learned Counsel for the petitioner further submits that due to compelling circumstances the petitioner joined his services on class - IV post in the month of August, 1988. Thereafter petitioner again submitted an application on 24.09.1998 for consideration of his case on compassionate ground after taking into consideration qualification possessed by him which is sufficient to appoint him on the post which belongs to Class -III category under the rules. The said grievance was not considered by the concerned opposite party as such the petitioner was compelled to file the writ petition No. 3879 (SS) of 1999 before this Court and the same was disposed of by means of the order dated 19.07.2000.;