Sudhir Agarwal, J. - (1.) Heard Sri V.K. Srivastava, learned counsel for petitioner and perused the record.
(2.) This writ petition under Article 226 of the Constitution of India has been filed seeking compassionate appointment as a result of deemed civil death of petitioner's father who was lost in January, 1996 and informed was lodged with police.
(3.) Earlier also petitioner approached this Court in Writ Petition No. 8253 of 2000, which was disposed of vide order dated 21.02.2000 directing respondents to pass reasoned order on petitioner's representation. Pursuant thereto Respondent-University has passed impugned order dated 28.04.2000 rejecting claim of petitioner for compassionate appointment.;