(1.) Present petition is filed by the petitioner under Articles 14, 16, 226 and 227 of the Constitution of India for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued directing the respondents to give appointment to the petitioner on the post of Class-IV cadre on the ground stated in the memo of petition.
(2.) The facts of the case briefly summarized are as under:
(3.) Affidavit-in-reply has been filed by the respondents, wherein it has been contended inter alia that the petitioner had filed an application for such compassionate appointment on 19.02.2001. However, admittedly the petitioner had not attained the age of 18 years on the date of application and therefore, the decision was taken in light of the Government Resolution dated 10.03.2000, which is produced at Annexure-R1. It is also contended that the petitioner had also made an application for payment of compensation by application dated 07.09.2011 again. However, in light of the Resolution dated 05.07.2011, which is produced at Annexure-R3, application for compassionate appointment cannot be considered and the petitioner has been informed vide communication dated 20.09.2012 as well as 08.11.2005.