D.N.Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner, being aggrieved and feeling dissatisfied by the judgment and order dated 7th July, 2015 delivered by the learned single Judge in W.P. (S) No. 6554 of 2014, whereby the petition preferred by the original petitioner for compassionate appointment was dismissed.
(2.) Having heard counsel appearing for both sides and looking to the facts and circumstances of the case, it appears that father of this appellant (original petitioner) died in harness on 2nd September, 2010 while serving respondents.
(3.) An application for compassionate appointment was made on 5th September, 2012 by the younger brother of the appellant, viz. Sanjay Kumar. This application was rejected by the respondents vide order dated 22nd November, 2012 (Annexure 4 to the memo of the writ petition) mainly on the ground that the said application was preferred at a much belated stage i.e. beyond the period of one and a half years and that too not in a proper format. This order dated 22nd November, 2012 of rejection was never under challenge. This order has attained its finality.;