- (1.)ORDER by this petition, the petitioner seeks a direction to comply with the circular dated 10. 06. 2003 (Annexure P/5) and further seeks a direction to the respondents to grant compassionate appointment to the petitioner.
(2.)THE indisputable facts, in nutshell, are that the father of the petitioner, working as Assistant Teacher, died in harness on 08. 11. 1996. The petitioner preferred an application on 26. 11. 1996 for grant of compassionate appointment, but the respondents have not passed any order on the said application till date. Thereafter, the petitioner made representation again on 12. 01. 1999 before the Joint Director, School Education, Raipur. The same is also pending consideration.
(3.)SHRI Tiwari, learned counsel appearing for the petitioner submits that the petitioner has obtained information under Right to Information Act, 2005 wherein in column No. 7, it is mentioned that the petitioner may be eligible for appointment on the post of Peon.
;