SURINDER SINGH Vs. STATE OF HARIYANA

JUDGEMENT

(1.) THE petitioner, Surinder Singh, prays for issuance of a Writ of Mandamus directing the Respondents to appoint him on compassionate considerations. The Petitioner also prays for quashing the Order dated 15.11.2002 (Annexure P -4); 10.2.2004 (Annexure P -5) as also the Order dated 11.10.2004(Annexure P -6) by which he was informed that his request for compassionate appointment had been duly considered by the Government and it was found that his case did not come within the purview of the policies of the Government and, therefore, it was not possible to accede to his request for such appointment.

(2.) THE short facts, which are necessary to be taken note of are, that the father of the Petitioner namely Raj Singh, died in harness on 16.3.1992 while he was posted as an Excise and Taxation Inspector at Jind. He left behind four sons namely: -

(3.) ACCORDING to the petitioner, the Respondents did not do anything in the matter for 10 years and the petitioner went on making repeated requests but no action was taken. Aggrieved, the petitioner sent a representation to the Chief Minister, Haryana on 11.12.2003 vide Annexure P -3. Reacting to the aforementioned representation made to the Chief Minister, the Respondents rejected the request of the petitioner and communicated their decision by the impugned Orders/Communications dated 15.11.2002, 10.2.2004 and 11.10.2004 as contained in Annexures P -4 and P -5 and P -6.