NIRMAL SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Mr. P.K. Jindal, Executive Engineer, Provincial Division No.2, PWD (B&R) Sirsa is present in Court and has filed an affidavit relating to action taken by the Department during the intervening period from 31.01.2006 to 31.07.2006. There is no proper explanation to the extent that Department had asked the petitioner to furnish succession certificate. Therefore, there is no delay on the part of petitioner in furnishing succession certificate. Concerned respondent is hereby directed to pass an order of appointment on compassionate ground for class IV post on notional basis and place it on record by the next date of hearing.

(2.) At this stage, learned State counsel resisted for issuance of order of appointment. Hence, matter heard on merits.

(3.) In the instant writ petition, petitioner has questioned the order dated 01.09.2015 (Annexure P/3) by which respondents have rejected his claim for compassionate appointment as well as financial assistance.