- (1.) Heard Shri Mahesh Sharma, learned counsel for the petitioner and Shri N.P.Singh, learned counsel for the respondents and perused the record.
(2.) While assailing the impugned order, it has been submitted by the learned counsel for the petitioner that the petitioner being son of deceased-government employee had move an application for appointment on compassionate ground. The petitioner' father who was working as Assistant Grade-1 had died on 27.1.2005. Immediately within two months, the petitioner has moved application on 28.2.2005 which was received in the office of respondents.
(3.) The petitioner's application was rejected by the impugned order relying upon the instruction received from Government of India dated 5.5.2003 which provides that in case petitioner's application is not considered within a period of three years, then compassionate appointment shall not be given.;