RAM MEHAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Through the present petition, on account of death of his father in harness, the petitioner seeks compassionate appointment. On 09.06.1993, the father of the petitioner, while working as a Field Worker in the office of District Maleria Officer, Karnal, died in harness. The mother of the petitioner had pre-deceased his father and being an orphan, the petitioner, though having applied for appointment on compassionate basis as late as in the year 2005, while relying on a judgment of this Court in Renu Bala vs. State of Haryana and others C. W. P. No. 8291 of 2008, decided on 09.08.2010, seeks consideration of his application for being considered as a special case.

(2.) The matter, as sought to be projected on behalf of the petitioner, though attractive on first blush, does not stand deeper scrutiny.

(3.) In the written statement filed on behalf of the State, it is their categoric stand that at the time of death of the petitioner's father, the petitioner had another brother namely Balbir Singh, who attained majority just three months after their father's death. In spite of the same, he never applied for seeking appointment on compassionate basis nor ex-gratia compensation.