S. Rafat Alam, J. - (1.) By means of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs ; "(a) issue a writ, order or direction in the nature of certiorari quashing the order dated 30.6.1995, issued by the District Magistrate, Varanasi (Annexure-15 to the writ petition) ; (b) issue a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to treat the date of retirement of father of the petitioner late Pashupati Nath Srivastava as 31.1.1991 and to give benefit of dying-in-harness by giving compassionate appointment to the petitioner on Class III post on account of the father of the petitioner having died-in-harness on 5.1.1991 ; (c) issue any other and/or further writ, order or direction as this Hon'ble Court may deem fit and proper in the ends of justice. (d) award cost of the petition to the petitioner."
(2.) Sri B. K. Yadav, learned counsel has appeared on behalf of the petitioner and has also filed his vakalatnama, which is taken on record. None is present on behalf of the respondents nor any counter-affidavit has been filed, although time was granted on 25.9.1999 to file counter-affidavit.
(3.) I have heard the learned counsel for the petitioner.;