V.K. Shukla, J. - (1.) PETITIONER has rushed to this court for issuing writ in the nature of mandamus commanding the respondents to make compassionate appointment. Background of the case as is reflected that petitioner's father had been murdered on 28.7.1992. Petitioner submits that mother of the petitioner on 30.12.1992 had made request mentioning therein that she is sustaining herself with the aid of her relative and in future appointment be offered to her son. For the first time in the year 2006, an application has been moved by the petitioner for grant of compassionate appointment through his mother and it appears that said matter has been referred to the Secretary, Irrigation, Anubhaga -7, U.P. Lucknow and now petitioner has rushed to this court contending therein that suitable writ or direction be issued.
(2.) COUNTER affidavit has been filed and therein communication has been appended wherein clear cut information has been sent that more than 19 years period have elapsed and as such there is no occasion for according appointment. Rejoinder affidavit has been filed and therein disputing the averments mentioned in the counter affidavit and reiterating the averment mentioned in the writ petition.
(3.) SRI . Pradeep Chandra, learned counsel for the petitioner submits that there are valid reason for offering him compassionate appointment, as such writ petition be allowed.;