Devi Prasad Singh, J. - (1.) Heard the learned counsel for the parties.
(2.) Petitioners father had worked as daily wager employee upto 1977. Thereafter, since July, 1982, the father of the petitioner has discharged duty as work charge employee. During the course of services, the father of the petitioner died and the petitioners candidature for appointment on compassionate ground under the Dying-in-Harness Rules has been rejected on the ground that the dependants of work charge employees shall not be entitled for appointment on compassionate ground.
(3.) Learned Counsel for the petitioner has invited attention of this Court towards the judgement reported in (2002) 1 U.P.L.B.E.C. 337- Santosh Kumar Mishra v. State of U.P. and Others and one another Full Bench Judgement of this Court reported in 1999 ACJ 1070, Kalyan Dutt Kaushik v. D.M. Hardwar and other and other unreported judgments and orders of this Court passed in W.P. No.306 (S/S)/2006 decided on 12.1.2006, W.P. No.5209 (S/S)/2004, decided on 17.9.2004 and W.P. No.4840(S/S)/2002, decided on 5.9.2002.;