CHANDRASHEKHAR, J. - (1.) THE petitioner has approached this Court seeking quashing 05/11.12.2013 of order dated 09.03.2012 whereby, the claim of the petitioner for appointment on compassionate ground has been rejected.
(2.) HEARD learned counsel for the parties and perused the documents on record. The brief facts of the case are that, the father of the petitioner died on 23.11.2002 and at that time the petitioner was aged about 16 years only.
(3.) A counter -affidavit has been filed stating that the father of the petitioner contacted two marriage and out of said wed -locks he had 9 children. An objection has been raised that the other surviving members of the family did not give no objection certificate for appointment of the petitioner and therefore, the petitioner was not offered appointment.;