Mohammad Rafiq, J. - (1.) GRIEVANCE of petitioner is that his application for compassionate appointment has been rejected on the ground that he was found to be more than 40 years of age.
(2.) IT is contended that the petitioner originally submitted application before the respondents on 25.06.2012. On that date, he was 39 years and 6 months old, however, the respondents demanded from the petitioner, another application on proforma along -with certified documents. Petitioner submitted that application on 06.08.2012. Petitioner submits that if the earlier application is considered, he would be within age as on that date he completed only 39 years and 6 months. Learned Additional Government Counsel for respondents opposed the application and submitted that 40 years has wrongly been mentioned as maximum age and it is 38 years.
(3.) THE respondents cannot be permitted to argue contrary to their own version given in the original order, according to which 40 years was the maximum age, within which a candidate could be considered for appointment.;