Ritu Raj Awasthi, J. - (1.) HEARD learned Counsel for the Petitioner as well as learned Standing Counsel.
(2.) LEARNED Counsel for the Petitioner submits that the father of the Petitioner, while in service on the post of Peon in the Collectorate, District Gonda, was murdered on 3/4.11.1998. The Petitioner at that time was minor and the mother of the Petitioner had re -married as such his guardian was his grand mother who had moved an application dated 02.11.2000 before the District Magistrate, Gonda with the prayer that on attaining the majority, the Petitioner may be considered for compassionate appointment as per his qualification. It is further submitted that the Petitioner has attained the age of 18 years in the year 2007 and he immediately thereafter moved a representation dated 04.7.2007. However, the Petitioner has not been considered for compassionate appointment by the authorities till date.
(3.) IT is also submitted that there is no bread earner in the family. The details of the family members have been given in the report dated 02.6.1999 by the District Magistrate, Gonda, copy of which is annexed as Annexure No. 5 to the writ petition.;