D. N. Patel, J. - (1.) I. A. No. 6274 of 2017 1. This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 353 days in preferring this Letters Patent Appeal. 2. Having heard learned counsels for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph nos. 5, 6, 7 and 8, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 353 days in preferring this Letters Patent Appeal. 3. Accordingly, I.A. No. 6274 of 2017 is allowed and disposed of. L.P.A. No. 90 of 2017 1. This Letters Patent Appeal has been preferred by the original petitioner. He is challenging the judgment and order delivered by the learned Single Judge in W.P.(S) No. 888 of 2007 dated 4th February, 2016, whereby, the prayer for getting compassionate appointment was not accepted by the learned Single Judge mainly for the reason that the father of this appellant expired on 13th November, 1994 and the writ petition has been preferred in the year 2007.
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that the father of this appellant, who was working as Forest Guard with the respondents, expired on 13th November, 1994.
(3.) It further appears from the facts of the case that initially this appellant had applied for compassionate appointment on 27th March, 1998. As per this appellant, his date of birth is 14th October, 1979, whereas, Medical Board has estimated his age as 14 years as on 28th May, 1999.;