AMIT GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer of the petitioner in this case is to provide him compassionate appointment on the ground that he is fully covered by the Policy of 2002 of the State of Punjab, as amended in the year 2008.

(2.) The admitted facts are that the father of the petitioner died in harness as a Medical Officer in Sunam, District Sangrur, State of Punjab, on 17.12.1994. However, the petitioner was a minor on that date, being around 13 years of age, and his mother did not choose to secure any compassionate appointment for herself. The record however reflects that basing upon her request, the Civil Surgeon, Sangrur, addressed letter dated 22.05.1999 to the Director, Health and Family Welfare, Chandigarh, informing him that the widow had sought reservation of one post for compassionate appointment of the petitioner. Thereafter, the petitioner's mother submitted application dated 30.08.2012 seeking appointment of the petitioner as a Kanungo in the Revenue Department or as a Computer Teacher in the Education Department on compassionate grounds. The authorities seem to have forwarded this application to the offices concerned but found that neither the post of Kanungo nor the post of Computer Teacher were available. The petitioner then submitted application dated 05.07.2013 seeking to withdraw the earlier application dated 30.08.2012 and requesting that his case be considered for appointment to any post in the Punjab Civil Secretariat, as per his qualification. This request of the petitioner was forwarded to the Personnel Department of the State of Punjab. While the same was under consideration, the petitioner again submitted representations dated 4.10.2013 and 10.10.2013, seeking consideration of his case for appointment to the post of Clerk. At this stage, the authorities applied their mind and came to the conclusion that the case of the petitioner would not be covered by the Policy dated 21.11.2002.

(3.) It is on the strength of the aforestated factual milieu that the petitioner now seeks the relief of compassionate appointment in the service of the State.