BALWAN SINGH Vs. MD, HPGCL

JUDGEMENT

(1.) THE petitioner is aggrieved by order dated 27.4.2012 (annexure P -5) passed by the Chief Engineer rejecting the claim of the petitioner for compassionate appointment on the basis of the policy of the Govt. dated 6.5.1985/7.4.1992 to give employment to one of the members of the family, whose land has been acquired for Thermal Plant, Panipat. Pursuant to directions in COCP 2367 of 2010 dated 23.1.2012. The claim of the petitioner was considered and rejected by passing the following order: -

(2.) SINCE the petitioner does not have any enforceable legal right for employment as a Meter Reader or Daily Wager under any statutory rule and Article 14 or 16 of the Constitution of India having not been violated, no ground is made out for interference. Dismissed.