Hon'ble Krishna Murari, J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) PETITIONER's father was working as a Constable in Civil Police. He went missing from 31.1.1998. When there was no trace of his whereabouts, the mother of the petitioner lodged a First Information Report on 17.9.1998 at Police Station Kotwali, District Ballia. After expiry of period of 7 years, his civil death was presumed and the respondents treating him to be dead, proceeded to sanction and release family pension to the mother of the petitioner and also released Gratuity, General Provident Fund and Group Insurance etc. Mother of the petitioner moved an application dated 28.7.2005 before the Superintendent of Police for giving compassionate appointment to the petitioner. When no action was taken, another application dated 27.12.2006 was moved before the U.P. Police Headquarter, vide letter dated 23.6.2007, Deputy Inspector General (Establishment), Police Headquarter called for a report from the Superintendent of Police, Ballia. The petitioner's request for compassionate appointment was rejected vide order dated 20.11.2008 on the ground that there is no provision under the Dying-in-Hamess Rules, 1974 (for short the Rules) to give compassionate appointment to the heirs of missing person, and therefore, the petitioner cannot be given compassionate appointment. It is contended by the learned counsel for the petitioner that the Rule does not create any distinction between a person, who is dead or whose civil death is presumed. It only provides that where a Government servant dies in harness, one member of his family is entitled to be considered for grant of compassionate appointment. In reply, it has been submitted by the learned Standing Counsel that the State Government vide Government order dated 9th December, 1998 has clarified that the provisions of the Rules are not applicable in case of employees, whose death is presumed in law.
(3.) I have considered the argument advanced by the learned counsel for the parties and perused the record. Rule 5 of the Dying-in-Harness Rules, 1974 reads as under. "Recruitment of a member of the family of the deceased.- 5 (1) In case a Government servant dies-in-harness after the commencement of these Rules and the spouse of the deceased Government servant is not already employed under the Central Government or State Government or a Corporation owned or controlled by the Central Government or a State Government, one member of his family who is not already employed under the Central Government or a State Government or a Corporation owned or controlled by the Central Government or a State Government shall, on making an application for the purposes, be given a suitable employment in Government Service on a post except the post which is within the purview of the Uttar Pradesh Public Service Commission, in relaxation of the normal recruitment Rules if such person- (i) fulfils the educational qualifications prescribed for the post, (ii) is otherwise qualified for Government service, and, (iii) makes the applicationfor employment within five years from the date of the death of the Government servant: Provided that where the State Government is satisfied that the time limit fixed for making the application for employment causes undue hardship in any particular case, it may dispense with or relax the requirement, as it may consider necessary for dealing with the case in a just and equitable manner. (2) As far as possible, such an employment should be given in the same department in which the deceased Government servant was employed prior to his death.";