ASHOK KUMAR Vs. MD, HPGCL AND ORS.

JUDGEMENT

(1.) THE claim of one Phool Kumar, elder brother of the petitioner for compassionate employment pursuant to Policy decision dated 7.4.1992 to provide employment to the land owners, whose land had bee acquired against the vacancies of Meter Readers in case of Matriculation and Daily Wagers in case of under Matriculate or Illiterate, has been rejected by the Chief Engineer on 7.2.2012 (Annexure P -10) by observing as under: -

(2.) I have considered the claim of the petitioner Ashok Kumar and I am of the opinion that the claim of his father and his brother, Phool Kumar has already been considered. The petitioner has filed this petition for the first time before this court claiming that his brother Phool Kumar had relinquished his right in his favour, to be considered for employment he having become over age for job. The petitioner cannot now at this belated stage step into the shoes of his brother Phool Kumar or father Laxman for compassionate appointment. No ground is made out for issuing any directions to the respondents. Dismissed