Rajnish Kumar, J. - (1.) Memo of appearance filed by Shri Gaurav Mehrotra, Advocate is taken on record.
(2.) Heard Shri Somesh Tripathi, learned counsel for the petitioner and Shri Gaurav Mehrotra, who has put in appearance for the opposite parties Nos. 1 & 2.
(3.) The petitioner has approached this Court challenging the order dated 09.02.2011 bearing No. 11/2011 passed by the opposite party No.1, by means of which the claim of the petitioner for appointment under dying-in-harness on account of death of his father Shri Ravindra Vikram has been rejected. The petitioner has further prayed for a direction to consider the case of the petitioner for compassionate appointment on suitable post in judgeship of District Raebareli.;