- (1.) Again delay.
(2.) Sceptre of delay seems to haunt this unfortunate Appellant in fortuitous sequences. After crossing hurdle of limitation, he now faces delay in staking his claim for compassionate appointment beyond the period of two years, as found by the Respondent No. 2 (Director of School Education) (See: Page 52 of the Stay Petition).
(3.) This was the governing factor before the Hon'ble Trial Court, which recused itself from the prayer on the aforesaid premises.;