BALKAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prima facie being of the view that the case of the petitioner was covered by the decision of this Court in Civil Writ Petition No.2463 of 1991 rendered on July 22, 1992 (copy Annexure P- 5), this Court had directed the respondents on May 17, 1994, to consider the case of the petitioner in view of the aforesaid judgment. Learned counsel for the respondent says that he has no instructions in the matter as to what further action has been taken after May 17, 1994.

(2.) We have heard the learned counsel for the parties and have carefully perused the judgment in Civil Writ Petition No.2463 of 1991. The father of the petitioner had died in July, 1983, while in Haryana Government service and at that time, the petitioner was ten years of age. The non- consideration of the case of the petitioner for appointment on compassionate ground is being supported by argument that the petitioner had not made application for appointment on compassionate grounds within a period of three years from the date of death of his father.

(3.) It has been held in the above said judgment that if the applicant is a minor when his relation dies in Government service, naturally he cannot apply for appointment on compassionate grounds being a minor and not eligible to apply for Government job. He can only apply for the job when he attains majority and becomes eligible for appointment in Government service. Admittedly, the petitioner applied for Government job on compassionate grounds under the relevant instructions on the subject immediately after he attained majority.