SAGAR VERMA Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 29.01.2013 at Annexure P-3, whereby the claim of the petitioner seeking appointment on compassionate basis has been rejected.

(2.) Brief facts that would require notice are that the father of the petitioner was serving as Excise & Taxation Inspector under the Department of Excise & Taxation, State of Punjab and died in harness on 06.12.2011. He left behind his legal heirs i.e. his widow, two daughters and two sons including the petitioner. The petitioner submitted an application seeking appointment on compassionate grounds and such claim has been rejected in the light of the impugned order dated 29.01.2013 (Annexure P-3). A perusal of such order reveals that the mother of the petitioner i.e. Smt. Vinod Kumari is serving as a Lower Division Clerk with the Electricity Board and is drawing salary of Rs.25,680/- per month.

(3.) Counsel for the petitioner would assail the impugned order of rejection on the ground that the claim of the petitioner seeking compassionate appointment is in violation of the government instructions dated 21.11.2002 at Annexure P-2 issued on the subject. Counsel would refer to clause 11 (a) which reads in the following terms: