- (1.) Heard Sri Anurag Narain, learned counsel for petitioner, learned State counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 21.05.2013 passed by District Inspector of Schools, rejecting the petitioner's case for compassionate appointment under U.P. Dying-in-Harness Rules.
(3.) Facts in brief of the present case are that on 15.01.1988 the petitioner who was born out of wedlock of Sri Mathura Prasad and Smt. Sarla Devi r/o village Bhajanpurva, District Hardoi. By registered adoption deed dated 21.05.1998, he was adopted by Sri Verma S/o Mulla. Later on, Sri Verma, who was working on Class-IVth post, died on 08.04.2002 during the tenure of his services.;