S.N.PATHAK,J. - (1.) Heard the learned counsel for the parties.
(2.) Petitioner's claim for compassionate appointment has been rejected by the respondent vide Memo No. 133 dated 06.12.2016 at Annexure-A to the counter-affidavit passed by the Mineral Area Development Authority (hereinafter referred to as the MADA).
(3.) The father of the petitioner namely Late Shabir Ahmad Usmani died on 26.01.2007 during service period, who was working under the respondents in the post of Office In-charge. After the death of the father of the petitioner, the mother of the petitioner, who is legally married wife, had filed a representation before the respondent-authorities for appointment on compassionate ground for her son Afzal Ahmad Usmani (the present petitioner). The petitioner was minor at the time of death of his father, but when the petitioner became major, mother of the petitioner by filing a representation dated 16.6.2010 had approached before the respondent-authorities for appointment of his son on compassionate ground in place of her deceased husband. But no heed was paid by the respondent-authorities. Again on 19.01.2012, the mother of the petitioner had filed another representation before the respondent-authorities for appointment on compassionate ground for her son but till date nothing has been done. Hence, this writ petition has been preferred by the petitioner.;