SHRI CHAND Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner prays for the issue of a Writ directing the respondents to give him suitable employment on compassionate grounds as his father died while serving the State Government.

(2.) A few facts may be noticed :-

(3.) In view of the above, the action of the respondents in rejecting the petitioner's claim only on the ground that his father was employed on work charged basis, cannot be sustained. The impugned order is quashed. The respondents are directed to reconsider the matter. The needful shall be done within three months. The petitioner's claim shall be considered for Class IV post keeping in view his qualifications etc. The writ petition is allowed in the above terms. No costs.