RAHUL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The case of the petitioner for compassionate appointment has been rejected by the respondents vide order dtd. 4/12/2020 as communicated to the petitioner on 4/1/2021. Aggrieved, he has preferred the instant writ petition.

(2.) Shri Ram Parkash, father of the petitioner was working with the respondents-department as Mate. He died in harness on 13/9/2013, leaving behind his wife, his daughter and son (present petitioner). On 16/4/2014, the petitioner applied to the respondents-department for compassionate appointment.

(3.) I have heard learned counsel for the parties and gone through the case file as well as the record produced by the respondents.