SAURABH LAVANIA,J. - (1.) Heard learned Counsel for the appellant and Sri Anuj Kudesia, learned Counsel appearing for the sole respondent- writ petitioner.
(2.) This is an intra court appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 assailed the correctness of the judgment and order dated 11.7.2018 passed in the Writ Petition No.-6935 (S/S) of 2018 (Harish Chand Vs. Food Corporation of India through its Chairman cum Managing Director and Others.).
(3.) The respondent in the appeal has approached the Writ Court by filing Writ Petition NO.-6395 (S/S) of 2018 for the following main reliefs:- (i) To issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to appoint the petitioners under the scheme circulated vide circular dated 03.07.1996 for appointment on compassionate ground to the next kin on medical ground. (ii) To issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 29.12.2010 passed by respondent No. 2, contained as Annexure No. 3 to this writ petition. (iii) To issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to grant parity of the judgment and order dated 04.05.2017 passed in writ petition No. 9013 (SS) of 2011 and other 4 connected writ petitions for appointment to the petitioners on compassionate ground." ;