ANUPAM UPPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner claims appointment on compassionate grounds on account of the death of her father in harness. In this behalf, it would be pertinent to mention, that the petitioner's father, after having rendered 23 years of service in the Judicial Department of the State of Punjab, died on 26.9.2002. THE petitioner claimed appointment on compassionate grounds on account of the death of her father in harness. This claim of the petitioner was declined by the District and Sessions Judge, Rupnagar, by her order dated 4.10.2006.

(2.) A perusal of the aforesaid order, inter-alia, reveals that the mother of the petitioner was alive at the time of death of the petitioner's father, on 26.9.2002. It also reveals, that the mother of the petitioner was employed with the Punjab State Electricity Board. It is, therefore, that the competent authority, while adjudicating upon the claim of the petitioner, returned a finding, that the claim of the petitioner for appointment on compassionate grounds, consequent upon the death of her father on 26.9.2002, was wholly unsustainable in law. We are satisfied, that the aforesaid determination at the hands of the District and Sessions Judge, Rupnagar, on 4.10.2006, was fully justified and in consonance with the law laid down by the Apex Court. Dismissed.