Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and Sri Dhirendra Singh, learned counsel appearing for the respondents.
(2.) By means of the present petition, the petitioner has prayed for quashing of the roster position of petitioner at Serial No. 35 for compassionate appointment in the list contained as annexure 1 to the petition. Further direction is for a Mandamus commanding the respondents to consider the name of the petitioner in the roster on the basis of date of death of his father for compassionate appointment.
(3.) Learned counsel for the petitioner contends that despite the father of the petitioner having died on 26.11.2012, the list which is called roster in the department which has been prepared for considering the cases of compassionate appointment has not been prepared in accordance with the date of death rather has been prepared in a haphazard manner and without having any basis. Thus, he contends that the roster which has been prepared, a copy of which has been filed as annexure 1 to the writ petition should be quashed and the respondents be directed to prepare a list/roster strictly on the basis of death of the employees claiming compassionate appointment.;