Ajit Kumar, J. - (1.) Petitioner's husband was forest guard and died in harness on 11.08.1992. He was survived by his widow and two sons and two daughters as well. It transpires from the record that an application was moved by the petitioner no. 1 seeking appointment on compassionate ground vide application dated 14.2.1993 but subsequently, she withdrew her application on 15.3.1993 and the ground taken for withdrawal of the application is that she had small children and she had to look-after them. However, she requested in the withdrawal application itself that after his sons become major, they should be given compassionate appointment.
(2.) Application of withdrawal of claim, which has been filed alongwith counter affidavit, has been admitted by the petitioners in the rejoinder affidavit.
(3.) The petitioners have placed reliance Judgements of this Court on Manoj Kumar Saxena v. District Magistrate, Bareilly and Others, 2000 2 UPLBEC 1694, Chandra Deo Srivastava vs. State of U.P. and Others and Vivek yadav v. State of U.P. and Others, 2010 4 UPLBEC 2776;