PREM CHAND Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) PETITIONER was appointed as a Pioneer on temporary basis in the respondent -organization on 21.01.1969.

(2.) He was conferred with quasi permanent status on 21.01.1972. He was discharged from service on 15.09.1973 due to reduction in establishment. Petitioner made a representation for suitably rehabilitating his son. He also preferred an Original Application before the learned erstwhile Himachal Pradesh Administrative Tribunal, which was withdrawn on 14.03.2011. It is borne out from the reply that petitioner's son was considered for appointment to the posts of Pioneer and Cook vide advertisement No. 01/2010. Petitioner's son has secured 41.71% marks in matriculation examination and has not produced the dependency certificate. 15% marks were also available to the dependents of GREF personnel. The cut of percentage to issue call letters to the candidates for the post of Cook and Pioneer was 60% in matriculation examination. In case the petitioner's son is also given grace marks, even then his percentage would be less than 60%.