Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for opposite parties.
(2.) With the consent of learned counsel for the parties, the matter is being disposed of finally.
(3.) The petitioner has filed the instant writ petition challenging the decision taken by the District Level Committee comprising of Special Land Acquisition Officer, Senior Treasury Officer and Additional District Magistrate, Barabanki, whereby the claim of the petitioner seeking compassionate appointment under the U.P. Recruitment of Dependents of Government Servants (Dying-in-Harness) Rules, 1974, has been rejected.;