JAGDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner's father while in service of the State of Haryana died on 28.10.1986. At the time of the death of his father, petitioner was 11 years of age. On attaining majority in the year 1993, petitioner filed an application for appointment on compassionate grounds. The case of the petitioner was not considered which necessitated the filing of this writ petition claiming appointment on compassionate grounds.

(2.) Notice of motion was issued in response to which written statement has been filed on behalf of the respondents.

(3.) In the written statement filed, it has been stated that the petitioner had applied for appointment on compassionate grounds after a lapse of seven years of the death of his father and, therefore, his application for appointment on compassionate grounds could not be considered.