Chandrashekhar, J. - (1.) The petitioner has approached this Court seeking a direction upon the respondents to offer appointment on compassionate ground.
(2.) The brief facts of the case are that, the the father of the petitioner was appointed on 26.10.1975 as Dumper Operator. He died on 24.06.2005. Thereafter, the petitioner made representation for grant of appointment on compassionate ground which was accepted by the authorities and letter dated 30.01.2007 was issued for appointment of the petitioner as 'Trainee' Category-I. Since the step-mother of the petitioner raised an objection for offering appointment to the petitioner, on a complaint, a letter was issued by the Project Officer on 28.06.2007 to the petitioner and his step-mother Jarina Bibi to appear before him however, as she did not appear before the Project Officer, he wrote letter dated 17.09.2007 intimating the same to the Personnel Manager. Thereafter, the petitioner submitted another representation on 29.04.2008 seeking appointment and intimating the authorities that her step-mother has withdrawn her objection. A notice was again issued to Jarina Bibi, the step mother of the petitioner on 21.06.2010 to appear before the authorities which was refused by the said Jarina Bibi. Thereafter, the petitioner represented again before the concerned authority on 04.05.2011.
(3.) Heard the learned counsel for the parties and perused the documents on record.;