SUDHIR AGARWAL, J. - (1.) HEARD Sri Ashok Khare, Senior Advocate, for the petitioners and learned Standing Counsel for the respondents.
(2.) LEARNED Standing Counsel states that since a pure question of law has been raised in this matter, he does not propose to file any counter affidavit and, therefore, as agreed by learned counsel for the parties, the writ petition has been heard finally and is being decided at this stage under the Rules of the Court. The petitioners have sought a writ of mandamus commanding the respondents to grant them compassionate appointment as Sub-Inspector (Civil Police) treating the petitioners as Constable for that post within a period to be specified by this Court or alternatively to direct them to grant an additional opportunity to the petitioners to clear physical test within the period to be specified by this Court.
(3.) THE facts in brief giving rise to the present dispute are as under.;