- (1.) This special appeal arises from a judgment of the learned Single Judge dated 12th April, 2018 whereby he has dismissed the writ petition of the appellant/petitioner seeking a direction for his appointment on compassionate ground.
(2.) Broad facts necessary for the disposal of the special appeal are that the appellant's father late Ramashankar was appointed in aided Intermediate College on 15th March, 1982 as an Assistant Teacher (Art). Unfortunately, he died in harness on 1.9.1988. It is stated in paragraph no. 6 of the writ petition that the petitioner was in womb when his father died and is the only child of his parents. The petitioner in the year 2007 moved an application for appointment on compassionate ground. His application for the appointment was rejected by the District Inspector of Schools and the Joint Director vide orders dated 10.2.2017 and 28.12.2017. Aggrieved by the said orders, he has preferred the writ petition. The leaned Single Judge has dismissed the writ petition on the ground that he has moved the application for compassionate appointment after about 20 years of the death of his father and the petitioner has filed a Junior High School examination certificate wherein his date of birth is recorded 25.1.1989. The learned Single Judge has noted that the petitioner could not explain the fact as to how he has born after two years of the death of his father.
(3.) We find that the learned Single Judge has relied upon a large number of judgments of the Supreme Court on the issue involved in the present case.;