Shailendra Kumar Agrawal, J. - (1.) Heard Sri Ashish Kumar Agrawal, learned counsel for the appellants and perused the record.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment and order dated 21.12.2011 passed by learned Single Judge in Writ Petition No.72705 of 2011 dismissing claim of appellants for compassionate appointment on the ground that after 17 years compassionate appointment cannot be allowed, otherwise it will defeat the very purpose and objective for which scheme of compassionate appointment has been made.
(3.) Admittedly appellants' father died in harness on 21st January, 1994 while working as Van Rakshak (Forester). The writ petition was filed in the year 2011 seeking compassionate appointment, which has been dismissed by learned Single Judge.;