- (1.) HEARD Sri B. S. Negi, learned counsel for the petitioner and Sri N. P Sah, learned Standing Counsel for the State of Uttarakhand on behalf of respondents.
(2.) BY means of this writ petition, the petitioner has prayed for the following re liefs : 1. to issue the writ, order or direc tion in the nature of Certiorari quashing the impugned orders dated 18-07-2005 and 20-09-2005 (Annexure no. 5 and 6 to this writ petition ). 2. to issue the writ, order or direc tion in the nature of Certiorari quashing the impugned order dated 14-07-2005 the copy whereof has not been to the peti tioner. To issue the writ, order or direc tion in the nature of Mandamus directing the respondents To con sider and give appointment on compassionate appointment To the petitioner in view of the recom mendation letter dated 14-07-2000 (Annexure 1 To this writ petition) on a suitable post as for the rules. To issue any other suitable writ, or der or direction, which this Hon 'ble Court may deem fit and proper.
(3.) ISSUE award the cost of the writ petition in favour of the petitioner. 3. Vide order 18-07-2005, District Education Officer, Almora directed the Principal, Government Intermediate Col lege, Manila, District -Almora not to for ward any matter relating to compassion ate appointment to the Directorate where appointment is being sought after five years from the date of death of the em ployee. 4. By letter dated 20-09-2005, District Education Officer, Almora has informed the petitioner that since there are directions from the Government not to forward any matter relating to compassionate appoint ment to the Directorate where appoint ment is being sought after five years from the date of death of the employee so it would not be possible for the Department to provide him appointment. 5. The stand of the petitioner is that petitioner's father Sri Bachey Singh Bangari died on 15-08-1991 while serving as Assistant Teacher LT Grade, Govern ment Intermediate College, Manila, District-Almora. From perusal of record, it is clear that petitioner applied for compassionate appointment under U. R Recruitment of Dependants of Government Servants Dy ing in Harness Rules, 1974, after lapse of five years of his father's death.;