- (1.) THE petitioner has preferred this writ petition for a direction upon respondents to pass and issue proper and suitable order of appointment on compassionate ground in favour of the petitioner.
(2.) IN view of the proposed order, there is no need to issue to the respondents no. 2 and 3.
(3.) WITH the consent of Standing Counsel, the writ petition is finally disposed of in terms of the rule of the Court. Initially the case of the petitioner is that his father was working on permanent post of attendant Electrical Engineering Department in Moti Lal Neharu National Institute of Engineering Technology, Allahabad. He unfortunately died on 9th May, 2014 in -harness. It is stated that the petitioner has essential qualification for appointment of a class III employ on compassionate ground.;