SITA RAM Vs. BASIC EDUCATION BOARD ALLAHABAD

JUDGEMENT

(1.) BY means of this writ petition petitioner has prayed that the respondents may be directed to appoint the petitioner under Dying -in -Harness Rules, in place of his father who died in the year 1983. Petitioner for the first time made an application in the year 1998. Admittedly petitioner filed application after delay of 15 years. No explanation has been given by the petitioner for delay in filing the application. Petitioner has also not stated that there is no earning member in his family.

(2.) IN this view of the matter no relief can be granted to the petitioner. Petition is dismissed, being devoid of any merit. Petition dismissed.