- (1.) NOTICE on behalf of opposite parties has been accepted by the learned Chief Standing Counsel.
(2.) I have heard learned counsel for parties and perused the record.
(3.) BY means of present writ petition, the petitioner has prayed for a writ in the nature of mandamus commanding the opposite parties to appoint him on any suitable post in place of his late father Ram Lakhan under Dying in Harness Rules, 1974. Submission of learned counsel for the petitioner is that the petitioner's father while working on the post of Beldar in Public Works Department, Prantiya Khand, Faizabad, died on 24.9.1991, leaving behind his three years' old son ( petitioner) and his widow. After death of father, petitioner's mother approached the authority concerned and the authorities concerned assured her that when petitioner will attain the age of majority, his name will be considered for appointment. As such, on attaining the age of majority, petitioner,s mother moved an application on 24.11.2014 to the Executive Engineer, P.W.D., Prantiya Khand, Faizabad for compassionate appointment of her son under Dying in Harness Rules. Petitioner also moved an application to the Executive Engineer, P.W.D., Prantiya Khand, Faizabad on 15.12.2014 for his compassionate appointment under Dying in Harness Rules mentioning therein that he is a qualified person and other family members have given their consent for his appointment.;