- (1.) On 08.07.2013, a request was made on behalf of the petitioner for adjourning the matter for one day. Today, when the matter is called out, Mr. Abhishek Kumar Shrivastav, Advocate, appearing on behalf of Mr. Pyar Kumar, the learned counsel for the petitioner, appears and seeks another adjournment.
(2.) In view of the facts disclosed in the writ petition, the prayer for adjournment is rejected.
(3.) The petitioner has approached this Court for issuance of a writ of mandamus commanding upon the respondents to appoint the petitioner on compassionate ground.;