AMARJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The grievance of the petitioner, in the present petition, is that his mother died on 19.02.2008 while she was working as SS Mistress on regular post in Government Girls High School Khun Khun Kalan, District Hoshiarpur. Petitioner applied for compassionate appointment as vocational master but his case has been rejected on the ground that he was not possessing the requisite qualification for the said post.

(2.) The claim of the petitioner was rejected vide order dated 14.08.2008 by the respondent department which was never conveyed to him. Petitioner came to know about the rejection order through RTI application vide letter dated 06.03.2012.

(3.) In the written statement, the stand taken is that the father of the petitioner had retired as Agriculture Master on 31.05.2007 from G.S.S.S. Fatehpur Bhattalan, District Hoshiarpur and on his superannuation, he got Rs. 4,60,515/- as gratuity and Rs. 1,12,395/- as leave encashment and he is also getting monthly pension at the rate of Rs. 13,500/- per month. Learned counsel for the respondent-State submits that the claim of the petitioner has rightly been rejected as it is not a case, whereby, the petitioner is not having any source of income and whole of the family was dependent upon the deceased.