- (1.) This petition has been filed for a direction upon the respondents to give appointment to the petitioner on compassionate grounds. It is the contention of the petitioner that his father late Raghunath Prasad who was a permanent Class IV employee in the Consolidation Department of the State died in harness on 9th March, 1980 and though at the time of the death of his father he was only one year old but after the petitioner completed his graduation in the year 2000, he moved an application before the District Magistrate, Ghazipur on 26th December, 2000 for giving him compassionate appointment under The Uttar Pradesh Recruitment of Dependants of Government Servant Dying in Harness Rules, 1974 (hereinafter referred to as the Rules ) but such appointment has not been given to him.
(2.) Learned Counsel for the petitioner submitted that the petitioner is entitled to compassionate appointment and for this purpose he has made various representations but the same have not been decided till date. Learned Standing Counsel appearing for the respondents, however, contended that not only is the petitioner not entitled to any appointment on compassionate grounds but this petition has also been filed after a delay of almost eight years from the date of filing of the application. He, therefore, contended that the petition should be dismissed as there was no financial crisis in the family for which the appointment was required to be given on compassionate grounds.
(3.) I have carefully considered the submissions advanced by the learned Counsel for the parties.;