- (1.) RAKESH Tiwari, J. Heard counsel for the parties.
(2.) BY means of this petition a prayer of mandamus has been made for considering the case of the petitioner for appointment on compassionate ground on suitable post or to show cause before this Court. Facts of the case are that the father of the petitioner Ex. C. E. Ram Sahai No. 8-415 Lakhar was medically boarded out on 8- 11-1989. He was a patient of tuberculosis. On being boarded out Ram Sahai requested and approached the authorities by application dated 2-8- 1992 for giving appointment to his son on compassionate ground as the family was in indigent circumstances. In response a letter dated 18-8-1991 was received from the office of Air Force Record Office, New Delhi directing him to complete the formalities. It is alleged that the formalities were completed, but, it appears from the record that he was further directed by letter dated 30-10-1992 issued from 35 Squadron Air Force C/o 56 APO asking for further information and completing further formalities. According to the petitioner on receipt of the letter aforesaid, further formalities were completed but even then he received a letter dated 29-10-1992 for further rectification an further formalities as per Annexure-6. Vide this letter following information or documents were required to be submitted by the petitioner: " (a) Performa regarding employment of Government servant of dependents of Government servants retired on medical ground. , 3 copies (b) Application for the candidate for employment. , 3 copies (c) No objection certificate by his mother. , 3 copies (d) Indigent circumstances certificate by Gazetted Officer/tehsildar. " (e) Certificate in support of date of birth of the candidate. , (f) Photostat copy of the letter retired on Medical grounds in/r/o NC (E) Ram Sahai, (g) Character certificate of the candidate, (h) Affidavit from Court regarding movable/immovable property. , (j) Photostat copies of all payments regarding gratuity,, AFPP Fund,, AFGIS,, LIC polices and all other payments,, which have been made to NC (E) Ram Sahai father of the candidate. , (k) CTC of 27 Pands Unit letter No. 27pm/c100301 Prov dated 02 Dec. 92 regarding movable/immovable property of NC (E) Ram Sahai" for further necessary action. ,
(3.) THEREAFTER the petitioner received a letter dated 24-9-1993 informing him about rejection of his application for appointment on compassionate ground. The Petitioner received a letter dated 30-10- 1994 from Air stating that correspondence is in progress and he will be informed accordingly. It is alleged by the petitioner that the correspondence went on between the Petitioner's father and the authorities and various letter dated 17-2-1997, 11-4-1997 and 12-6-1997 were sent by his father to Respondent Nos. 1 and 2, but he did not receive any further information and as such a legal notice dated 11-3- 1998 was sent to the Respondents.;