- (1.) Heard Sri Rahul Jain, learned counsel for the petitioner and Sri Satya Prakash, learned counsel for the respondents.
(2.) The petitioner by means of the present petition has assailed the order dated 09.11.2005 passed by Senor Regional Manager, Food Corporation of India, Lucknow (respondent no.3) rejecting the claim of the petitioner for compassionate appointment.
(3.) The brief facts of the case are that one H.U. Khan, father of the petitioner, was working as a Technical Assistant (Ist) in Food Corporation of India (hereinafter referred to as 'F.C.I.'), who died-in-harness on 10.03.2002 leaving behind his widow, five sons including petitioner and four daughters. Out of four daughters, one is married. The petitioner is the eldest son of Late H.U. Khan. The entire responsibility of the family came on shoulder of petitioner being eldest son of Late H.U. Khan. The petitioner has passed Class IX and fulfills the eligibility criteria for appointment on Category-IV post under dying-in-harness scheme.;