R.B. Misra, J. - (1.) Heard Sri S.K. Chaturvedi, learned counsel for the petitioner and Sri V.K. Verma, learned counsel holding brief of Sri V.K. Singh, learned counsel for the respondents, and with the consent of learned counsels for the parties writ petition is decided finally at this stage in view of the Second Proviso to Rule 2 of Chapter XXII of the Allahabad High Courts Rules, 1952.
(2.) In this petition prayer has been made for quashing the order dated 13.6.2001, whereby the petitioner's application for getting appointment on compassionate ground has been rejected, and further prayer has been made for issuance of mandamus commanding the respondents to consider the application of the petitioner for compassionate appointment.
(3.) According to the petitioner, the mother of the petitioner, while deployed as Class IV employee in U. P. State Road Transport Corporation, died on 31.8.1995. On the death of his mother the petitioner, whose date of birth is 18.2.1982, being eldest male member in the family submitted his earlier application on 24.11.1997 as a minor, and subsequently on 13.7.2000, i.e., within five years from the date of death of his mother submitted his application for getting employment on compassionate ground. The Regional Manager, U.P.S.R.T.C., Agra Region, Agra by its letter dated 2.12.2000 directed the petitioner to appear with his testimonials for physical test. In compliance thereto the petitioner presented himself before the said authority, however, the petitioner was informed by letter dated 13.6.2001 that his claim for getting employment on compassionate ground has been rejected.;