- (1.) Heard learned Counsel for the petitioner,namely, Sri A.S.Gaur and the learned State Counsel.
(2.) On account of death of petitioner's father, namely, Tej Bahadur, who worked as Pump Operator under the Work Charge Establishment in the department of Irrigation, has filed the instant writ petition challenging the correctness of the order dated 6.4.2009 passed by the Executive Engineer, Sarju Canal Division, Faizabad, whereby his application for compassionate appointment has been rejected.
(3.) The stand of the respondents is that the petitioner's father being a work charge employee, cannot be treated to be a Government Servant and as such petitioner is not entitled for compassionate appointment.;