JUDGEMENT
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(1.) The petitioner's father was a Constable. He was sent to Assam as a Driver with 45th Battalion, Provincial Armed Constabulary (PAC), Aligarh, where he died in a bomb blast on 26th February, 1996 in harness.
(2.) It is stated that at the time of death of the petitioner's father, the petitioner was minor as his date of birth is 27th August, 1993. It is stated that the petitioner's family is living in indigent circumstances and has no source of livelihood. After attaining the age of majority, he has moved an application for compassionate appointment on 05th June, 2012.
(3.) It is stated that other legal heirs of late Narendra Singh have submitted their no objection to the authority concerned. The grievance of the petitioner is that his representation has not been considered by the authority concerned so far.;
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