Sunita Agarwal, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The present writ petition is directed against the order dated 19.6.2017 passed by the Chief Medical Officer, Bijnor rejecting the claim of the petitioner for grant of compassionate appointment on the ground that she was not the dependent of the deceased employee who had died on 7.6.2006.
(3.) The order impugned categorically records that after the death of the deceased employee, his son had claimed for compassionate appointment. The said application was scrutinized by the competent authority and the family members of the deceased employee were certified vide letter dated 30.9.2006. All other family members gave 'No Objection Certificate' in favour of the applicant (son of the deceased employee). Vide letter dated 7.7.2011, the applicant (son of the deceased employee) was informed that he could not be appointed on the post of Junior Clerk/Health Worker (Male) on compassionate ground rather an offer was given for his engagement against a Class IV post. No reply was received pursuant to the said letter and as such no appointment under Dying-in-Harness Rules, 1974 was given.;