NANAK CHAND Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Since issues arising for our consideration in these two appeals are similar, they are being disposed of by this common order and judgment. The learned Single Judge has disposed of the two writ petitions by common order and judgment dated 02.5.2007, out of which these appeals have arisen.

(2.) Both the appellants herein filed their respective writ petitions against the order dated 10.4.2006 passed by the Delhi Jal Board rejecting their claim for appointment on compassionate grounds with a further direction that the appellants should be given appointment on compassionate ground.

(3.) Father of both the appellants was working with the Delhi Jal Board and died in harness on the same day i.e. 23rd October, 2001. Thereafter, the appellants herein applied for appointment on compassionate ground. However, the applications filed by the appellants were rejected on the ground that both the appellants have no liability, have received sufficient terminal dues and pension etc. Claim of Mr.Nanak Chand was also rejected on the ground that he owes a residential house. It was, therefore, held by the respondents that it is not a case which justifies appointment on compassionate ground.