SAURABH SHYAM SHAMSHERY, J. - (1.) Heard Sri Sanjay Kumar Yadav, learned counsel for the petitioner, Ms. Sruti Malviya, learned counsel for the respondent Nos.2 and 3 and Sri A.K. Goswami, learned counsel for the respondent No.1.
(2.) Briefly stated the facts of present case are that the petitioner's father died in harness on 06.08.2005 while working on the post of Senior Clerk under the Life Insurance Corporation of India branch of District Mainpuri (respondent No.3). The father of the petitioner was sole bread earner in the family and also belonged to Other Backward Class.
(3.) The petitioner moved an application for appointment under dying-in-harness Rule on 21.01.2008, which was not considered by the respondents and therefore, the petitioner filed a Writ A No. 7930 of 2009 (Ajay Kumar Vs. Union of India and Others) for seeking direction to the respondents to appoint the petitioner on compassionate appointment. The said writ petition was disposed of vide order dated 27.08.2014. Operative part of the order is reproduced hereinafter: "In such view of the matter on the consent of the parties, the respondent no. 2, Senior Divisional Manager, Life Insurance Corporation of India, Divisional Office, Sanjay Palace Mahatama Gandhi Marg, Agra is directed to consider and decide the representation dated 21.1.2008 by reasoned and speaking order preferably within three months from the date of filing of certified copy of this order along with the copy of the representation dated 21.1.2008. It is made clear that the Court has not considered the case of the petitioner on merits. The Senior Divisional Manager shall consider and decide the same strictly in accordance with rules. With the aforementioned observations the writ petition is disposed of finally." ;