(1.) CHALLENGE in this petition is to the order dated 17.01.2011 (Annexure P-1), whereunder, the application of the petitioner for compassionate appointment on death of his father namely Shri Krishna Kumar, working as Assistant Teacher, who died in harness, has been rejected.
(2.) SHRI Prajapati, learned counsel appearing for the petitioner submits that the petitioner made an application on 14.09.2007 within a period of three years from the death of the deceased employee on 08.11.2004. SHRI Prajapati, further submits that in the circular dated 02.02.2006 (Annexure R-2), there is no mention with regard to application or rules for the dependant who is minor at the time of death of the deceased employee, thus, the earlier circular would be applicable.
(3.) HAVING considered submissions of learned counsel appearing for the parties, perused the pleadings and documents appended thereto, it is indisputable that the petitioner's father namely Krishna Kumar, working as Assistant Teacher, died on 08.11.2004 in harness. Thereafter, the petitioner has made application on 14.09.2007, after a period of six months after attaining the age of majority.