VARINDER KUMAR Vs. MUNICIPAL CORPORATION CHANDIGARH

JUDGEMENT

(1.) The petitioner through instant writ petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to appoint him on compassionate ground.

(2.) The petitioner's father was initially engaged as Chowkidar on daily wage basis in UT Chandigarh Administration w.e.f. 1/4/1983. He was brought on Work Charge Cadre as Chowkidar vide order dtd. 12/4/1985. Vide notification dtd. 20/5/1996, he was transferred to Municipal Corporation, Chandigarh as Work Charge Chowkidar on deemed deputation basis. He passed away in harness on 29/11/2010. He was survived by 02 dependents including petitioner. The petitioner applied for compassionate appointment after his father's death.

(3.) Learned counsel representing the respondents submits that by order dtd. 12/11/2018, the respondent returned applications of 98 candidates on the ground that they have applied against Group D posts whereas compassionate appointment can be made against Group C posts. Name of petitioner was included in the said list.