RAVINDRA KUMAR RAWAT Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is the case of the petitioner that the father of the petitioner was Class IV employee in the Nagar Palika Inter College, Jaunpur and he died-in-harness on 13.11.1975. At the time of death of his father, the age of the petitioner was about eleven years. Thereafter, the petitioner applied for appointment on compassionate ground for the first time on 29.1.1990. It is about six years after he attained the age of majority. The application of the petitioner kept pending till the year 1992 when he was intimated that there is no vacancy of Class IV post till June, 1993 as no employee was going to retire and thereafter his application would be considered,

(3.) Learned counsel for the petitioner has submitted that after such communication having been given to the petitioner on 20.11.1992, the petitioner filed representations on 27.5.2001 and 22.10.2001 which are still pending and no decision has been taken by the respondents with regard to his appointment under the Dying-in-Harness Rules.