(1.) THIS is a writ petition filed by the petitioner challenging the order dated 20th June, 2006 passed by Sh.Prakash Chander, Asstt. Commissioner (General) Delhi Jal Board by virtue of which his application was rejected by the respondent, for being appointed on compassionate ground because of the fact that the widow of the deceased Dalip Singh, an employee of the respondent had received a payment of Rs. 3,78,000/ - on account of pensionary benefits. It was observed that the said sum was sufficient in the view of the department, for meeting the requirement of the family. This view was formed by the Screening Committee which considered the application for compassionate appointment. In addition to this, it was also observed in the impugned order that there are more deserving cases to be appointed in the 5% quota of posts which are allocated/earmarked for being appointed on compassionate ground.
(2.) BRIEFLY stated the facts of the present case are that the petitioner had actually got a reference made to the Industrial Tribunal -III from the Government of Delhi on 20th October, 2005 in the following terms:
(3.) THE petitioner thereafter, is purported to have made an application stating his claim for appointment on compassionate ground, on the ground that his father Sh.Dalip Singh, an employee of the respondent/Delhi Jal Board had died on 23rd June, 1997 while as in normal course, he would have superannuated on 31st December, 2001. His last drawn salary was Rs. 750/ - per month ** and the amount which was released to the widow of the deceased employee was to the tune of Rs. 3,78,000/ -. The request of the petitioner was considered by the Screening Committee in the light of the policy for appointment on compassionate ground but the Screening Committee did not find the case of the petitioner fit to be recommended to the Competent Authority to grant him appointment on humanitarian ground. This decision was arrived at by the Screening Committee primarily on account of two reasons: