RUPINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court by way of filing the present writ petition under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to appoint him on compassionate ground on some suitable post after the death of his parents while in service.

(2.) Learned counsel for the petitioner submits that as per policy of the year, 1990, the dependent of a deceased Government employee is to be appointed, in case, none of their dependant was major. The petitioner was left alone in the family and nobody was there to look after him. The petitioner, on becoming major on 14.02.2005, moved an application dated 25.04.2005 but still, he has not been appointed. Learned counsel also submits that many representations were made but no action has been taken thereupon so far.

(3.) Learned counsel for the petitioner has also relied upon the judgment of Full Bench of this Court in case Krishan Kumar vs State of Haryana and others, 2012 2 SCT 736 as well as instructions dated 03.11.1988 clarified vide circulars dated 27.03.1991 and 13.12.1993.