V.K.Shukla, J. - (1.) PETITIONER has rushed to this Court with request to direct the respondents to appoint the petitioner on suitable post according to his qualification on compassionate ground under the Dying in Harness Rules, 1974.
(2.) PETITIONER 's father was appointed as Beldar on daily wage basis on 01.11.1984. He was being paid minimum pay scale. He died on 09.10.2008, and thereafter, petitioner moved application for compassionate appointment. As the claim of petitioner has not been considered, he has approached this Court. In the counter affidavit which has been so filed through the learned standing counsel, therein clear cut mention has been made that since the father of the petitioner throughout his service remained daily wager and his services were not regularized till his death, as such petitioner's claim of compassionate appointment cannot be considered, and in view of this no relief can be accorded to the petitioner.
(3.) REJOINDER affidavit has been filed by the petitioner disputing the averments made in the counter affidavit.;