S.N.PATHAK,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The instant writ petition has been preferred for quashing of the Office Order dated 04.08.2007 issued under the signature of respondent No. 8 whereby the representation of the petitioner for converting her post from Group D to Group C has been rejected by the respondents department. Further prayer has been made for directing the respondents to convert the post of the petitioner from Group-D to Group-C as per the office order dated 12.07.2000 passed by the respondent No. 6, wherein sanction and approval was given for appointment of the petitioner in Grade "C" Factual Matrix
(3.) The brother of the petitioner, who was granted compassionate appointment after the death of his father, died on 23.08.1996, just after one year from the date of his appointment. After the death of her brother, the petitioner applied for compassionate appointment. At the time of making such application, the petitioner was unmarried and had completed her Post Graduation. Although the respondents assured the petitioner that her application will be considered very soon but after lapse of four years, the respondent Department finally gave approval for her appointment in Grade-C. The petitioner applied for compassionate appointment in the year 1996 and her selection for appointment was made in the year 1997, however, in the name of technical formalities, her case was kept pending and several other persons who had applied later and were below to the petitioner in the list, were given appointment on Group-C cadre.;