MANISH SHARMA Vs. PUNJAB MANDI BOARD AND ORS.

JUDGEMENT

(1.) THROUGH the present writ petition, the petitioner seeks quashing of order dated 4.11.2014 (Annexure P -19) through which the claim of the petitioner for appointment to the post of Supervisor on compassionate basis has been rejected. The petitioner further prays for issuance of a direction to the respondent -Punjab Mandi Board (hereinafter referred to as "the Board") to appoint him on the post of Supervisor.

(2.) A few facts may be noticed.

(3.) THE petitioner's father who was an employee of the respondent -Board died in harness on 27.10.2009. On the death of his father, the petitioner filed an application seeking appointment on compassionate basis. After consideration of his application, the petitioner was asked whether he would accept appointment on a Class -IV post and if he did, he should file an affidavit to that effect. It is the admitted position that the petitioner filed an affidavit with the respondent -Board that he would have no objection if he was appointed on a Class -IV post. On filing of such affidavit by the petitioner, he was offered appointment to the post of peon which he accepted and joined in June 2011. After about four years, through the present petition citing cases of some other persons who according to the petitioner were similarly placed, the petitioner seeks appointment as a Supervisor instead of a peon.