SUKHWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner, who is currently working on a Class-IV post under the Department of Agriculture, State of Punjab having been appointed as such on a compassionate basis, has filed the instant writ petition claiming appointment to the post of Clerk, instead.

(2.) It has been submitted that the father of the petitioner was working as a Sub Inspector, Agriculture and died on 29.1.2008 in harness.

(3.) Upon the death of his father, the petitioner raised a claim for being appointed on a compassionate basis. At that point of time the educational qualifications of the petitioner were 10+2 with Diploma in Computer Application. The claim of the petitioner was considered and he was given appointment to a Class-IV post in the office of the Chief Agriculture Officer, Ferozepur vide order dated 27.10.2009 (Annexure P-5). It is the petitioner's own case that he accepted such appointment on Class-IV post without any protest and joined on the same.