SANGEETA CHANDRA,J. - (1.) Heard the learned counsel for the petitioner, Sri Ram Sagar Yadav and the learned standing counsel.
(2.) This writ petition has been filed by the petitioner praying for quashing of the order dated 13.6.2013 passed by the Deputy Inspector General of Police (Establishment), U.P. and the order dated 3.7.2013 passed by the Commandant 39 BN, PAC, Mirzapur.
(3.) It is the case of the petitioner that the petitioner's father was working as a Mochi in 39 BN, PAC, Mirzapur and he died in harness on 7.6.2004. The petitioner when he became major, i.e. 18 years of age, filed an application in 2011 for appointment on compassionate ground. In his application, the petitioner clearly stated that immediately after the death of the father of the petitioner - Swami Nath on 7.6.2004, his brother - Govind Prasad had moved an application and he was offered a class IV post, but he declined to accept the same and requested the Authorities by his letter dated 29.7.2008 that his younger brother who was a minor at the time may be given such compassionate appointment after he attains majority.;