H. L. Gokhale, J. - (1.) Heard Sri B. P. Singh in support of this appeal. Sri R.K. Mishra appears for the respondent No. 1 and Sri Pankaj Rai appears for the respondent No. 2.
(2.) The appellants seek to challenge the order dated 12-7-2007 passed by the learned Single Judge whereby the writ petition of the first respondent has been allowed.
(3.) The short facts leading to this appeal are that the father of the first respondent was working under the U. P. Power Corporation whose Chairman-Cum-Managing Director has filed this appeal. Father of the respondent No. 1 died while in service on 16th October, 1991. The respondent No. 1 was minor at that time. He became major on 30th June, 1997. He applied for compassionate appointment under the Corporation just within a month thereafter i.e. on 23rd July, 1997. His application came to be considered and an appointment order was issued on 14th February, 2001 which was nearly 3 1/2 years thereafter. The appointment came to be cancelled subsequently on 19th February, 2002. This order of cancellation led to the filing of the petition by the first respondent. During the pendency of the petition, the cancellation of appointment was stayed.;