ARUN TANDON,J. - (1.) HEARD Sri B.B. Paul, learned Senior Advocate assisted by Sri A.P. Paul, learned counsel for the petitioner and learned Standing Counsel for State-respondents.
(2.) IN paragraph-4 of the writ petition it has been stated that the father of the petitioner, who was appointed as an Assistant Teacher in Junior High School, Madrakh, Block Lodha, District Aligarh had expired as early as on 8th May, 1989 due to harness. After 20 years of the death of the bread earner, petitioner has approached this Court by means of present petition for a writ of mandamus commanding the respondents to consider the application for compassionate appointment.
(3.) IN support of the case, learned counsel for the petitioner has placed reliance upon the Judgments of this Court in the case of Pushpendra Singh v. Regional Manager, U.P.S.R.T.C. Aligarh and another, 2000 (1) ESC 448 (All) and Lalitesh Chandra Pathak v. Special Secretary, Government of U.P. and others, 2005 All CJ 2092.;