Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri D.S. Ojha holding brief of Sri Sandeep Dixit, learned counsel for respondent nos. 3 and 4.
(2.) The petitioner by instituting this petition under Article 226 of the Constitution of India has prayed that the order dated 31.05.2014 passed by the Principal of Isabella Thoburn college denying him the benefit of compassionate appointment be quashed and appropriate directions be also issued to the respondents for consideration his case for appointment on compassionate grounds against a non-teaching post in the institution.
(3.) The petitioner's father-late Sri Ram Bahadur was working in the Institution on the post of Lab Peon who, unfortunately, died in harness on 14.8.2011. The petitioner is said to be the eldest son in the family of deceased employee and other family members, namely his mother and younger brother are dependents on him. The petitioner accordingly made an application to the authorities of the institution seeking compassionate appointment stating therein that his mother and the younger brother have consented to the prayer of the petitioner that he be given benefit of compassionate appointment. Therefore, the said application was considered by the Principal of the Institution who rejected the same vide order dated 31.5.2014 which is under challenge in this writ petition.;