B.M.Lal, J. - (1.) Heard Sri V.D. Ojha, on the question of admission.
(2.) By means of this petition under Article 226 of the Constitution, the petitioner is praying for issuance of a writ of mandamus directing the respondents to appoint him in place of his father late Raja Ram Chaurasia giving him the benefits of Harness Rules, 1974.
(3.) The case of the petitioner is that he passed his Intermediate examination in the year 1988. Thereafter, he applied for appointment on the post of his father who died in the year 1982. However, his prayer was turned down on the ground that there was no vacancy available.;