RAMESHCHANDRA Vs. DHIRAJ DHAWAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner through video conferencing.

(2.) According to the petitioner the respondent No.1 was prosecuted under section 307 read with section 34 of the IPC as he caused stab injuries to his nephew. He was convicted under section 324 read with section 34 of the IPC by the trial Court which had been confirmed in CRA No.859/2001 by the High Court . The mother of the respondent No.1 was a Safai Karamchari in Nagar Parishad, Manasa and she died while in service on 27.04.2001, however, at that point in time compassionate appointment was denied to the respondent No.1 but after the retirement of his aunt Smt.Geetabai on 31.12.2012 who was also working in the Nagar Parishad as Jan Sevak the respondent No.1 has been given a compassionate appointment in the Nagar Parishad. After getting the appointment now he is harassing the present petitioner, therefore, he submitted an application Annexures P/1, P/2 and P/3 seeking an enquiry in respect of the illegal appointment procured by respondent No.1 by manipulating the service records of Smt. Geeta bai and when no action has been taken, he is before this Court.

(3.) The petitioner who is aged 71 years of age is himself a retired Safai Karamchari. It seems that he has previous enmity with the respondent No.1. He has filed the copy of appointment order of respondent No.1 in this writ petition nor he has disclosed the date of compassionate appointment as Safai Karamchari in the Nagar