- (1.) List has been revised. No one is present on behalf of respondent. Record shows that private respondents has been served and an Affidavit of Service has also been filed by the petitioner.
(2.) Heard learned counsel for the appellant-State.
(3.) The present appeal has been filed challenging the order dated 22 September, 2004 passed in Writ Petition No. 5309(S/S) of 2004 (Vinod Kumar Versus State of U.P. and others), whereby directions were issued to the appellant to consider the case of the petitioner for appointment on compassionate grounds in view of law laid down in (Santosh Kumar Mishra Vs. State of U.P. and others, 2002 1 UPLBEC 337) expeditiously.;