- (1.) This petition has been filed for a direction upon the respondents to give appointment to the petitioner on compassionate grounds as his father died in harness on 14th March, 1995 while working as an Assistant Teacher.
(2.) It is stated that the petitioner moved an application in July, 2001 after a period of five years when he became major for giving him compassionate appointment under The Uttar Pradesh Recruitment of Dependants of Government Servant Dying in Harness Rules, 1974 (hereinafter referred to as the ''Rules') but such appointment has not been given to him.
(3.) Learned counsel for the petitioner submitted that the petitioner is entitled to compassionate appointment and for this purpose he has made various representations but the same have not been decided till date.;