RAMPAT Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Justice requires that we should command the respondents to consider case of the petitioner for being appointed with the Haryana State Electricity Board on compassionate grounds, as his father died in harness while in service of the Electricity Board.

(2.) Balbir Singh, father of Rampat-petitioner who was employed with the Haryana State Electricity Board, died on September 12, 1985. At that time Rampat-petitioner was about 14 years of age, his date of birth being February 15, 1971. Widow of Balbir Singh moved an application to the Electricity Board for providing job to her son (Rampat). This application was moved on December 1, 1985 and was rejected on January 23, 1986. Rampat matriculated in June, 1989, and thereafter he made several applications to the Board for providing him job, which were rejected one after the other. Finally such an application was rejected on January 29, 1993. Thus the petitioner has approached this Court in this writ petition.

(3.) On notice of motion having been issued, the respondents have filed the written statement, contesting the claim of the petitioner, inter alia on the ground that when earlier application of mother of the petitioner was rejected, it was in accordance with the instructions then prevalent.