- (1.) BY means of this writ petition the petitioner has come to this Court with the grievance that his claim for appointment under the dying in harness provision is not being considered.
(2.) THE petitioner's mother was a Class -IV employee in the intermediate college.
(3.) IT is submitted that she was a permanent employee. Unfortunately she died on 27.4.1996. At the time of her death the petitioner was minor and, therefore, he could not apply. He attained majority in 2009 and thereafter he applied on 30.10.2009. The matter was referred to the Additional Director (Secondary Education), U.P. which has rejected the application. It is not disputed that the petitioner's mother expired in 1996. It is also not disputed that at the time of death the petitioner was incapable for applying. It is also not disputed that for the first time an application was made in 2009, which has now been rejected, which is being challenged by this writ petition.;