MAHESWAR SAHOO AND ANOTHER Vs. GRIDCO, BHUBANESWAR, KHURDA, REPRESENTED THROUGH CHAIRMAN-CUMCHIEF MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India has been filed whereby and whereunder the direction upon the opposite parties, specifically opposite party no.2- Executive Enginner, Bhanjanagar Electrical Division (B.N.E.D.), SOUTHCO, Bhanjanagar, Ganjam has been sought to appoint the petitioner no.1 under the Rehabilitation Assistance Scheme i.e. by way of compassionate appointment befitting to his educational qualification within a stipulated time.

(2.) The brief fact of the case as per the pleading made by the petitioners is that the father of the petitioner no.1 and husband of petitioner no.2, who was an employee of erstwhile Orissa State Electricity Board, has joined his duty there, but while serving has died on 1.7.1997. The petitioner no.1, after death of his father, has made an application for consideration of his case for appointment on compassionate ground under the provision of Rehabilitation Assistance Scheme in the year 1995 along with all documents, but no effect.

(3.) The instant writ petition has been filed by the petitioners in view of the provision of Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 which has been adopted in view of the provision of Rule-11 of the Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 and under the provision of Orissa State Electricity Board Service (Rehabilitation Assistance) Regulation, 1992 (hereinafter referred "Regulation-1992") petitioner no.1 is entitled to get appointment on compassionate ground under the said provision.