PITAMBER LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Learned Counsel for the parties.

(2.) BY means of present petition, the Petitioner has challenged the orders dated 07.11.2007 and 08.02.2008 by which his claim for compassionate appointment has been rejected on the ground that there is no provision in Dying -in -Harness, Rules 1974 for giving appointment to the dependent of missing government servant.

(3.) WHILE allowing the writ petition this Court observed that principle of memorandum dated 09.10.1998 issued by the Department of Personnel and Training, Ministry of Personnel, Public Grievance and Pensions, Government of India, which provides that cases of missing government servants are also covered for compassionate appointment will also be applicable in the present rase. Judgment passed in Writ Petition No. 1339 (S/S) of 2005 was not challenged by the Respondents in appeal and same became final.