VIVEK Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner is son of a deceased Government servant, who died in harness. Petitioner's father was employed as a Senior Assistant in Forest Department. He died at the age of 51, on 2.8.2006. Petitioner applied for appointment on compassionate ground in April, 2007, after completing his education. His application, though recommended by Divisional Forest Officer, did not find favour with the higher authorities and his request was turned down on the ground that family of the deceased does not appear to be in indigent circumstances. Another representation made by the Petitioner was also rejected. Now he has approached this Court for issuance of a direction to the Respondents to appoint him on compassionate ground.

(2.) In the reply it is stated that only those persons are given the benefit of appointment on compassionate ground, whose families are left in indigent circumstances by the deceased employee and that recently Government has taken a decision to consider, on priority basis, the cases of those persons, whose both parents are dead or whose husband is dead.

(3.) I have heard leaned counsel for the parties and gone through the record.