RAKESH TIWARI, J. - (1.) HEARD the counsel for the p]ies and perused the record.
(2.) THIS case pertains to appointment on compassionate ground. The father of the petitioner, Shri Sheo Narain Chaturvedi, was a permanent Principal in Sarvodaya Inter College. Etawah (hereinafter called as the Institution). It is a private institution and is governed by the provisions of the U. P. Intermediate Education Act, 1921 and the U. P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971.
(3.) IT is alleged by the petitioner that he has passed Intermediate examination and was dependent upon his father when he died in harness on 2.6.1992. The petitioner claimed appointment under Dying -in -Harness Rules in ministerial class III and class IV posts according to his qualifications. This Government order has been appended as Annexure -1 to the writ petition which is as under : ...[VERNACULAR TEXT OMITTED]...;