- (1.) Challenging order dated 12/16.04.2011, the petitioner has approached this Court by filing the present writ petition. Heard learned counsel appearing for the parties and perused the documents on record.
(2.) The father of the petitioner died on 17.08.2004. At the time of death of his father, the petitioner was aged about 14 years. The application seeking grant of monetary benefit or alternatively, compassionate appointment was rejected by the respondent-authority by order dated 10.08.2007. The petitioner approached this Court in W.P. (S) no. 5418 of 2010 and the impugned order dated 10.08.2007 was quashed by order dated 03.01.2011 passed in W.P. (S) No. 5418 of 2010 with a direction to the respondent no. 4 to consider the claim of the petitioner and pass a speaking order.
(3.) Pursuant to the order passed by this Court on 03.01.2011, order dated 12/16.04.2011 has been passed, which has been assailed by the petitioner in the present proceeding.;