ROMESH SINGH Vs. STATE OF JANDK

JUDGEMENT

(1.) THE Appellant, being aggrieved of an order made by the learned Single Judge on 2. 9. 2002, in SWP No. 2233/2002, has preferred this appeal.

(2.) FROM the record it transpired that, Daya Ram, father of the appellant, died on 08. 10. 88. The appellant at the relevant time was ten years of age and a student. He passed 8th class in the year 1995 and after attaining the age of majority he applied for appointment on compassionate grounds. It is the case of the appellant that his case was recommended to extend the benefit of SRO 43, however, the Chief Engineer PWD (Randb), after considering the case of the appellant in term of the relevant rules in force, rejected the claim of the petitioner-Appellant, after holding that he was not eligible being a minor in the year 1989 or 1991, and also not qualified for appointment after a lapse of eleven years. It is against this order, that a petition was filed, inter-alia, requesting for quashing the order and also for issuance of writ of mandamus directing the authorities to appoint the appellant on compassionate grounds, in terms of SRO 43.

(3.) THE learned Single Judge, after considering various aspects of the matter rejected the petition. Admittedly before the learned Single Judge, after a lapse of eleven years, the petition was preferred. The learned Single Judge has observed that during all this period the family as well as the appellant herein had sustained themselves. The learned Judge felt that after a lapse of eleven years there is no prima facie case even for admission of the writ petition. Having no merits, the petition was dismissed and hence this appeal.