DILIP GUPTA, J. - (1.) THIS petition has been filed for a direction upon the respondents to give appointment to the petitioner on compassionate grounds.
(2.) THE records of the writ petition indicate that the mother of the petitioner died in harness on 10th January, 1993 while she working on the post of Assistant Teacher in a Primary School in Ghazipur. The petitioner was a minor at that time and after attaining the majority, he moved a representation dated 14th August, 2001 before the Basic Shiksha Adhikari, Ghazipur for giving compassionate appointment under ''The Uttar Pradesh Recruitment of Dependants of Government Servant Dying in Harness Rules, 1974' (hereinafter referred to as the ''Rules') but such appointment has not been given to him. The relevant Rules require that the application should be submitted within 5 years but it is the case set up by the petitioner that since he was a minor, he could not apply within the aforesaid period, He, however, relies upon certain recommendations made by the Basic Shiksha Adhikari, Ghazipur on 6th March, 2003 and has contended that on this ground he should be granted compassionate appointment.
(3.) SRI K.S. Kushwaha, learned counsel appearing for the respondents, however, contended that compassionate appointment is given to tide over the immediate difficulties which the family of the deceased may face and since the application was moved after a period of eight years, there was no need to grant any compassionate appointment.;