PATHERYA,J. - (1.) By this writ petition, the petitioner seeks to challenge the Memo. dated 15th December, 2008.
(2.) The case of the petitioner is that his father died on 1st March, 2005 and within a period of two years, an application was filed on 14th February, 2007 for compassionate appointment by his mother wherein she sought for engagement of her elder son. The son satisfied the criteria of 18 years in January, 2008 and accordingly, on 3rd March, 2008, intimation in this regard was given to the respondent No.4. Without considering the aforesaid, an order was passed on 15th December, 2008, whereby on the ground that the petitioner not reaching the 18 years, his application for compassionate appointment was rejected. Hence, this writ petition has been filed and orders sought.
(3.) Counsel for the respondent Nos.4 to 6 submits that as the petitioner within the period of two years from the date of demise of his father did not attain 18 years, the order dated 15th December, 2008 cannot be faulted. In fact, an Appeal Committee exists and the case of the petitioner can be considered by the Appeal Committee.;