JAGDISH KUMAR Vs. HPSEB LTD

JUDGEMENT

(1.) PETITIONER's father was appointed as Beldar in the respondent-Board. He died on 20.10.1998. Petitioner submitted an application, seeking appointment on compassionate basis. Case of the petitioner was considered and he was offered appointment to the post of Clerk on daily wage basis instead of on regular basis vide memorandum dated 11.12.2006. He joined his duties on 09.01.2007.

(2.) CASE of the petitioner, in a nut-shell, is that since his father has died on 20.10.1998, he should have been considered 1 Whether the reporters of the local papers may be allowed to see the judgment? No. for regular appointment as Clerk under the old scheme notified on 19.06.1990.

(3.) I have heard the learned counsel for the parties and gone through the pleadings carefully.