AMARESHWAR SAHAY, J. - (1.) HEARD the learned counsel for the parties.
(2.) THE father of the petitioner died in harness on 30.10.1990. After the death of his father, he applied for appointment of compassionate ground and the case of the petitioner was recommended for compassionate appointment by the Executive Engineer. Advance Planning Water Wage Division No. 1 Gumla, vide letter No. 197 dated 5.5.1995 which has been annexed as Annexure -I to the writ petition. The grievance of the petitioner is that though he applied for appointment on compassionate ground within live years from the date of the death of his father but the Deputy Collector, Establishment, Gumla, by order dated 21.12.1996 as contained in Annexure -2 to the writ petition rejected the claim of the petition on the ground that the application for appointment on compassionate ground was time barred.
(3.) IT is stated by the learned counsel for the petitioner that even the Executive Engineer. Advance Planning Water Wage Division No. 1 vide his Letter No. 565 dated 29.6.2001 as contained in Annexure -5 to the writ petition wrote to the Deputy Commissioner, Gumla that the application for compassionate appointment filed by the petitioner is within the period of five years from the date of death of death of his father and therefore, the case of the petitioner should be reconsidered but no order in this regard has been passed.;