JAGDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to give appointment to the petitioner on compassionate grounds.

(2.) It has been pleaded that father of the petitioner namely Karnail Singh was working as Junior Engineer in Irrigation Department. Karnail Singh died on 12.5.2008 while in service and therefore, an application for appointment on compassionate ground has been filed vide Annexure P-2.

(3.) Learned Counsel for the respondent-State contends that claim of the petitioner was considered only for the post of Junior Engineer, however, the said post cannot be given to the petitioner because it is a Group B post, and as per the State policy, in context of compassionate appointment, only Group C and D post can be offered. The petitioner insists on being appointed as Junior Engineer only. The petitioner does not have the right to claim a particular post.