HARISH TANDON,J. - (1.) Vakalatnama filed today on behalf of respondent No. 4 be kept with the record.
(2.) The petitioner has assailed the order date 24th May 2007 by which an application for appointment on compassionate ground is rejected.
(3.) Admittedly, the father of the petitioner who was a primary school teacher, had applied for premature retirement on the ground of medical incapacitation before attaining the age of 58 years. Medical Board examined the deceased teacher and advised to continue on medication. It further appears that the deceased teacher was examined as many as ten times by the Medical Board before declaring him to be permanently disabled to continue in service. The authorities have taken a stand that the Medical Board declared the father of the petitioner unfit after his attainment of 58 years and in view of the embargo created in the statutory Rules governing the field, prayer for compassionate appointment is not entertainable.;