RAJU Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) ACCORDING to the petitioner, being duly qualified to hold the post of Class-III, he should have been appointed in Class-III while offering the compassionate appointment. It is now well settled law that compassionate appointment can be made in the lowest rank of Class-III post, in case an incumbent possesses the requisite qualification and subject to availability of vacancy. There will be a direction to second respondent/competent authority to look into the grievance of the petitioner in the light of observations contained in the judgment and take appropriate action in accordance with law within a period of four months from the date of production of copy of this judgment alongwith a copy of the writ petition by the petitioner.