- (1.) This petition is directed against the order dated 28.09.2013 passed by District Judge rejecting application for compassionate appointment.
(2.) Heard Sri Pawan Kumar Tiwari, learned counsel for the petitioner and Sri Manish Kumar, learned counsel for respondents.
(3.) Petitioner claims appointment on the death of his father a Class-IV employee in the judgeship of Sitapur. Petitioner's mother had also moved an application before District Judge, Sitapur stating that her son Prakash Agarwal (present petitioner) may be given compassionate appointment as there is no other source of livelihood.;