LAKHWINDER SINGH Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to issue him appointment letter on compassionate ground.

(2.) The petitioner's father Mr. Banta Ram was working with Municipal Corporation, Chandigarh who passed away on 10/4/2006 in harness. Petitioner's mother applied for Class IV post on compassionate ground. Her name was included in the list of applicants who had applied under Compassionate Appointment Policy. As per Policy, name of a candidate was kept in list for three years. On account of non-availability of vacancy, petitioner's mother's name came to be deleted on the expiry of three years. The petitioner at that point of time was minor. He became major in 2014. He applied for the post of Peon on compassionate ground. The respondent vide order dtd. 26/5/2020 rejected his application as per Instructions dtd. 26/11/2013 of Chandigarh Administration.

(3.) Learned counsel for the petitioner submits that petitioner's grievance would be redressed if his name is included in the 5% quota meant for dependants of deceased employees.