- (1.)HEARD counsel for the parties.
(2.)IT is not in dispute that the father of the petitioner died on 23.1.1984 in harness. The application filed by the petitioner in the year 1989. has been rejected by the respondents on the ground of delay since the application was made more than five years after the date of the death of the father of the petitioner.
(3.)IT is not in dispute that at the relevant time in January, 1984, a period of ¢two years was prescribed for making an application for appointment on compassionate ground. In paragraph 5 of the writ petition, the petitioner has made an averment that within two years of the date of his father's death, he had made an application for appointment on compassionate ground, even though he was only 15 years of age on that day. The date of birth of the petitioner admittedly is 3.4.1971.
The first ground on which the application for grant of appointment on compassionate ground can be rejected is that the application was not made within the period of two years prescribed by the relevant circulars.