Shree Chandrashekhar, J. - (1.) Prayer in the writ petition is for a direction upon the respondents to grant compassionate appointment to the petitioner.
(2.) Father of the petitioner died in a road accident on 30.07.1986. At the time of death of his father, he was 1 year 8 months old. In National Institute of Technology & Others vs Niraj Kumar Singh, 2007 2 SCC 481", the Supreme Court has declined to approve the order passed by the High Court for compassionate appointment to a dependant who was about one year of age at the time of death of his father. Admittedly, on the date of death of his father, the petitioner has not attained the minimum age for appointment and accordingly, prayer for a direction for his compassionate appointment cannot be granted.
(3.) Moreover, the respondents have pleaded that way back in the year 2010 itself his claim for compassionate appointment was rejected.;