Irshad Ali, J. - (1.) The case was listed for hearing today but none appeared on behalf of the appellant to press this appeal even in the revised call.?
(2.) By means of the present special appeal the judgement and order dated 10.1.2008 passed in Writ Petition No. 6526 of 2001 has been challenged. On perusal of the material on record, it transpires that there is an institution under the name of Chameli Devi Inter College, Jargawan, District Bulandshahar,? which is recognized under the provision of U.P. Intermediate Education Act, 1921. The institution is receiving grant-in-aid. Thus, the provisions of U.P. High School and Intermediate College (Payment of Salaries to the Teachers and other employees) Act, 1971 as well as Provisions of U.P. Secondary Education Services Selection Board Act, 1982 are applicable.
(3.) The father of the appellant petitioner was appointed in the aforesaid institution on the post of Assistant Teacher, while in service, he was murdered on 23.7.1999. The appellant petitioner moved an application for grant of appointment on compassionate ground under the provisions of Regulations 101 to 107 of the Regulations framed under U.P. Intermediate Education Act, 1921. The Committee of Management vide its resolution dated 7.8.1999 resolved to make appointment of the appellant petitioner on the post of Daftari which was vacant on 31.7.1999. In pursuance to the resolution of the Committee of Management, the appellant petitioner requested to the Principal of the institution to allow him to join on the post of Daftari in the college.;