HARISH KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner Harish Kumar's father Prem Chand was an employee of Delhi Jal Board. He expired on 19th March, 2003, leaving behind three sons including the petitioner and one daughter and a widow. By letter dated 8th July, 2003, widow of late Prem Chand made an application for compassionate appointment of petitioner, her youngest son. THE petitioner was asked to appear for interview on 20th February, 2004, but no appointment letter was issued. It is the case of the respondent that his case for compassionate appointment was rejected vide letter dated 23rd February, 2005. It is the contention of the petitioner that this letter was never received by him. However, it is admitted that after the call letter and interview held on 20th February, 2004, the petitioner had not enquired and had made a representation 18th on December, 2007. THEreafter, he wrote two more representations on 18th June, 2008 and 17th November, 2009.

(2.) ON the basis of information that there were 24 vacant group D posts, the petitioner made a complaint with the Public Grievance Commission, Department of Administrative Reforms, on 17th January, 2010. Before the Commission, it was stated by the respondent that it was not possible to offer compassionate appointment to the petitioner due to the ceiling of 5%. The Commission closed the matter on 24th September, 2010. Thereupon, the petitioner filed OA No. 3708/2010, which has been dismissed vide impugned order dated 30th November, 2010.

(3.) IN view of the aforesaid, we do not find any merit in the writ petition and the same is dismissed without any orders as to costs.