RAJAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner claims appointment on compassionate ground on account of the fact that father of the petitioner has been declared medically unfit and retired from service on 27.06.2003 on medical ground.

(2.) The petitioner has challenged the legality of the Haryana Compassionate Assistance to Dependents of Deceased Government Employees Rules, 2003 (hereinafter referred to as the "2003 Rules"), on the ground that the said Rules have taken away the rights of the dependents of an employee who has been declared medically unfit, to seek appointment on compassionate ground.

(3.) In case "Gurdevi v. State of Haryana and others, 2005 2 SCT 833 , similar claim of appointment on compassionate ground after the death of husband of the petitioner declared medically unfit for further service, was found to be unjustified in terms of 2003 Rules. It was held to the following effect :-