JUDGEMENT
Rakesh Tiwari, J. -
(1.) Heard the learned counsel for the parties.
(2.) By means of the present writ petition, the petitioner has challenged the orders dated 8.9.1989 and 22.6.1989, passed by respondent Nos. 1 and 2, Annexures-7 and 5 to the writ petition respectively.
(3.) The petitioner was appointed as a Conductor on daily wages basis by the Regional Manager, Uttar Pradesh State Roadways Transport Corporation, Agra, by an order dated 23.11.1987 on compassionate ground as his father Ram Dayal Nimesh had died during the course of his employment.;
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