Ajay Bhanot,J. - (1.) The father of the petitioner namely Sri Nemi Chand was working as Junior Clerk in the District Institute of Education and Training (D.I.E.T.), Mahamaya Nagar. Father of the petitioner died-in-harness on 01.01.2009. The petitioner moved an application for appointment under the Dying in Harness Rules before the respondent no. 1/respondent no.3 on 03.07.2009. The petitioner submitted further applications for appointment under the compassionate ground on 06.07.2009 and on 24.09.2011 with the prescribed proforma and testimonials of his educational qualifications.
(2.) The petitioner has prayed for the following reliefs in the instant writ petition: "i. Issue a writ, order or direction in the nature of mandamus commanding the respondents to give an appointment on a Class III post in the office of respondent no. 3 under the Dying in Harness Rules, 1974. ii. issue a writ, order or direction in the nature of Mandamus commanding the respondents to pass appropriate order on the representation of the petitioner submitted by him."
(3.) The petitioner instituted the writ petition on 30.11.2014 for a cause of action which admittedly arose in the year 2009.;