Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner; learned Additional Chief Standing Counsel for the State respondents; Shri Sanjay Kumar Singh, learned counsel for fourth and fifth respondents.
(2.) Petitioner is before this Court assailing the validity of order dated 18.10.2017 passed by Additional Chief Secretary, Government of U.P. (second respondent) wherein the claim of the petitioner under Uttar Pradesh (Dependent of Government Servant) Dying in Harness Rules 1974, seeking appointment on compassionate ground, has been declined.
(3.) It appears that the father of the petitioner namely Jainul Hasan, who was working as Class IV employee in Purva Madhyamik Vidyalaya Bazar Kalan Nagar Kshetra, Kannauj, admittedly died on 11.05.2009 (the death certificate of Jainul Hasan is annexed as Annexure 4 to the writ petition). Thereafter on 19.11.2011 the younger brother of petitioner Tajul s/o Jainul Hasan mother Tahira Begam met with a road accident and they also died on 19.11.2011 and 19.12.2012, respectively (relevant death certificates have also been appended as Annexure 5 to the writ petition).;