PRASANT KUMAR ROUT Vs. CHAIRMAN-CUM-MANAGING DIRECTOR, GRID CORPORATION OF ORISSA LIMITED, BHUBANESWAR, KHURDA

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 party-GRID Corporation of Orissa Limited has been sought to appoint the petitioner under the Rehabilitation Assistance Scheme i.e. by way of compassionate appointment commensurate with his educational qualification within a stipulated time.

(2.) The brief fact of the case as per the pleading made by the petitioner is that the father of the petitioner, who was an employee of erstwhile Orissa State Electricity Board, has joined his duty there, but while serving has died on 23.6.1994. The petitioner, after death of his father, has made an application for consideration 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 opposite party no.4, however, has intimated the mother of the petitioner vide communication contained in Letter No.7521 dated 27.11.1997 to apply for financial assistance to the tune of Rs.1,00,000/- on the death of her husband under Rehabilitation Assistance Regulation1996 of GRIDCO Limited instead of claiming compassionate appointment of her son. Hence, the instant writ petition has been filed by the petitioner 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") he is entitled to get appointment on compassionate ground under the said provision.