Irshad Ali, J. - (1.) Heard learned counsel for the parties.
(2.) The present special appeal has been filed challenging the judgment and order dated 05.07.2007 passed by learned Single Judge in Writ Petition No. 12112 of 2000 whereby the claim set up by the petitioner/respondent for grant of appointment under Dying in Harness Rules was rejected vide order dated 23rd/24th August, 1994.
(3.) On perusal of the material on record, it transpires that the dispute relates to appointment of the petitioner/respondent under Dying in Harness Rules as a sweeper in Banaras Hindu University. The father of the petitioner Ram Sewak was working as sweeper in the Department of Physics. He died while in service. Thus, the petitioner applied for grant of compassionate appointment under Dying in Harness Rules. The University granted him temporary appointment on daily wage basis in the University and after continuance for some time, the petitioner/respondent moved an application for substantive appointment in the University which was rejected vide order dated 23rd/24th August, 1994.;