ATUL CHAUHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The present Civil Appeal has been preferred by Atul Chauhan (hereinafter referred to as "the Appellant"), being aggrieved by the judgment and order dtd. 12/5/2025 (hereinafter referred to as the "impugned judgment"), passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No. 13053 of 2025 (O&M), whereby the High Court upheld the constitutional validity of Rule 23(1) of the Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019 (for short "the Rules of 2019") and dismissed the Appellant's writ petition seeking compassionate appointment.

(3.) A reference to the facts in brief is necessary for a proper appreciation of the issues arising for adjudication in this appeal. The Appellant's father, Late Shri Gajender Singh Chauhan, was initially employed as a Junior Basic Teacher (JBT) at the Government Primary School, Gudhrana, Tehsil Hodal, District Palwal, Haryana, since the year 1997. On 28/9/2021, the said Government employee died in a road accident under suspicious circumstances, when the motorcycle on which he was travelling was allegedly hit from behind by a speeding car.