ARUN TANDON, RITU RAJ AWASTHI, JJ. - (1.) This intra court appeal is directed against the judgment and order of the learned Single Judge dated 20.07.2017, passed in Writ-A No. 20806 of 2017.
(2.) Facts relevant for deciding the present special appeal are as under: Father of the writ petitioner namely Gopal Krishna Mishra is stated to be employed as Village Development Officer and was posted at Soraon, District Allahabad at the relevant time. It is stated that the father suffered untimely death on 31.08.2015 and an FIR in respect of his unnatural death has also been registered being Case Crime No. 191 of 2015, Police Station Sangipur, District Pratapgarh.
(3.) The petitioner who claims to be dependent son of late Gopal Krishna Mishra made an application for compassionate appointment being offered to him under the provisions of Uttar Pradesh Recruitment of Dependents of Government Servant (Dying in Harness) Rules 1974. Since his application for such compassionate appointment was not being processed he approached the High Court under Article 226 of Constitution of India by means of Writ-A No. 20806 of 2017. This writ petition has been dismissed under the judgment of the learned Single Judge dated 20.07.2017 only on the ground that FIR has been registered and the matter has been referred for investigation to CBCID, wherein it is to be examined as to whether the father of the petitioner was murdered or he had committed suicide. Therefore till the matter is concluded by CBCID no relief can be granted to the petitioner.;