Surya Prakash Kesarwani, J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.
(2.) This writ petition has been filed praying to quash the order dated 11.6.2018 passed by the District Basic Education Officer, Bareilly, respondent no.3.
(3.) Learned counsel for the petitioner submits that Danish Alam Mohammad was an Assistant Teacher in Purva Madhyamik Vidyalay Nawada, Imamabad, Block Bhadpur, Tehsil Nawabganj, district Bareilly. He died in an accident on 30.01.2017. He was unmarried. The petitioner and his younger brother are also unmarried. The entire family was dependant for livelihood upon the income of the deceased Danish Alam Mohammad. The mother of the deceased also filed an affidavit before the respondent no.3 in which she has requested that the petitioner may be appointed on compassionate ground so that the family may survive. Despite all these facts on record, the respondent No.3 rejected the application on totally extraneous ground that the succession certificate is in favour of Smt. Ruksana Kausar (mother of the petitioner ).;