MANPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The mother of the petitioner died on 21.12.1993. She had been working as Lady Health Worker. After her death, the petitioner was granted family pension.

(2.) We are unable to accept the submissions of the learned counsel. Merely because the petitioner is unemployed would not clothe him with the right to claim appointment on compassionate grounds. In the policy framed by the State of Punjab on 21.11.2002, which has been amended on 5.2.2003 (Annexure P-11), the eligibility condition is as under: