Ajai Lamba, J. - (1.) THIS writ petition seeks issuance of a writ in the nature of certiorari quashing order dated 14.2.2012 passed by opposite party No. 2, i.e., Director General of Police, U.P., Lucknow, placed on record as Annexure -1.
(2.) A perusal of order Annexure -1 indicates that in deference to order dated 12.7.2011 issued by this Court in Writ Petition No. 3944 (S/S) of 2011, Munni Devi and others v. State of U.P. and others, claim of the petitioner for appointment on compassionate grounds under Dying in Harness Rules, 1974 (for short "Rules of 1974") has been considered and rejected by the respondents. The petition also seeks issuance of a writ in the nature of mandamus directing respondent No. 2 to reconsider the claim of the petitioner for his appointment on compassionate grounds while taking into account the educational qualification etc. of the petitioner in context of a suitable post.
(3.) FACTS , in brief, are that one Ram Veer Singh, father of the petitioner was appointed as Constable in U.P. Police in the year 1973. The said person was subsequently promoted to the post of Sub Inspector of Police. Sri Ram Veer Singh died in harness on 13.3.2011.;