HARYANA STATE ELECTRICITY BOARD Vs. NARESH TANWAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties. In both these matters, the question of compassionate employment of the heir of the deceased employee of the Haryana State Electricity Board is required to be considered. In the first matter concerning Special Leave Petition (Civil) No. 7878 of 1995 the ex-employee of the Haryana State Electricity Board died on 18/11/1980. The widow of the deceased employee made an application inter alia indicating therein that she had not remarried and she had three minor children, the eldest of them having been born in 1972. As per the existing circular for giving relief to the distressed member of the family of the deceased employee, ex gratia payment was given to the widow of the family. It is only in 1992, the representation was made by the respondent - the mother of Naresh Tanwar, the son of the deceased employee that since the son had attained majority by that time, he should be given appointment on compassionate ground. Such representation was, however, rejected and, therefore, a writ petition was moved before the Punjab and Haryana High court and by the impugned judgment, the High court has directed that such compassionate appointment should be given to the respondent Naresh Tanwar. In this appeal, the said judgment is impugned.

(3.) In the appeal relating to Special Leave Petition (Civil) No. 13708 of 1995, an ex-employee of the Haryana State Electricity Board died on 16/3/1975 and a representation was made by the widow of the deceased employee in October 1988 for appointment of the son of the widow of the employee by contending that by that time, the minor son had attained majority and, therefore, eligible to be given appointment. Such representation was rejected by the State Electricity Board but the writ petition filed by the respondent Sohana Devi, the widow of the said ex-employee has been allowed by the impugned judgment by directing the State Electricity Board to give appointment to the son of the said respondent Sohana Devi being the heir of the deceased employee, on compassionate ground.