Narayan Shukla, J. - (1.) Heard Mr. A.M. Tripathi learned Counsel for the petitioner as well as the learned Standing Counsel for the respondents.
(2.) By means of the writ petition the petitioner has challenged the order dated 27th December, 2005 passed by the Work Superintendent (Aasthai), Ekai Anurakshan (Vidyut), Lok Nirman Vibhag, Jawahar Bhawan, Lucknow, whereby the petitioner's representation for providing the appointment under the U.P. Dependents of Government Servants Dying in Harness Rules, 1974, has been rejected as by way of Government Order dated 29th January, 2003, the State has imposed ban on such appointments. The learned Counsel for the petitioner has placed a copy of the order of this Court passed in writ petition No. 6166 (S/S) of 2003. This Court by order dated 19th September, 2003 passed in the aforesaid writ petition has stayed the operation of the State Government Order dated 29th January, 2003. I hope that this order must have been communicated to the Government and till its validity there are no reasons at all to take the shelter of the State Government order again in rejecting the representation of the petitioner.
(3.) Since under the strength of the aforesaid interim order the operation of the State Government order dated 29th January, 2003, has already been stayed, it was not open to the respondents to reject the petitioner's representation on this ground. In the light of the order dated 19th September, 2003, passed by this Court, the order, dated 27th December, 2005, is hereby quashed and the respondents are directed to consider the case of the petitioner again for giving suitable appointment under the U.P. Dependents of Government Servants Dying in Harness Rules, 1974 ignoring the contents of Government Order dated 29-1 -2003.;