- (1.) Heard Mr. Himanshu Raghave, learned Counsel for the petitioner, learned Standing Counsel for opposite party No.1 and Mr. N.C. Mehrotra, learned Counsel for the opposite parties No. 2 to 4-Rajya Krishi Utpadan Mandi Parishad.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the order dated 19.6.2017 passed by the Director, Rajya Krishi Utpadan Mandi Parishad, Kisan Mandi Bhawan, Gomti Nagar, Lucknow (opposite party No.2), whereby in pursuance to the judgment and order dated 29.4.2016 passed in writ petition No. 3295 (S/S) of 2009, the representation preferred by the petitioner dated 18.6.2016, seeking compassionate appointment as per his qualification on the post of Assistant Engineer (Electronics) instead of Junior Engineer, was considered and was rejected.
(3.) According to the petitioner, while working as Deputy Director (Construction) in the U.P. Rajya Krishi Utpadan Mandi Parishad (hereinafter referred to as the "Mandi Parishad), his father, namely, Late Ram Singh died in harness on 7.11.2006, leaving behind his mother, him, his younger brother and his married sister. According to him, he did his Bachelor of Engineering from M.J.P. Rohilkhand University in Electrical & Electronics Stream in the year 2000, therefore, he moved an application for compassionate appointment under U.P. Recruitment of Dependants of Governments of Government Servants Dying-in-Harness Rules, 1974 on a suitable post i.e. Assistant Engineer in the Mandi Parishad. His claim for compassionate appointment was considered by the Mandi Parishad and vide order dated 20.1.2007, the Additional Director (Administration), Mandi Parishad, issued appointment order appointing him on the post of Junior Engineer.;