- (1.) Heard Sri Pawan Kumar Pandey, learned counsel for petitioner, Sri Badrul Hasan, learned Additional Chief Standing counsel and perused the record.
(2.) Facts in brief of the present case are that petitioner's father Sri Rajendra Nath Trivedi who was working on the post of Van Rakshak under respondent No. 3, on 04.12.2011, did not return back from his duties to home on 04.12.2011, so an FIR was lodged in Police Station, however, till date no information regarding the whereabouts of Sri Rajendra Nath Trivedi is known.
(3.) Accordingly, an application was moved on behalf of petitioner's mother for giving compassionate appointment to the petitioner under U.P. Dying in Harness Rules, 1974 (hereinafter referred to as the Rules, 1974) because Sri Rajendra Nath Trivedi is missing since 04.12.2011 and also prayer has been made to give post retiral dues (pension, gratuity, G.P.F., etc.) but no heed paid, as such present writ petition has been filed by the petitioner with a prayer that opposite parties may be directed to consider the case of the petitioner for compassionate appointment under Rules, 1974 and also a direction be issued to pay all service benefits (pension, gratuity, G.P.F., etc.).;