- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner has come up challenging the impugned order dated 1st September, 2014 whereby the respondent no. 1, the Principal Secretary (Basic Education), Government of U.P., Lucknow has refused to grant relaxation for appointment of the petitioner on compassionate grounds.
(3.) The refusal is on the ground that the claim is time-barred as it was not filed within five years from the date of death of father of the petitioner and any other dependent of the deceased employee has not applied for the post and the post cannot be reserved for a long time for grant of such compassionate appointment and as such his claim has been rejected.;