BIJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Feeling dis-satisfied with the offer of appointment made to him by the Director, Pandit Bhagwat Dayal Sharma Post Graduate Institute of Medical Sciences, Rohtak, vide Annexure P-7 dated 9.7.1996, the petitioner has invoked the extraordinary jurisdiction of the High Court under Article 226 of the Constitution and has prayed that the respondents be directed to re consider his case for appointment on compassionate ground in the light of the decision dated 20.12.1996 rendered in C.W.P. No. 17633 of 1995 'Surinder Singh v. State of Haryana & Ors.'

(2.) The facts which are necessary for deciding whether the petitioner is entitled to any relief or not, are that Smt. Saroj wife of the petitioner died on 15.5.1994 while working as Staff Nurse in the respondent-Institute. Immediately thereafter, the petitioner applied for appointment on the post of Receptionist under the ex-gratia scheme. His application was forwarded to the Chief Secretly, Haryana on 2.9.1994. After some correspondence, the Director of the respondent-Institute informed the petitioner that he can be appointed in the pay scale of Rs. 1200-2040 or in a lower pay scale and he may apply for the same. This has been questioned by the petitioner on the following two grounds :

(3.) We have heard Shri R.K. Malik, learned Counsel for the petitioner at length.