ASHWANI KUMAR, SON OF LATE SHRI MILAP CHAND, RESIDENT OF VILLAGE AND POST OFFICE MAJHERNA, TEHSIL BAIJNATH, DISTRICT KANGRA, H.P. Vs. THE STATE OF HIMACHAL PRADESH THROUGH THE SECRETARY (EDUCATION) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.) PETITIONER has prayed mainly for the following reliefs: -

(2.) ANNEXURE A -4 is the letter dated 21st March, 2006 conveying the rejection of petitioner's application for appointment on compassionate basis.

(3.) THIS in my considered view is not permissible in law. The Apex Court in Govind Prakash Verma Versus Life Insurance Corporation of India and Others, (2005) 10 SCC 289 has held as under: -