MOTI RAM Vs. HIMACHAL PRADESH ELECTRICITY

JUDGEMENT

(1.) Petitioner had filed original application before the Himachal Pradesh State Administrative Tribunal at Shimla. After abolition of the Tribunal, the original application was transferred to this Court.

(2.) Learned counsel for the petitioner has submitted that the father of the petitioner was working as a T-Mate with the respondent-department and had died while in service, on 3/3/2007. Petitioner by approaching the respondents, had sought appointment on compassionate basis. However, the case of the petitioner has been wrongly rejected on the ground that since the mother of the petitioner was already serving in Himachal Pradesh Public Works Department, therefore, he was not entitled for appointment on compassionate basis.

(3.) Learned counsel for the respondents has submitted that as per Clause-5 (c) of the Policy (Annexure R/A-1), dtd. 18/1/1990, case of the petitioner has been rightly rejected as the mother of the petitioner was already in a Government job.