- (1.) Heard Sri Siddharth Khare, learned counsel for the petitioner and Sri Mata Prasad, learned Additional Chief Standing Counsel assisted by Sri S.K. Mishra, learned Standing Counsel for the respondents.
(2.) The petitioner is seeking quashing of the order dated 16.3.2016 whereby his representation seeking appointment on compassionate ground has been rejected. The other order under challenge dated 10.2.2016 also rejects the petitioner's representation dated 23.9.2015 seeking compassionate appointment.
(3.) Brief facts of the case are that the petitioner is the son of Maqbool Ansari and his first wife Sarikunnisa. Smt. Sarikunnisa has been divorced from Maqbool Ansari through regular divorce proceedings by order of the Family Court, Gorakhpur dated 11.5.2001 which is not disputed. Maqbool Ansari thereafter married one Kahkasha Bano, who is employed as Urdu Translator in the District Treasury, Gorakhpur. Kahkasha Bano also has a child through Maqbool Ansari. Maqbool Ansari, who was working as Assistant Treasury Officer, Gorakhpur died on 30.12.2014 while still in service. The petitioner applied for compassionate appointment on 6.1.2015 and when no order was being passed he filed Writ petition no.7921 of 2016 (Irfan Ansari Vs State of U.P. and others) which was disposed of by this Court by order dated 22.2.2016 with a direction to the respondents to consider the claim of the petitioner in accordance with law. Thereafter, the impugned orders have been passed rejecting the claim of the petitioner for appointment on compassionate grounds.;