S.N.PATHAK,J. - (1.) Heard the parties.
(2.) In the instant writ application the petitioner has inter alia prayed for quashing the order dated 05/16.05.2011 in pursuance of letter no.AR111/J.U./2011/417 and further prayed for direction to the respondent authorities to provide employment on compassionate ground to the petitioner in place of his deceased father and also to make payment of entire amount of Death-cum-Retirement benefits including the amount of Pension, Provident Fund and Gratuity with statutory interest.
(3.) The factual exposition, as has been delineated in the writ application is that at the time of death of the father of petitioner no.2 the age of petitioner no.2 was 11 years and 11 months and as such the petitioner no.1 being the mother of petitioner no.2 submitted her representation to Project Officer (respondent no.3) requesting therein to consider the case for compassionate appointment on attaining the age of 18 years. The father of petitioner no.2 died in harness on 25.05.2003 when the age of the petitioner was 11 years and 11 months. It is the case of the petitioner that after the death of the deceased father, the mother made representation on 27.05.2003 and further on 02.05.2011 fresh representation was filed by petitioner no.1. The respondent vide letter dated 16.05.2011 rejected the case of the petitioner for appointment on compassionate ground with the reason that the application has been submitted after expiry of 18 months which is the prescribed period for filing of representation in proper proforma on compassionate ground stating therein that death occurred on 25.05.2003 and after eight years the application has been made on 02.05.2011. Hence, this writ petition.;