AJAY BHANOT, J. - (1.) The claim of the petitioner for appointment under the Dying in Harness Rules/Compassionate grounds has been rejected by order dated 26.09.2018 passed by respondent no. 2, Director, Panchayat Raj, U.P., Lucknow on the foot that the application is highly belated and barred by limitation.
(2.) Thus aggrieved, the petitioner has assailed the order dated 26.09.2018 passed by respondent no. 2, Director, Panchayat Raj, U.P., Lucknow 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 quashing impugned order dated 26.09.2018 passed by respondent no. 2. b. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to re-consider the application of the petitioner for appointment on the compassionate ground and time limit for appointment may be dispensed with and benefit or relaxation may be given." ;