R.B. Misra, J. - (1.) Heard Sri Puneet Saxena, learned Counsel for the petitioner and Sri Lalji Sinha, learned Counsel for the respondents.
(2.) In this petition prayer has been made for issuance of mandamus commanding the respondents to appoint the petitioner as Class-Ill employee on the compassionate ground and for issuance of any suitable writ order or direction at the pleasure of the Court.
(3.) It appears that the father of the petitioner namely J.G.Shevdey while working as Head Constable No. 410 in Railway Protection Force, Jabalpur Division and at the relevant time posted at Chibki, Allahabad died on 20.2.1989 leaving behind the petitioner and two sisters (already married) as the legal heirs. The petitioner made an application before the Divisional Security Commissioner, Railway Protection Force, Jabalpur (Madhya Pradesh) for getting appointment as Sub-Inspector on the compassionate ground. A letter dated 12.5.1989 was issued to the petitioner informing that the petitioner cannot be recruited as Sub-Inspector on compassionate ground, therefore, he was indicated to apply to the post of Class-Ill along with declaration of no objection preferred by his sisters. The petitioner made an application for the employment in Class-Ill category. He was also issued letter on 28.11.1989 for presenting himself before the Chief Security Commissioner, Railway Protection Force, Central Railway Bombay B.T. for interview on 12.12.1989 at 10.30 a.m. However, on doing so, the petitioner was never informed the out come of the interview, again petitioner was interviewed on 31.1.1990. However, on 16.7.1991 the Chief Security Commissioner Railway Protection Force, the respondent No. 1 issued an appointment letter to the petitioner as Class-IV employee in Bhopal Division. Subsequent letter on 16.1.1990 and 16.7.1991 were issued by the relevant officers. Similar letters were also issued on 7.1.1992 and 27.7.1992.;