RISHI RAJ Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) By this petition, the petitioner seeks quashing of an order/communication dated 30.04.2012 (Annexure P-4 with the petition), by which his claim for appointment on compassionate basis, to a post in the respondent bank, has been rejected, informing him that the Financial Commissioner-cum-Principal Secretary to the Government of Haryana, Department of Cooperation (respondent no.1 herein), had intimated the petitioner that the "matter has been filed after consideration".

(2.) The background to the matter is that the father of the petitioner, Sultan Singh, was working as an Establishment Officer/Junior Accountant in the respondent bank, i.e. The Bhiwani Central Cooperative Bank Limited, Bhiwani, and while in service he unfortunately died on 16.09.1994. The petitioner being a minor, his mother Smt. Shakuntala Devi made an application to the bank on 24.11.1994, to reserve one post for the petitioner for appointment on ex-gratia basis, which was considered and accepted, as noticed above, vide the aforesaid resolution. A copy of the resolution has been annexed as Annexure P-1 with the petition, with the decision taken thereon conveyed to the petitioners' mother by the Managing Director of the bank (respondent no.4 herein), vide a communication dated 22.02.1995 (copy Annexure P-2).

(3.) The petitioner is stated to have passed the 10+2 examination in the year 2004 at the age of 19 years, after which his mother, vide a letter dated 21.06.2004, requested the Managing Director to appoint the petitioner on the post of a Daftri, in terms of the aforesaid decision, with further reminders sent on 18.08.2004 and 15.09.2005.