BIRENDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner at length and perused the record of the case.

(2.) The petitioner is claiming appointment in the Public Works Department of Punjab on the basis of the diploma which he completed in the year 1999. He is claiming the appointment on compassionate grounds. His father was working as a vocational teacher in the education department when he passed away. The petitioner made an application for a job in the year 1996. He also appeared at a camp organised on 18.1.2000 by the Punjab School Education Board to put forward his claim for appointment or priority basis. It is submitted by the learned counsel for the petitioner that although the claim of the petitioner has been recommended by the Education Minister, Punjab, yet the department has neither issued the order of appointment not his case has been considered.

(3.) Having considered the entire matter, we are of the considered opinion that the petitioner would not be entitled to be considered for appointment on compassionate grounds. It is well settled proposition of law that the appointments on compassionate grounds are to be given in emergent situations to prevent the family of the deceased public servant falling in to penury. Compassionate appointment is not to be given to one of the legal heirs of the deceased as a matter of right. In the present case, the father of the petitioner, admittedly, died on 25.7.1993. The family seems to have managed to survive for a period of nine years after his death. The petitioner will, in all probability get a well paid job on the basis of his educational qualification. We find no ground to interfere.