SUNIL AMBWANI,J. - (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.
(2.) IN pursuance of directions issued by this Court on 22 -3 -2001 in writ petition No. 10418 of 2001, the Deputy Inspector General of Police (Establishment), U.P. has rejected petitioner's application for compassionate appointment under U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 (In short, The Rules of 1974), on the ground that the Government Order dated 9 -12 -1998, excludes the compassionate appointments to the dependants of those Government servants who have gone missing. In the present case, the petitioner's father was serving as Constable in Civil Police. While posted at Allahabad, he went missing on 14 -11 -1990, and it is alleged by this family that he has not been heard of, since then. The department has sanctioned payment of gratuity and family pension to his dependants.
(3.) THE petitioner has filed supplementary affidavit stating that his father was born on 4 -3 -1947, and would have ordinarily retired in the year 2007. At present the petitioner is 27 years of age.;