(1.) The order of rejection issued by the 2 nd respondent in the proceedings dated 10.10.2017 in relation to the application of the writ petitioner for compassionate appointment is under challenge in the present writ petition.
(2.) The father of the writ petitioner was working as Driver in the respondent Corporation and died on 18.09.2010, while he was in service.
(3.) However, this Court is of an opinion that the father of the writ petitioner passed away on 18.09.2010. The first application submitted by the mother of the writ petitioner had not been pursued for about 8 years. The second application submitted by the writ petitioner on 15.09.2017 alone was considered and a reply was given, stating that, during the relevant point of time, when the mother of the writ petitioner submitted the application dated 19.07.2011, the writ petitioner was a minor and therefore, the respondent had not considered the claim of the writ petitioner for providing appointment on compassionate grounds.