TINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for a writ, in the nature of mandamus, directing the respondents to appoint him in a government job on compassionate basis as his father died in harness, on 22.11.1997. At that time, the petitioner was barely a 7 years old child. The petitioner has pleaded that at the time of his father's death, his mother was promised that he would be given compassionate appointment on attaining the age of 18 years.

(2.) It is significant to note that neither the petitioner nor the State has placed on file, the relevant policy as applicable at the time of his father's death. The petitioner has based its entire case on two communications (Annexures P-1 and P-2). Annexure P-1 is a letter written by the Director General of Police, to the Superintendent of Police, directing that the petitioner's name be entered in the minors' register. Annexure P-2 is a memo issued by the office of Superintendent of Police, Rohtak, intimating that the petitioner's name has been entered in the minors' register and the petitioner's mother should contact the office of Welfare Inspector after he attains the age of majority and get the case prepared.

(3.) The petition is opposed by the State. It is contended that as per the clarification dated 22.03.1999, if the dependent attains the majority within a period of three years from the date of death, only then, dependent's case could be considered for compassionate appointment.