SAT PAL Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN this petition challenge is to order dated October 24, 1997, Annexure P-4, whereby petitioner's case for appointment on compassionate grounds has been rejected being barred by time.

(2.) IT is not in dispute that father of the petitioner, namely, Hawa Singh was working as Assistant Line Man with the Haryana State Electricity Board and he died on February 5, 1990, while in service. On his death, his widow, Smt. Bhani Devi (mother of the petitioner) made an application to the Board praying for grant of ex-gratia/compassionate appointment to her son, i. e. petitioner. At the time of death of Hawa Singh, petitioner was 11 years old and was not eligible for appointment. Petitioner passed his matriculation examination held in September 1996, and thereafter, he applied for appointment on compassionate grounds. As noticed, petitioner's case has been rejected being barred by time. Counsel has cited a Division Bench judgment of this Court in Balkar singh v. State of Haryana, 1995 (2) R. S. J. 249, to contend that if the applicant is a minor when relation dies while in Government service, he cannot apply for appointment on compassionate grounds being not eligible to apply for Government job. He can only apply for job when he attains majority and becomes eligible for appointment in Government service.

(3.) CONSEQUENTLY , the writ petition fails. It is accordingly dismissed.