V.K. Shukla, J. - (1.) PETITIONER has rushed to this court with request to issue a writ in the nature of mandamus commanding the respondents to provide the appointment to the petitioner on the post of Clerk (Class -III) according to his educational qualification.
(2.) BRIEF background of the case is that petitioner's father had been performing and discharging her duty in as Lekhpal (Revenue Inspector) and he died in harness on 12.12.2004. On 23.8.2010 petitioner was given chance to join on the post of peon Class IV employee. Petitioner since 2010 has been performing and discharging his duty and is now contending that he has got better qualification, in this background he is entitled to be offered appointment on clerical post. Sri. S.P. Singh Parmar, Advocate, learned counsel for the petitioner contended with vehemence that once petitioner has requisite educational qualification for being appointed on the post of clerk Class -III, then reasonable view ought to have been taken and as such writ petition deserves to be allowed.
(3.) COUNTERING the said submission, learned Standing Counsel on the other hand contended that object of providing compassionate appointment is to save family from immediate crises and once appointment had been offered to the petitioner and he had joined and performing and discharging his duty, then second chance is not permissible.;