- (1.) THE present writ petition has been filed by the petitioner under article 226 of the Constitution of India, inter -alia, praying for following reliefs: "i) issue a writ, order or direction in the nature of Mandamus, commanding the respondent no.2 i.e. the Executive Engineer, Electricity Distribution Division, U.P. Power Corporation Ltd. Basti to appoint the petitioner under the Dying -in -Harness Rules according to his qualification. ii) issue a writ, order or direction in the nature of Mandamus, commanding the respondent no.2 to decide the representations dated 30.3.2000, 3.12.2004 and 11.2.2005 submitted by the petitioner, giving appointment to the petitioner under Dying -in -Harness Rules. Iii) issue any other suitable writ, order or direction to which this Hon'ble Court may deem fit and proper in the facts and circumstances of this case. iv) award the cost to this writ petition in favour of the petitioner."
(2.) THE brief facts which give rise to this writ petition are that: The petitioner's father was appointed on the post of Meter Reader in the month of May, 1965 and on 1.7.1972 he was posted as Town Incharge.
(3.) WHILE working as Town Incharge in Basti Electricity Division, Basti, the petitioner's father died on 11.5.1999 leaving behind him two unmarried daughters one son (petitioner himself) and his widow (petitioner's mother). On 30.3.2000, the petitioner's mother Smt. Momina Khatoon, his both sisters namely, Km. Zaeenat Ara and Km. Tabassum Ara including petitioner himself made an application to the respondent no.2 for making appointment of the petitioner as a dependent of deceased father, as aforesaid, who died in harness.;