ROHIT KUMAR Vs. UHBVN AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner is seeking compassionate appointment as an Assistant Lines Man or a similar post, on account of the death of his father on 01.02.2002, while serving as an Assistant Lines Man.

(2.) Learned counsel for the petitioner submits that the petitioner, being a minor at that stage, could not have applied for the post and therefore applied for the post in the year 2004, upon which a letter was written to him by the Managing Director of the respondent-Corporation on 18.10.2004 (Annexure P-1), informing him that "the facility of employment on compassionate grounds is being provided in order of seniority and as on date, we have given appointment under Class-IV category upto 1.5.1999. Your case relates to the period 1.2.02, and will therefore be decided on its turn in accordance with the seniority."

(3.) Thereafter, the Managing Director again informed him vide a letter dated 22.12.2005, Annexure P-2, that in terms of the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules 2003, his case for employment was to be finalized within a period of 3 years, either from the date of issuance of the rules, or within 3 years from the date of death of the employee, failing which he would be entitled to financial assistance of Rs. 2.5 lacs.