MAHESH Vs. COMMISSIONER OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) THE petitioner in this writ petition has sought for a direction to respondent 2 to consider his case for appointment to any post including the clerical post on compassionate ground.

(2.) RESPONDENT 2 is a private educational institution. The father of the petitioner had served as an attender in the said institution and while in service he died after having put in 27 years of service. Thereafter, the petitioner being a minor at that time made an application for appointment on compassionate grounds. On the said application the management is said to have issued an endorsement to the petitioner stating that since the petitioner is a minor he cannot be appointed to any post and further stated that as and when he attains majority, his case would be considered for appointment. As averred in the writ petition the petitioner has attained majority on 1-5-1996. Thereafter, he filed an application seeking for appointment in the year 1999 i. e. , almost about four years after he attained majority.

(3.) LEARNED counsel for respondent 2 submits that since there is a delay in filing the application for appointment, the petitioner is not entitled for any relief in this writ petition.