PARVEEN Vs. DIRECTOR

JUDGEMENT

(1.) THIS writ petition is filed by one Sh. Parveen, son of late Sh. Bishan Saroop who was an employee of the respondent no. 1. Petitioner claims compassionate appointment as his father late Sh. Bishan Saroop died in harness on 30.1.2008 at the age of 54 years.

(2.) A reference to the petition shows that the mother of the petitioner had earlier applied for compassionate appointment, her case was considered on merits, and the case was rejected in the years 2008 and 2010. Petitioner son now claims compassionate appointment and challenges the rejection order dated 22.11.2012.

(3.) IN view of the above, the following order was passed with respect to the petitioner on 3.6.2009: