CHANDRASHEKHAR,J. - (1.) Challenging order dated 21.02.2012, the petitioner has approached this Court.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) The brief facts of the case are that, the father of the petitioner died in harness on 06.09.2004. After the death of his father, the petitioner made application for appointment on compassionate ground in the year, 2004 and the District Compassionate Appointment Committee recommended the case of the petitioner on 26.06.2007. The petitioner joined the post on 28.02.2008. Thereafter, the petitioner made representation on 24.02.2010 raising the claim that he should have been appointed on Class-III post. The petitioner approached this Court in W.P.(S) No. 2690 of 2011 which was disposed of by this Court by order dated 06.09.2011. Pursuant to order passed by this Court on 06.09.2011, the claim of the petitioner has been decided by the impugned order.;