AJAY BHANOT,J. - (1.) The claim of the petitioner for appointment under the Dying in Harness Rules/Compassionate grounds has been invalidated by order dated 28.10.2014 passed by respondent no. 2, Superintendent Engineer (Electricity)-III, KESCO, Power House, Kanpur on the foot that the application is belated and barred by limitation.
(2.) Thus aggrieved, the petitioner has assailed the order dated 28.10.2014 passed by respondent no. 2, Superintendent Engineer (Electricity)-III, KESCO, Power House, Kanpur in the instant writ petition.
(3.) The petitioner has also prayed for the following reliefs in the instant writ petition: "a. issue a writ, order or direction in the nature of certiorari to quash the order dated 28.10.2014 passed by Superintendent Engineer (Electricity) III, KESCO, Power House Kanpur/respondent no. 2. b. Issue a writ, order or direction in the nature of mandamus commanding the respondents to consider the appointment of the petitioner under the provisions of Dying in Harness Rules, 1974." ;