BALDEV RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by the order dtd. 10/7/2020, passed by the learned Single Judge, in CWPOA No.817 of 2019, titled Baldev Ram versus State of H.P. and others, in dismissing the writ petition, the petitioner is in appeal.

(2.) The case of the petitioner is that the petitioner's father was working as a Dozer Operator with the respondent-Department. He died in harness, leaving behind his wife, two sons and a daughter. The petitioner, being one of the dependents, namely, the son, sought for appointment on compassionate grounds. The affidavits of the other legal representatives, entitled to seek employment, were also filed, stating therein that they have no objection for the son getting the employment. The respondents, communicated the petitioner in terms of letter dtd. 13/6/2011, vide Annexure P-4 to the writ petition, which reads as follows:-

(3.) Questioning the same, the writ petition was filed.