NARAIN SINGH Vs. N.H.P.C.

JUDGEMENT

(1.) Facts as they emerge from the writ petition are that father of the petitioner served respondent No. 1 Corporation as Carpenter for about 22 years. He died while in service on 26.8.1995.

(2.) Petitioner on his own showing is middle pass and according to him was eligible for being appointed against a Class -IV post respondent No. 1. He further states that his case for compassionate appointment was turned down without any basis and justification in the year 1996 by the respondents. He continued representing between 21.2.1997 to 8.11.1997 to respondent No 1 Corporation for appointing him (the petitioner), on compassionate grounds, Again after a gap of more than four and half years, petitioner alleges that he issued legal notice, but without any consequence, hence this writ petition.

(3.) In the aforesaid background, petitioner claims himself to be entitled for being appointed no compassionate grounds by the respondents. According to him he and the family members are placed in an indigent situation. Family of the deceased consists of his widow, three daughters and three sons. The family is left in lurch because of its facing financial hardship. According to him, persons similarly situate like petitioner, have been appointed on compassionate grounds by the plaintiffs. As such his non appointment is an act of discrimination on the part of the respondents.