GURAVTAR SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to consider him for the post of Home Guard Volunteer.

(2.) The petitioner's father joined as member of U.T., Chandigarh Home Guard on 23/7/1996. He passed away in harness on 28/1/2023. Petitioner's mother vide representation dtd. 15/1/2023 requested respondent to appoint petitioner as Home Guard but to no avail. As per policy of the administration, dependent members of Government Servant dying in harness should be considered for compassionate appointment. The relevant extract of the policy reads as: -

(3.) Learned counsel for the respondents submits that competent authority would consider claim of the petitioner and pass an appropriate order within two months from today.