- (1.) Heard learned Standing Counsel for appellants. None appeared on behalf of petitioner-respondent though case has been called in revise, hence, we proceed to decide appeal after hearing learned Standing Counsel and perused the record.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 09.07.2010 passed by learned Single Judge disposing of writ petition no.39403 of 2010 filed by petitioner-respondent in terms of order passed in Special Appeal No.353 of 2010.
(3.) It is submitted that aforesaid judgment will have no application in the case in hand for the reason that petitioner-respondent' father while working as Constable in U.P. Police were died on 13.11.2000 in harness. Thereafter, petitioner-respondent applied for compassionate appointment and was given appointment on the post of Constable.;