Devendra Kumar Arora, J. - (1.) Heard Sri R.S. Pawar, learned Counsel for the petitioner and the learned Standing Counsel.
(2.) Initially, the petitioner filed the instant writ petition seeking for a direction to consider the claim of the petitioner for appointment on a Group-C post under the provisions of U.P. Recruitment of Dependents of Government Servants Dying-in-Harness Rules, 1974. Thereafter, the petitioner preferred an application for amending the writ petition, which was allowed vide order dated 06.09.2014 and through amendment, the petitioner has challenged the order dated 10.09.2010, whereby the Executive Engineer (Irrigation Department), Sitapur Division, Sarda Canal, Sitapur has rejected the claim of the petitioner for compassionate appointment as Junior Clerk on the ground that the petitioner does not possess the requisite qualification as required, hence Class-IV post was offered.
(3.) Submission of learned Counsel for the petitioner is that the father of the petitioner, namely, Azad Kumar, while working in Irrigation Department died on 12.06.2010. After the death of the father, the petitioner, who was intermediate, gave an application on 02.08.2010 to the Executive Engineer,Sharda Canal, Sitapur;