PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner herein, inter alia, seeks issuance of a writ in the nature of Certiorari for quashing the impugned order dtd. 8/8/2019 (Annexure P-19), whereby, claim of the petitioner for granting compassionate appointment on account of his missing father (considered to be dead in 2005 as per rules), has been declined and only a compensation of Rs.2.50 lakh has been granted.

(2.) Brief facts first. Father of the petitioner, namely Sh. Mahabir Singh was working as conductor in the Haryana Roadways Rohtak depot. Sh. Mahabir Singh remained absent from the duty with effect from 25/9/1997. Many letters were issued to him to join his duties, but he did not turn up. Finally, vide order dtd. 21/10/1997 he was suspended from the duty. An Enquiry Officer was appointed and charge sheet was issued to Sh. Mahabir Singh at his home address through registered post. However, the same was returned with the endorsement that he was out of his native village. Subsequently, Sh. Mahabir Singh was reinstated into service vide an order dtd. 10/3/1998 but on the same very day, he did not return back having left home to join his duty. The petitioner then lodged a report with the police station Sadar Dadri to this effect vide repat No.7 dtd. 24/8/1998 (Annexure P-1).

(3.) However, father of petitioner remained missing and untraceable seeking recourse to the Haryana Compassionate Assistance to the dependents of deceased Government Employees Rules 2003, which came into existence w.e.f. 28/2/2003. The Rule 3 (i) defines the missing Government Employee which is as under: -