(1.) The relief sought for in this writ petition is for a direction to direct the respondent to consider the petitioner for appointment on compassionate ground.
(2.) The learned counsel appearing on behalf of the writ petitioner states that the mother of the writ petitioner was employed as Sanitary worker with the respondents Corporation and passed away on 07.03.1982.
(3.) The writ petitioner preferred an application seeking compassionate appointment only on 2.06.2011, after a lapse of about 20 years from the date of death of the deceased employee.