- (1.) HEARD the parties finally:
(2.) PETITIONER is claiming for compassionate appointment against the death of his mother, namely, Jyoti Khalko, who is said to have died on 9.8.1988. It is submitted that earlier the petitioner's father applied for compassionate appointment while he was working in a private firm in 1991, but no order was passed thereon. It is further submitted that thereafter the petitioner applied for his compassionate appointment on 23.1.2003 on which a letter was issued by the Ranchi Municipal Corporation, Ranchi to the effect that he has applied beyond time, and if he had applied within time, a copy thereof should be made available. Thereafter on 5.4.2003, the petitioner was asked to furnish certain documents, which was also submitted by him, but no order has been passed by the respondent on such application as yet.
(3.) COUNSEL for the respondent submitted that the respondent cannot be directed to consider the petitioner's case on compassionate ground after the lapse of 20 years from the date of death of his mother. ;