- (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State.
(2.) The petitioner No.1 is the son of Late Randhir Singh and is the brother of Late Kashthari Singh.
(3.) Randhir Singh was a Senior Clerk in Sri Parshuram Inter College, Pakawa Inar, District Ballia who died in 1998. His son late Kashthari Singh was extended the benefit of compassionate appointment in the Institution in question. Unfortunately, Kashthari Singh also died in harness and there was no other male member other than the petitioner No.1 who could be appointed. The petitioner No.1 happens to be the brother of Kashthari Singh who does not fall within the definition of a dependent under the Regulations contained in Chapter-III of 1921 Act. However, the widow of Kashthari Singh filed an affidavit that her husband's brother, namely, the petitioner No.1 be extended the said benefit.;