Siddharth, J. - (1.) Heard Shri Awadh Behari Singh, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has approached this Court against an order dated 30th of October, 2015 passed by respondent No. 3, Chief Development Officer/Chairman, District Rural Development Agency, Mainpuri, whereby his claim for compassionate appointment pursuant to death of his father, late Shri Anil Kumar Chauhan has been rejected.
(3.) The brief facts of the case are that the father of the petitioner, who was working on the post of Assistant Engineer in District Rural Development Agency, Mainpuri died in harness on 6.2.2015. The petitioner has made an application for appointment on compassionate ground after the death of his father, which was rejected by respondent No. 3 on the ground that the District Rural Development Agency is a registered Society under the provisions of Societies Registration Act and the Rules of the State Government regarding compassionate appointment do not apply to the aforesaid Agency. The petitioner challenged the order dated 30th of October, 2015 passed by respondent No. 3 before this Court by means of Writ-A No. 43419 of 2015, which was disposed of directing respondent No. 3 to consider the case of the petitioner again in light of the earlier judgments passed by this Court with regard to the employees of the District Rural Development Agency, within a period of three months.;