Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner has prayed for quashing of the order dated 3.7.2003 passed by the Regional Director (Administration), Government of India, Central Under Ground Water Board, N.H.- IV, Faridabad, Haryana. The petitioner has further prayed for a writ in the nature of mandamus commanding the respondent to grant the petitioner an appointment on compassionate ground or issue any other writ, order or direction which this Court may deem fit and proper in the circumstances of the case.
(3.) The brief facts of the case are that Late Sri Brahm Deo Lal, father of the petitioner, was a Class IV employee in the Central Under-ground Water Board (C.G.W.B.) Division V at Ranchi. He died in harness on 16.8.1995 leaving behind his widow and the son (petitioner) who was minor at that time having been born on 20.6.1981.;