PUSHPINDER SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE applicant had filed this OA impugning the letter No. ERD/R48PB/557/3, dated 29.05.2008 written by the Assistant Director HRD which was referred to GMT Sangrur by which the applicant was conveyed that the claim of the applicant for appointment of compassionate ground had been rejected on the basis of the policy dated 27.06.2007.

(2.) THE OA was dismissed vide order dated 06.12.2012 holding that the same was time barred. The applicant then filed CWP No. 9586/CAT of 2013 in this regard and the same has been decided vide order dated 20.01.2015 wherein para 8 onwards read as follows: - -

(3.) ARGUMENTS advanced by the learned counsel for the applicant have been heard. Learned counsel for the applicant mainly argued that the claim of the applicant for appointment on compassionate grounds had been rejected on the basis of the policy dated 27.06.2007 while the father of the applicant had died on 04.12.2005. Since the date of the death preceded the instructions of 2007, the claim of the applicant for appointment on compassionate grounds should have been considered as per the policy guidelines of 1992 and not the guidelines of 2007.