PARVEEN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner is aggrieved since his claim for compassionate appointment has been rejected on the ground that the father of the Petitioner was serving in a dying cadre. This issue on principle has been decided by this Court in CWP No. 6560 of 2010, dated 1st December, 2010 in Bina Devi V/s. State of H.P. and Anr.

(2.) BEING a similarly situated case, this writ petition is disposed of quashing the impugned order, Annexure P -1 and directing the second Respondent to consider the matter afresh in the light of the above decision and take appropriate action thereon within a period of two months from the date of production of a copy of this judgment along with copy of the writ petition and the copy of the judgment referred to above, by the Petitioner.