SOURAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India seeking an appropriate writ or direction to quash the impugned order dtd. 27/5/2022, wherein the petitioner has been held ineligible for compassionate appointment with a further prayer that the petitioner be granted compassionate appointment under the Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019.

(2.) In brief, the facts are that the father of the petitioner (since deceased) was working with the Haryana Police Academy Madhuban. He was employed as a Cook on 12/10/1995 on daily rated/work charged/casual basis with the office of respondent No.3. He was subsequently regularized on 26/5/2006 with effect from 1/10/2003, however, he expired on 4/2/2016 due to natural causes. At the time of his death, the petitioner was minor, aged 14 years 3 months. The mother of the petitioner received compassionate assistance under Rule 5 of the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006 ("the Rules of 2006" for short), as per the entitlement. Subsequent to the Rules of 2006, the Government of Haryana formulated the Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019 ("the Rules of 2019" for short), which came into effect on 1/8/2019. At that time, the petitioner was still minor having attained the age 17 years and 9 months. On attaining the age of majority, the petitioner made a representation to respondents No. 2 and 3 for considering him for appointment on compassionate ground as per Rules of 2019, which was rejected by the impugned order dtd. 27/5/2022. Aggrieved against the said rejection, the instant writ petition has been preferred.

(3.) Learned counsel for the petitioner would contend that the petitioner herein would be entitled to compassionate appointment on the ground that his father had died while in service and Rule 4 of the Rules of 2019 envisages that a family member shall be eligible for consideration of compassionate appointment, subject to the conditions that the deceased or missing Government employee should have completed five years of services on regular basis; has not attained the age of fifty-two years or more upto the date of death or missing and not to be suspected to have committed fraud or joined any terrorist organization or gone abroad. It is further submitted that in the present case, the father of the deceased had completed more than five years of regular service and had not attained the age of 52 years; nor was suspected of having committed any fraud or joined any terrorist organization or had gone abroad and, therefore, by virtue of Rule 5, the petitioner would be entitled to compassionate appointment. It is further submitted that on promulgation of the Rules of 2019, an application had been preferred by the petitioner, which ought to have been considered on the basis of the rules of 2019 Rules and, therefore, impugned order is not sustainable.