HARPREET SINGH Vs. STATE OF PUNJAB AND OTHER

JUDGEMENT

(1.) This petition filed under Articles 226 and 227 of the Constitution of India prays for issuance of a writ in the nature of mandamus directing the respondents to decide the case of the petitioner in context of his claim for appointment on compassionate grounds.

(2.) The facts in brief are that Sh. Gurcharan Singh s/o Labh Singh was working as Chief Inspector in Punjab Roadways, Amritsar-I Depot and died in harness on 03.07.1985. Sh. Gurcharan Singh is survived by 7 legal heirs namely Inderjit Kaur-wife, 5 daughters and one son. The petitioner is the son of Gurcharan Singh who, at the time of death of his father, was a minor.

(3.) To consider the facts in sequence of events, it transpires that Smt. Inderjit Kaur, widow of Gurcharan Singh applied for appointment on compassionate grounds. In response to her application a letter No. SE 2 (3) CWP No. 18603 of 2009 2 27077-150 dated 21.10.1988, Smt. Inderjit Kaur was invited to reach the office of respondents on 13.11.1988 for test. Inderjit Kaur, however, never turned up to take the test. The said person was again requested to come vide communication dated 01.03.1989. Inderjit Kaur, vide her application dated 28.03.1989, stated that she is unable to learn typing and cannot take type test. Inderjit Kaur requested the respondents that her daughter Rajneet Kaur, studying in B.A-I be appointed in her place. In such circumstances, the respondents considered the case of Rajneet Kaur for appointment on compassionate grounds. Punjab Government Personnel and Administrative Reforms Department (Redeployment Cell) forwarded the case of Rajneet Kaur i.e. sister of the petitioner to Deputy Commissioner, Amritsar for appointment as a Clerk on compassionate grounds. Even Rajneet Kaur did not join the office of Deputy Commissioner, Amritsar. Inderjit Kaur made representation that Rajneet Kaur got married and, therefore, is not willing to serve. Name of the son of Inderjit Kaur namely the petitioner be considered for appointment on compassionate grounds.