- (1.) HEARD Counsel for the peti­tioner and Standing Counsel.
(2.) BEING dissatisfied with the order dated 16.6.2008 passed by the Executive Engineer, Nirman Khand-2, Lok Nirman Vibhag, Faizabad, whereby the claim of the petitioner for compassionate appointment and clearence of dues of his late father has been rejected, the petitioner has filed the instant writ peti­tion. Late Ram Chandra Singh was working as Peon under Executive Engineer in Ganghut, Milkipur, Faizabad. He expired on 25.6.2005, while being in service. The de­ceased in his life time and his wife had adopted the petitioner as son on 14.1.1989 through an adoption deed under the provi­sions of Hindu Adoptions and Maintenance Act, 1956. After the death of Ram Chandra Singh, the petitioner submitted an application for compassionate appointment after complet­ing all necessary formalities. The Executive Engineer by his order dated 16.10.2006 re­jected the claim of the petitioner. The order dated 16.10.2006 was assailed in writ peti­tion No. 9384[SSJ of 2006-This Court vide an order dated 17.3.2008 while quashing the aforesaid order dated 16.10.2006 directed for deciding the representation.
(3.) IN compliance of the order dated 17.3.2008, the petitioner submitted a compre­hensive representation to the authority con­cerned. The Executive Engineer again by the impugned order "rejected the claim.;