HARYANA STATE ELECTRICITY BOARD Vs. HAKIM SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by the Haryana State Electricity Board (the Board for short) is in challenge of the order of the High Court of Punjab and Haryana declaring that respondent is entitled to be considered as eligible for appointment in the employment of the Board on compassionate grounds.

(3.) The facts leading to this appeal are the following: Father of the respondent one Hakim Singh was a Lineman in the employment of the Board. He died on 24-8-1974 in harness leaving behind him his widow and minor children including the respondent. About 14 years after the death of Hakim Singh his widow applied for appointing her son (the respondent) in the employment of the Board on compassionate grounds mainly basing on two circulars issued by the Board, one on 26-9-1985 and the other, in partial modification of the earlier, on 1-10-1986. As per the said circulars one member of the family of the deceased employee could be considered for employment in the service of the Board as a goodwill gesture, provided request for such employment is made within one year of the death of the employee.