Sudhir Agarwal, J. - (1.) Heard Sri Santosh Kumar Srivastava, Advocate, for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition under Article 226 of Constitution has been filed assailing order dated 21.03.2013 passed by Principal, Ajimiya Islamiya Inter College, Ghazipur (hereinafter referred to as "College"), respondent-3, rejecting petitioner's claim for compassionate appointment on the ground that he was not biological son of deceased employee Mohd. Jalaluddin and his claim of adopted 'son' of Mohd. Jalaluddin is forged and fictitious and not recognized in Islamic Law.
(3.) Mohd. Jalaluddin was working as Peon in College. Petitioner claimed that he was adopted by Mohd. Jalaluddin on 01.01.1985 through a 'Will'. Mohd. Jalaluddin died on 14.10.2000. Petitioner then applied for compassionate appointment claiming himself to be adopted son of Mohd. Jalaluddin vide representation dated 30.01.2001. No action was taken, hence he filed Writ Petition No. 15867 of 2002 which was disposed of vide judgment dated 18.04.2002 directing concerned authority to take a decision by speaking order on petitioner's representation within three months. It is only thereafter that the impugned order dated 21.03.2003 has been passed by respondent-3.;