- (1.) Heard R. S. Yadav, learned counsel for the petitioner, learned State Counsel and perused the record.
(2.) Factual matrix of the present case are that the petitioner's father (Late Shri Ram Nayan Yadav) was working in the Forest department, State of U.P. as a daily wager employee under opposite party no.3/Divisional Forest Officer, Ambedkar Nagar Division, District-Ambedkar Nagar, died during the tenure of his service on 27.3.2007.
(3.) As there is no other member in the family of the deceased to earn livelihood, so the petitioner submitted an application for considering his case? to give compassionate appointment under Dying-In-Harness Rules, 1974, but no heed has been paid. Hence, the petitioner for redressal of his grievances approached this Court by filing the present writ petition with the following main prayer:- "to issue a writ, order of direction in the nature of mandamus commanding the opposite parties to consider and provide compassionate appointment to the petitioner on any suitable post arising out the petitioner's father death in harness treating the petitioner's father to have died as Government servant within a short reasonable period to be prescribed by this Hon'ble Court in the interest of justice.";