FIROZ AHMED Vs. HUTTI GOLD MINES CO LTD

JUDGEMENT

(1.) This Writ Petition is filed under Articles 226 and 227 of the Constitution of India praying to issue a writ of certiorari for quashing the order of removal dated 3.2.2014 issued by respondent No.2 which is at Annexure-A and order for the reinstatement of the petitioner into service with full backwages and also continuity of service, etc.

(2.) The facts of the case in brief are that the petitioner's father who was in the services of the respondent passed away on 13.05.1999. The petitioner was appointed as Laboratory Technician Grade III on compassionate grounds. On coming to know that the petitioner's mother, Smt.Parveen Sultana was working as a teacher in the Government School, the respondent passed the impugned order holding that the petitioner is not eligible to be appointed on compassionate grounds.

(3.) Sri Vilas Kumar, learned counsel for the petitioner submits that the compassionate appointment cannot be withdrawn from the petitioner on the ground that his mother is a Government employee. He submits that the petitioner was never depending on his mother or mother's salary; he was depending only on his father.