- (1.) By means of present writ petition, Petitioner prays for quashing of the order dated 1.7.2002 passed by opposite party No. 2 (District Magistrate, Gonda) by which opposite party No. 4 has been appointed on compassionate ground.
(2.) Heard Sri N.K. Dwivedi, learned Counsel for the Petitioner, learned standing counsel on behalf of opposite party Nos. 1 and 2, Sri Vishal Verma on behalf of opposite party No. 3 and perused the record.
(3.) Brief facts of the present case are that the father of the Petitioner (Devi Prasad) who was working as Primary Teacher in Primary School, Pure Lalak (Khargoopur), Gonda, during the tenure of his service died on 15.12.2001. After his death, the compassionate appointment was given to one Sri Pawan Kumar Shukla by order dated 1.7.2002 who is the step brother of the Petitioner, born out of the wedlock of the deceased Devi Prasad and Smt. Kalawati.;