Rakesh Tiwari. J. - (1.) HEARD learned counsel for the parties.
(2.) HEARD learned counsel for the petitioner died on 18.5.2001 in Harness while working on the post of Deputy Inspector General Karagar, Allahabad. The mother of the petitioner moved an application dated 4.7.2001 before the respondent no. 2 requesting to reserve a post for compassionate appointment for her son, who is a minor at that time. Pursuant to the application dated 4.7.2001, the Additional Director General (Administrative), Karagar, Prashasan Avam Sudhar Sevayen, Uttar Pradesh, by means of letter dated 28th July, 2001 asking to the mother of the petitioner about her qualification and about the post for which she was intending to apply. Mother of the petitioner did not submit any claim or request for appointment on compassionate ground and according to the petitioner she decided to look after her family or whatever financial resources were available.
(3.) ON 21.2.2006, the mother of the petitioner by a letter dated 28th July, 2001 proposed candidature of her selection for appointment on compassionate ground on the post of Vishesh Karyadhikari in the pay scale of Rs.6500-10500 (outside the purview of Uttar Pradesh, Public Service Commission) and application was moved by the mother of the petitioner before State of U.P. through Principal Secretary, Karagar Prashasan Avam Sudhar Seyayen, Government of Uttar Pradesh, Lucknow praying for compassionate appointment of the petitioner, her son on the aforesaid post of Vishesh Karyadhikari considering the education qualification of the petitioner. The petitioner is B, Tech in Biology Technology and about of 22 years of age according to his date of birth 17.8.1985. It appears that the Director General, Karagar, Prashasan Avam Sudhar Sevayen, Uttar Pradesh, Lucknow offered the petitioner to face Hindi Typist Test on 22.2.2007 for appointment on the post of Kanishtha Sahaik/typist.;