B. Amit Sthalekar, J. - (1.) The petitioner in this writ petition is seeking quashing of the order dated 29.09.2015 whereby his appointment on the post of Collection Amin made on compassionate ground on 24.09.2004 is sought to be cancelled.
(2.) Briefly stated the facts of the case are that the father of the petitioner late Faujdar Singh Yadav was working as Collection Amin in Tehsil Jamuniya, District Ghazipur and died on 22.07.2004 while still in service. The late Faujdar Singh Yadav left behind him his widow and two sons including the petitioner and four daughters. The petitioner applied for appointment on compassionate ground which was considered by the respondents and thereafter he was given appointment on compassionate ground on the post of Collection Amin by order dated 24.09.2004.
(3.) One Smt. Reeta Rai filed a Writ Petition No. 28452 of 2006 claiming appointment for herself under the U.P. Recruitment of Dependants of Government Servant Dying in Harness Rules, 1974 (hereinafter referred to as the Rules of 1974) and by way of illustration referred to the appointment given to the petitioner. The said writ petition was disposed of by the Court by the order dated 22.05.2006 with a direction to the respondents to take a decision in the matter of appointment of Smt. Reeta Rai within three months. It appears that while considering the matter of appointment of Smt. Reeta Rai the respondents proceeded to pass an order dated 03.12.2007 cancelling the appointment of the petitioner.;