DHARAMVEER Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE present application has been filed for restoration of the petition, which was dismissed for non -prosecution vide order dated 20.05.2015, passed by this Court. For the reasons set out in the application, that is duly supported by an affidavit, the same is allowed. Order dated 20.05.2015 passed by this Court is recalled and the petition is restored to its original number.

(2.) C .M. stands disposed of.

(3.) HARI Singh i.e. father of the petitioner joined as Beldar in Ranjit Sagar Dam Project on 29.05.1985 on work charge basis. He left the job on 19.01.1992 without any sanctioned leave/intimation to the competent authority. As a result, his services were terminated on 14.08.1992 w.e.f. 19.01.1992 on account of willful absence despite repeated reminders issued to him by the Department. Subsequently, heirs of Hari Singh reported his death on 01.12.1992 to the Department. In fact, a Civil Writ Petition No. 4612 of 2011 was filed by his widow Smt. Khimi Devi claiming retiral benefits and a government job for her son Dharamveer (petitioner). Pursuant to an interim order dated 20.11.2013 passed in the said petition, this Court had issued the directions: