Rajesh Tandon, J. - (1.) Heard Sri Arvind Vashistha, Advocate for the petitioner and Standing Counsel for the respondents.
(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the impugned order dated 15.7.2005 passed by the respondent Nos. 2 and 3. Further prayer has been made for a writ of mandamus commanding the respondents to appoint the petitioner in the department on the compassionate ground under Dying in Harness Rules.
(3.) Briefly stated, late Sri Mahesh Chand Dubey was an employee with the respondent No. 3. He died in harness on 8.10.1995 leaving behind his adopted son/petitioner Rajesh Kumar Dubey. He adopted the petitioner on 10.1.1990 and the same was registered with the Sub-Registrar, Bareilly.;