DEV CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged the order dtd. 19/9/2022 (Annexure no.14), whereby claim of the petitioner seeking compassionate appointment in place of his deceased father was rejected.

(2.) It is case of the petitioner that his father was working with the Education Department of State of Uttarakhand as Class IVth Employee/Daftari in Government Intermediate College, Saliyana, Chamoli. It is undisputed that father of the petitioner was in regular government service and he died on 6/12/2016 survived by his widow, elder brother and the petitioner, while still in service.

(3.) Petitioner moved an application before respondent no.4 for his compassionate appointment in place of his father on 21/2/2017. The said application of the petitioner for compassionate appointment, purportedly under the provisions of the Dying-in-Harness Rules, 1974 as amended up to date, was rejected by respondent no.4 vide impugned order dtd. 19/9/2022 (Annexure no.14).