- (1.) Heard learned counsel for the parties.
(2.) From the pleadings as made in the writ petition and from the arguments advanced at the bar, the factual position which crystallizes is as under:
(3.) The present writ petition has been filed by the petitioner seeking compassionate appointment. The request of the petitioner has been rejected by the respondent vide order dated 08.12.2000. The reliefs sought in the writ petition are as under: I) To issue a writ, order or direction in the nature of certiorari quashing the order dated 25.04.2001 passed by the respondent no. 4, contained in Annexure No. 7 to this writ petition. II) To issue a writ order or direction in the nature of mandamus commanding the respondents to provide the appointment to the petitioner on any suitable post of Class-III under the Dying in Harness Rule. III) Any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. IV)Award cost of the writ petition to the petitioner.;