Abdul Moin, J. - (1.) Heard learned counsel for the petitioner, learned Additional Chief Standing counsel appearing for the respondent no. 1 and Sri Utsav Mishra, Advocate holding brief of Sri Gaurav Mehortra, learned counsel appearing for the respondents no. 2 and 3.
(2.) By means of the present petition, the petitioner has prayed for the following reliefs:- "(i) A writ, order, direction in the nature of the certiorari quashing the impugned rejection order dated 27.01.2006, 07.08.2009, 06.02.2010 and 27.03.2010 which are being enclosed as Annexure No. 1 to 3 to the writ petition. (ii) A writ order order or direction in the nature of certiorari quashing the impugned order dated 25.01.2006 after summoning the original from the opposite parties. (iii) A writ, order or direction in the nature of mandamus commanding the opposite parties to reconsider the case of thepetitioner for compassionate appointment on the post of IV class establishment. (iv) Issue any other suitable writ, order or direction which the Hon'ble Court may deem fit and proper in the circumstances of the case as also in the interest of justice."
(3.) The case set forth by the petitioner is that the father of the petitioner Sri Shiv Bhajan was posted as Class IV employee on the post of Peon under the District Judge, District-Hardoi and died-in-harness on 25.09.1994. It is contended that at the time of death of his father, the petitioner was a minor having been born in the year 1986 and thus was about eight years of age at the time of death. It is further contended that the mother of the petitioner had submitted an application for being given compassionate appointment but her case was not considered on the ground of she having crossed the prescribed age limit of 32 years inasmuch as at the time of submitting her application, she was aged about 38 years.;