MANDEEP Vs. CHAIRMAN, HARYANA VIDYUT PRASARAN NIGAM

JUDGEMENT

(1.) The prayer made in this petition is for quashing order dated 19.7.2004 ( Annexure P.3) passed by the Superintendenting Engineer, Dakshin Haryana Bijli Vitran Nigam , Hissar- respondent No.3. The petitioner claimed to be adopted son of deceased Hukam Chand who was working as Lineman. He expired on 18.2.2001 while he was in service. The natural mother of the petitioner Sheela Devi applied for reservation of one post for giving appointment to the petitioner. The case of the petitioner was filed as no application for compassionate appointment was submitted by her within the prescribed period of three years. We raised query as to how the petitioner could be considered as adopted son of Shri Hukam Chand. He has failed to give any satisfactory answer. The only submission made by the learned counsel is that he was adopted vide adoption deed on 22.8.1996. There is no adoption deed on record nor any such document has been produced before us. Moreover, the adopted father has expired in 2001 which is a sufficient period for us to conclude that the family did not come under any financial stringency. The compassionate appointment is permitted only to overcome the sudden financial crises created by the sudden death of bread winner in the family. There is thus no merit in the petition. Dismissed.