GH MOHD BANDAY Vs. STATE

JUDGEMENT

(1.) PETITIONER has invoked jurisdiction of this court for commanding the respondents to appoint him on compassionate ground in terms of SRO 43 of 1994.

(2.) IT is the case of the petitioner that he was eight years of age when his father died in harness. Thereafter the petitioner made claim for appointment in the year 1993. The petitioner was not eligible at the time of death of his father or in the year 1993 when he applied for such appointment. It is apt to reproduce Rule 3 of SRO 43, herein:

(3.) WHILE going through the aforesaid rule, it is crystal clear that in order to seek appointment under SRO 43 of 1994, the petitioner/ candidate should have passed matriculation examination or read up to matric and attained the requisite age at the time of death of the deceased or should acquire such eligibility and qualification within six months from the death of the deceased.