RAVI SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In view of the averments made in the application, the same is allowed, as prayed for.

(2.) As the petitioner was not satisfied with the reasons stood assigned while rejecting his case for grant of compassionate appointment, he accordingly, again took the matter with the department, but the department again rejected his case on the ground that the same stood considered and rejected earlier also. It is in this background, that the present petition has been filed by the petitioner, praying for quashing of Annexure P-2 and Annexure P-7, dtd. 28/6/2014 and 6/7/2021, i.e. the communication vide which the case of the petitioner for grant of compassionate appointment was rejected.

(3.) Learned Senior Counsel appearing for the petitioner has argued that a perusal of the impugned communications would demonstrate that the case of the petitioner has been rejected by the department by following certain instructions which were issued much after the death of the father of the petitioner without appreciating that the case of the petitioner was liable to be considered on the basis of the policy which was in vogue in the State for granting appointment on compassionate basis as on the date when death of father of the petitioner took place.