DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned Additional Chief Standing Counsel appearing for the review-applicants-State-authorities and Sri Amit Bose, learned counsel appearing for the respondents.
(2.) This petition/application seeks review of the final judgment and order dated 12.07.2016 rendered by this Court whereby the writ petition filed by the petitioners, Smt. Suman Singh and another was disposed of with the direction to the State-authorities to consider the entire matter raised by the petitioners keeping in view the observations made by Hon'ble Supreme Court in Paragraph-26 of the judgment in the case of V. Sivamurthy v. State of Andhra Pradesh and Others, reported in (2008) 13 Supreme Court Cases 730 .
(3.) Learned Additional Chief Standing Counsel appearing for the review-applicants-State-authorities has submitted that the judgment rendered by Hon'ble Supreme Court in the case of V. Sivamurthy (supra) does not have any application in the matter relating to the compassionate appointments in the State of U.P. for the reason that the said judgment is based on the scheme of compassionate appointments prevalent in the State of Andhra Pradesh. He has further stated that the compassionate appointments in the State of U.P. are governed by the U.P. Recruitment of Dependants of Government Servants Dying-in-Harness Rules, 1974 which do not envisage any compassionate appointment to be given to the dependent of a Government employee who seeks voluntary retirement on the ground of medical invalidation.;