GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner claims appointment on compassionate grounds, under the ex-gratia scheme, on account of death of his father, who was an employee of the State Police department. The pleadings of the instant case reveal that the father of the petitioner died in harness on 29.12.1996 i. e. almost a decade before the filing of the instant writ petition. One cannot lose sight of the fact that appointment on compassionate grounds under the ex-gratia scheme of the state Government, is meant to tide over a situation of extreme and suddenly financial hardship emerging on account of the death of a Government employee in harness. Since father of the petitioner died more than a decade before the filing of the instant writ petition, we are of the view, that claim of the petitioner under ex-gratia scheme of the State Government, is wholly unsustainable under law. Dismissed.