RAJINDER KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This civil writ petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to give the petitioner the post of Draftsman as per his qualifications.

(2.) It transpires that the father of the petitioner was employed as Earth-work Mistri. The said person died while in service on 07.10.1987. The mother of the petitioner approached Executive Engineer, Jalandhar Water Sewerage Division, Jalandhar vide Annexure P-5 dated 30.03.1992 for giving appointment on compassionate grounds to the post of Draftsman to the petitioner, i.e. the son of the deceased. It has been asserted that the petitioner was eligible for the post of Draftsman.

(3.) Learned counsel contends that in the year 1992, the respondents have given appointment to the posts of draftsman to certain other persons on compassionate grounds. In the case of the petitioner, however, the petitioner was given appointment as Junior Draftsman in September 1992. It has been asserted that vide Annexure P-7, another person, Sh. Kishan Gopal Sharma was given the offer of the post of Draftsman and, therefore, even the petitioner would be entitled to the said post.