JAGSIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking employment on compassionate ground on account of death of his father, who died in harness on 28.1.1972. The employment has been claimed on the basis of Haryana Government Instructions dated 21.12.1979.

(2.) On notice of motion having been issued, respondents have put in appearance and filed written statement. The plea taken in the written statement is that the employment cannot be given to the petitioner as his father remained absent from duty from 1.6.1971 to 28.1.1972 and he died during that period.

(3.) After having heard learned counsel for the parties and perusing the paper book, we are of the view that mere absence from duty is not a good ground to deny employment on compassionate ground. It is not the case of the respondents that the service of petitioner's father were terminated. In this view of the matter, we have reached the conclusion that the father of the petitioner had died in harness and the petitioner cannot be denied employment on compassionate ground.