A.P.Sahi, J. - (1.) Heard learned Counsel for the petitioner, learned Standing Counsel for the Respondent Nos. 1 to 4 and Sri H.K. Yadav for the Respondent No. 5.
(2.) Affidavits have been exchanged between the parties and, as such, the same is being proceeded with with the consent of the parties for final disposal.
(3.) The petitioner has prayed for quashing of the order dated 5.2.2005 (Annexure-11 to the writ petition) and the order dated 19.2.2005 (Annexure-12 to the writ petition) whereby the Respondent No. 5 has been given the benefit of appointment on compassionate basis after the death of his father Late Bal Kishun Ram and the representation moved by the petitioner objecting to such appointment has been rejected.;