KHUSHI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS appeal takes exception to the judgment of the learned Single Judge of this Court dated 20th May, 2011 in CWP(T) No. 11615 of 2008. Learned Single Judge dismissed the writ petition preferred by the appellant which, in turn, sought direction against the respondents to sanction compassionate allowance under Rule 41(2) of CCS(Pension) Rules, 1972 w.e.f. April 1997 and also grant of other benefits admissible to the appellant.

(3.) AFTER the decision of the Apex Court, the appellant was dismissed from service vide order dated 9th April, 1997. On account of dismissal of the appellant from service, the appellant has been denied benefit of pension and gratuity. In this backdrop, the appellant had approached the Court and sought direction against the respondents to consider his claim for grant of compassionate allowance in terms of Rule 41(2) of the CCS (Pension) Rules.