- (1.) The case is listed in the cause list under the heading "Oldest cases and/or cases classified as likely to be infructuous".
(2.) Heard learned counsel for petitioner and perused the records. This writ petition was filed in the year 2004, challenging the impugned order dated 4.3.2004 whereby representation of the petitioner for compassionate appointment has been rejected by the opposite party no. 1. The petitioner has also prayed for direction in the nature of mandamus commanding the opposite parties to appoint the petitioner on compassionate ground under the scheme for compassionate appointment.
(3.) As per the facts of the case, the father of petitioner had died while working as Godown Durban on 20.3.1999. The mother of the petitioner had moved an application on 13.9.2003 to consider her son, the petitioner for compassionate appointment. The said application remained pending.The mother of the petitioner feeling aggrieved had filed a Writ Petition No. 50839 (S/S) of 2003 which was disposed of with direction to opposite parties to consider and decide petitioner's representation as expeditiously as possible preferably within three months. It was thereafter that the claim of petitioner was considered and rejected by the impugned order dated 4.3.2004. The order impugned clearly indicates that as per the scheme for appointment on compassionate ground for dependents of the deceased employee/employees the application for being considered for appointment on compassionate ground should be submitted within one year from the date of the death of the employee. In the present case the date of death was 20.3.1999 whereas the application was made on 13.9.2003 by Smt. Rama Devi which was delayed for more than four years without giving any reason.;