Pradeep Kumar Singh Baghel, J. - (1.) The petitioner's father was a Constable in Civil Police. He unfortunately died while in harness on 21st February, 1993. The petitioner was minor at that point of time. He passed his High School examination in the year 1997 and after passing High School he moved an application for compassionate appointment. It is stated that the authorities concerned called the medical report and other documents from the petitioner which he duly submitted. It is further stated that the petitioner was also medically examined by the Chief Medical Officer and his report indicates that he was found fit for appointment.
(2.) The grievance of the petitioner is that for a considerable long time no action was taken by the respondents in spite of their initial order for submission of the requisite documents, etc., nor the petitioner was not communicated any adverse order. Hence, the petitioner preferred Writ Petition No. 3125 (SS) of 2010 for a direction upon the respondents for his appointment. The said writ petition was disposed of on 25th January, 2010 by issuing a direction upon the respondents to consider the cause of the petitioner. In compliance of the order of this Court, the impugned order dated 31st March, 2013 has been passed rejecting the claim of the petitioner only on the ground of delay.
(3.) I have heard learned counsel for the petitioner and learned Standing Counsel.;