- (1.) Heard Sri Ashok Khare, learned senior advocate, appearing on behalf of the petitioner and Ms. Suman Sirohi, learned standing counsel. With the consent of the parties the writ petition is disposed of finally.
(2.) The petitioner, being adopted son of the deceased employee, claimed compassionate appointment. His claim for compassionate appointment has been rejected by the order dated 13.6.2011 on the ground that there is no provision for compassionate appointment for adopted son, which is being challenged in the present writ petition.
(3.) Learned counsel for the petitioner submitted that under the Uttar Pradesh Recruitment of Dependants of Government Servants (Dying-in-Harness) Rules. 1974 in the category of dependant's son is mentioned. "Son" is defined under the General Clauses Act, 1897 (hereinafter referred to as the ("Act").;