PARMOD KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has prayed for quashing order dated 9.10.2002 vide which Commissioner and Secretary to Government of Haryana, Forests Department rejected his claim for compassionate appointment by invoking para 2 of the policy contained in the instructions issued vide circular letter dated 8.5.1995.

(2.) A perusal of the record shows that the petitioner's father - late Shri Balraj Singh died on 18.6.1995 while he was working as Forest Guard. At that time, the petitioner was minor and was not eligible to be appointed in government service. Smt. Beermati, widow of the deceased employee and the mother of the petitioner was entitled to apply for appointment on compassionate ground as per the policy of ex gratia, but instead of doing that, she represented to the departmental authorities for reservation of a post for the petitioner. The Principal Chief Conservator of Forests, Haryana (respondent No. 2) entertained application dated 11.12.1995 (Annexure P-1) made by the petitioner's mother and directed that one post to be reserved for the petitioner which may be given to him on attaining the age of majority.

(3.) After the petitioner became major, Smt. Beermati again approached the departmental authorities for his appointment on compassionate ground. Respondent No. 2 forwarded his case to Commissioner and Secretary, Government of Haryana, Forest Department, but the latter declined to entertain his claim by invoking paragraph 2 of the policy decision circulated vide memo dated 8.5.1995 (Annexure P-9). This was conveyed to respondent No. 2 vide letter dated 9.10.2002 (Annexure P-8).