(1.) PETITIONER has brought to the notice of this Court that the judgment dated 20th May, 2010 in C.W. P. No. 1898 of 2010 has not been complied with in proper spirit. The issue pertains to the request/application made by the Petitioner for compassionate appointment. His father died on 15.08.2003. According to the Petitioner, he had taken steps immediately, in view of the indigent circumstances of the family, for compassionate appointment. This Court directed the 1st Respondent in the writ petition, Finance Secretary to the Government of Himachal Pradesh to take a final decision in the matter within a month from the date of production of a copy of the judgment alongwith a copy of the writ petition. The Principal Secretary (Finance) has accordingly passed Annexure P3, order, dated 17.06.2010, wherein it is stated that the department would be considering only the cases of widows or the cases of those whose both parents are not alive and in the case of the Petitioner, his mother was alive. Still, further it was noted in the order that the Petitioner had not applied for compassionate appointment within three years of the death of his father.
(2.) IN the reply, it is candidly admitted that the later submission was not true to the facts. Paragraphs No. 5 and 6 of the reply read as follows: