SUDHIR AGARWAL, J. - (1.) HEARD learned counsel for the petitioner and perused the record.
(2.) THE petitioner has sought compassionate appointment, which has been rejected by means of the impugned order dated 23rd February, 2006 passed by the State Government rejecting the claim of the petitioner on the ground of extra ordinary delay and laches and by observing that after such a long time there is no justification for providing compassionate appointment. Hence this writ petition. Petitioner's father working as Assistant Teacher died on 18th July, 1993 when the petitioner was about 11 years of age. His mother send an application dated 09.06.1996 stating that she is not capable of performing any job but requested District Basic Education Officer, Unnao (hereinafter referred to as "D.B.E.O.") that on attaining majority, her children may be provided such employment. The petitioner thereafter claims to have submitted an application for compassionate appointment on 18th July, 2001 after completing education upto B.A. which was considered by the authorities concerned. Ultimately, by means of the impugned order, the same has been rejected. Relying on Division Bench decisions of this Court in Vivek Yadav Vs. State of U.P. & Ors. (2010) 4 UPLBEC 2776 and Subhash Yadav Vs. State of U.P. & Ors. (2011) 1 UPLBEC 494, the learned counsel for the petitioner submitted that unless State Government apply its mind to financial hardships on the part of the family, denying compassionate appointment and rejection of claim merely on the basis of delay is not justified.
(3.) HOWEVER , I find no force in the submission.;