SUNIL YADAV Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed for issuance of directions to the respondent-authorities to appoint the petitioner on compassionate grounds.

(2.) The father of the petitioner was working as a Driver and died in harness on 108.2005. He applied for a job on compassionate grounds on 09.09.2005. Pursuant to reminder dated 21.01.2009 the respondent No.4 forwarded the case to the respondent No.3. However in response thereto the petitioner was informed that in this interregnum the 2006 Rules had come into existence and therefore, the petitioner would be held entitled only to the benefits provided under those Rules. It is in these circumstances that the present petition was filed claiming that the petitioner was entitled to be given a job.

(3.) Learned counsel for the petitioner has fairly accepted that the issue of grant of job is now beyond the pale of any controversy in view of the decision of the Supreme Court in the matter of Union of India and others v. Sima Banerjee, passed in Civil Appeal No.251 of 2017, decided on 10.01.2017. However, he claims that he would have to be given the benefit of ex-gratia compensation in terms of the 2006 policy.