RAM KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This is a petition for issuance of a writ of mandamus directing the respondents to appoint the petitioner on a Class-III post on compassionate ground.

(2.) Father of the petitioner, Shri Malik Ram, died on 13.12.1994 while serving as Conductor in the Haryana Roadways. Mother of the petitioner submitted an affidavit before respondent No. 3 with a request that the petitioner, who happens to be the eldest son of late Shri Malik ram be appointed on compassionate ground. At the relevant time, the petitioner had passed matriculation examination. Respondent No. 3 made recommendation for appointment of the petitioner against a Class-IV post but no order was issued by the respondents appointing the petitioner as a dependent of late Shri Malik Ram. This is the background in which the petitioner has approached this Court and has made the prayer as aforementioned.

(3.) In the reply, the respondents have pleaded that the petitioners case for appointment on compassionate ground is under consideration as a Class-IV employee and his name has been included in the priority list at Sr. No. 191. The respondents have pleaded that the petitioner would be appointed on compassionate ground on his turn.