V.K. Shukla, J. - (1.) IN the present writ petition, petitioner has rushed to this court with request to issue writ in the nature of mandamus directing the respondent to issue appointment order to the petitioner in place of his father late Ganesh Narayan Mishra.
(2.) BRIEF fact as are reflected that petitioner's father had been performing and discharging his duty as Class IV employee at District Agriculture Office, Kanpur Dehat. Petitioner claims that his father is missing since 20.6.1995 and further claims that his mother had informed the police on 24.8.1995. Petitioner submits that police have submitted final report on 24.8.1996. Petitioner has stated that authority concern have ultimately declared him dead on 20.5.2007 and further claim that in the past mother of the petitioner had moved an application on 8.7.1999. Petitioner thereafter, has rushed to this court contending therein that application has been moved on 17.11.2007 and 11.4.2008 but till today no decision has been taken on the same. Counter affidavit has been filed and therein earlier mother of the petitioner had moved application for appointment but subsequently she had prayed for appointment of her son and as such claim cannot be considered. It has also been reiterated that no proper application along with all documents have been received.
(3.) REJOINDER affidavit has been filed reiterating therein that respondents are unnecessarily denying the compassionate appointment.;