R.K. Merathia, J. - (1.) PETITIONER has prayed for direction on respondents to appoint him on compassionate ground against death of his father who died on 12.8.1996.
(2.) IT is submitted that petitioner filed writ petition being W.P.(S) No. 1839 of 2003 which was disposed of on 28.11.2008 directing the respondent to dispose of the pending representation of the petitioner; and that pursuant to which the representation has been rejected by the respondent; and that several dependents have been given appointment on the compassionate ground. Mr. Prabhash Kumar, learned Counsel appearing for the respondents on the other hand submitted that such claim cannot be kept alive for indefinite period and in this case for more than fourteen years. After about seven years of death, petitioner filed the said writ petition in which the respondents were directed to disposed of the representation said to be pending with them. When the matter was examined, it was found that it is not possible to provide compassionate appointment to the petitioner due to the ceiling limit of 5% and the time limit fixed for such appointment.
(3.) IT is further submitted that now petitioner is aged about 44 years of age, and his family has received the retiral benefits and is getting pension.;