SUNEET KUMAR,J. - (1.) The counsels are abstaining from judicial work.
(2.) Heard petitioner (in person) and the learned Standing Counsel appearing for the State-respondents.
(3.) The father of the petitioner, a constable in the Civil Police, died in harness on 30 September 2008. Petitioner applied for compassionate appointment under the Dying-in-Harness Rules. The candidature of the petitioner was duly considered, he was invited to take the Physical Efficiency Test on 30 October 2009 and again on 6 September 2010.;