- (1.) Heard Sri Ramesh Pandey, the learned counsel for the appellant and the learned Standing Counsel for the respondents.
(2.) The instant Special Appeal arises from the judgment and order dated 05.10.2007 passed by the Hon'ble Single Judge, by which the writ petition preferred by the appellant has been dismissed.
(3.) The brief facts of the case are that father of the appellant late Sri Shiv Singh was working as Senior Clerk with the State Election Commission, U.P. who died in harness on 21.2.2002. After the death of his father, the appellant, who was intermediate at the relevant time, moved an application for appointment on compassionate ground under the provisions of Uttar Pradesh Recruitment of Dependants of Government Servants Dying-in-Harness Rules 1974.;