- (1.) HEARD learned counsel for the appellant.
(2.) IT is only in the case of pre-mature retirement that the petitioner could have asked employment of his son. IT is admitted that the petitioner retired on the due date of superannuation. In that view of the matter, if the petitioner's son has not been offered any appointment, which is not provided in the Rules; that he was to be offered appointment in that contingency. In that view of the matter, when the petitioner was not retired before the due date of retirement, it does not entail the petitioner to get his son appointed. In that view of the matter, the opinion of the learned Single Judge does not suffer from any infirmity. Having no force, the appeal is accordingly dismissed.;