- (1.) Heard Sri Amit Bose, learned counsel for petitioner, Sri Devendra Upadhyay, learned Additional Chief Standing counsel and perused the record.
(2.) Facts in brief of the present case are that petitioner's father Sri Vinay Prakash Mishra, (now deceased) died during the tenure of his services while posted at Police Station Kotwali Nagar, Bahraich on 21.04.2015 at SGPGI where he was under treatment.
(3.) Thereafter, an application on behalf of the petitioner was submitted for considering his case for compassionate appointment under U.P. Dying in Harness Rules, 1974 (hereinafter referred to as the Rules, 1974), vide order dated 07.11.2014 passed by respondent No. 3/Additional Superintendent of Police (Establishment), U.P. Police Headquarters, Allahabad rejected the claim of the petitioner for compassionate appointment under Rules, 1974 on the ground that his mother Smt. Reeta Mishra, w/o late Sri Vinay Prakash Mishra, is already working as Clerk in the office of District Magistrate, Bahraich. The said fact was communicated vide order dated 25.11.2014 passed by Superintendent of Police, Bahraich.;