RAKESH GUPTA Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner has approached this Court seeking appointment on compassionate ground and payment of ex-gratia. As far as appointment on compassionate ground is concerned, the mother of the petitioner is already in government service. THE Government has taken the stand that the compassionate appointment cannot be granted. As far as payment of ex-gratia is concerned at para-2 of the reply, it is stated as follows:-

(2.) THE mother of the petitioner has no grievance. THE petitioner cannot have any grievance at this stage. THErefore, we do not find any merit in the writ petition, which is dismissed accordingly.