(1.) The instant petition is directed against the order dated 23.6.2014 (Annexure P-8) and in terms of which the claim of the petitioner seeking appointment on compassionate basis was declined.
(2.) Briefly noticed, father of the petitioner, who was serving as Constable with the Punjab Police, died in harness on 26.8.200 Petitioner at that point of time was a minor, his date of birth being 29.1.1996. Apparently, upon having attained the age of majority an application was submitted seeking appointment on compassionate basis and which has led to the passing of the impugned order dated 23.6.2014.
(3.) Upon notice of motion having been issued, a joint reply of the Additional Deputy Commissioner of Police, Headquarters and Security, Jalandhar on behalf of respondents no. 1 to 3 has been filed and placed on record.