- (1.) Heard Sri Abhishek Tiwari, learned counsel for the petitioner and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents.
(2.) The petitioner in this writ petition is seeking a direction to the respondents to appoint his dependent son on compassionate ground on account of medical incapacitation.
(3.) The submission of the learned counsel for the petitioner is that the petitioner is a permanent government servant and subsequently he suffered 100/% medical incapacitation and certificate to that effect was also issued by the Chief Medical Officer, Deoria dated 16.10.2003.;