GAGANDEEP SINGH RAIKHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks setting aside of order dated 5.3.2015 (Annexure P/15) passed by the Chief Secretary, Government of Punjab whereby his claim for appointment against the post of PCS (Executive Branch) has been rejected.

(2.) The petitioner seeks consideration on the ground that his family is a terrorist victim and father of the petitioner was working as S.D.O. in the Punjab State Electricity Board in District Amritsar and lost his life on 19.9.1991. Resultantly, appointment is sought in the executive branch of the State services.

(3.) It is not disputed that in pursuance of sudden death of the father of the petitioner, the petitioner's family was given the benefit of special family pension equivalent to the last pay drawn at the time of death upto superannuation of the deceased employee and Ex-gratia grant of Rs. 50,000/- by the erstwhile Punjab State Electricity Board. The petitioner on having acquired the Diploma in Electrical Engineering on 18.3.1999 (Annexure P/4) was thereafter appointed as a Junior Engineer in pay scale of Rs. 6100-200-6500-250-8000-275-9100-300-9400 vide order dated 9.7.1999 (Annexure P/5) on compassionate ground. Thereafter during service period, the petitioner has completed his B. Tech in Electrical Engineering from the Thapar Institute of Engineering and Technology, Patiala in the month of August, 2011 (Annexure P/10). On the basis of the said improvement in qualification, the petitioner filed representation for appointment in the State services on priority basis giving various examples and seeking consideration. Initially the request was filed on 14.5.2014 on account of the fact that he had already been given appointment. The petitioner then approached this Court by way of filing Civil Writ Petition No.14983 of 2014 in which a direction was issued on 31.7.2014 (Annexure P/13) to decide the representation within a period of three months. Resultantly, the impugned order dated 5.3.2015 (Annexure P/15) has been passed.