S.N. Pathak, J. - (1.) Heard the parties.
(2.) The instant writ petition has been preferred for quashing the letter contained in reference no.PO/GW/P/9.3.0/16 dated 05.04.2016 whereby the petitioner has been disqualified for the compassionate appointment on the ground that the age of the petitioner is more than 35 years.
(3.) The factual exposition, as has been delineated in the writ petition, is that the father of the petitioner was appointed on 27.04.1994 under respondent no.1 on the post of P.R. Grade-III, who died in harness on 30.10.2014. Thereafter, petitioner's mother had informed the respondent no.3 regarding the death of her husband on 06.11.2014. Subsequently, the petitioner had made an application on 01.01.2015 for his employment on the ground of compassionate appointment. Thereafter, the petitioner was directed to appear with all the required documents before the Committee on 04.02.2015 along with all the family members. All the family members have given consent for appointment. Unit level Screening Committee-respondent no.4 forwarded all the relevant documents of the petitioner including affidavit to the Staff Officer, Sirka on 27.07.2015 for considering employment of the petitioner. Thereafter, the Assistant Manager (Personnel) Giddi Washery was directed to appear before the Area Screening Committee along with all the relevant documents. As per the respondents there was discrepancy in the age of the petitioner and thereafter it was referred to Medical Board and the Medical Board after examining age of the petitioner came to a finding as 371/2 years on 23.12.2015 for considering employment of the petitioner in view of which the petitioner was informed that he is more than 35 years and as such his claim for compassionate appointment was rejected.;