RAM KARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is the son of late Shri Mata Pher, who was working as a gardener with the Respondent no.2 and, while in service, expired on 23/3/2010, has approached this Court seeking a direction to the said Respondent to grant him compassionate appointment in lieu of his deceased father.

(2.) The petitioner's father, while in service, expired on 23/3/2010, leaving behind his widow, one daughter and three sons, with the petitioner being the eldest son. On account of the severe financial hardships being faced by the family due to the death of the sole bread-earner, the petitioner's mother approached the Respondent no.2,vide letter dtd. 19/6/2010, to appoint the petitioner on compassionate grounds in lieu of his father.

(3.) In response to this request by the petitioner's mother, the Respondent no.2, vide its communication dtd. 10/8/2010, agreed to appoint the petitioner on daily wages, which appointment the petitioner accepted w.e.f. 17/8/2010. The petitioner continued to work as a daily wager till 23/12/2011, whereafter, services of all daily wagers working in the Respondent no.2 were terminated w.e.f. 23/12/2011. Even though, the petitioner claims that he worked till 10/3/2012, which averment is denied by the Respondent, since nothing much turns on this aspect, I do not deem it necessary to delve into this issue.