SURINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER 's father died in harness on 29.3.2009. He applied for the post of Beldar on daily wage basis on compassionate grounds on 28.5.2010. Petitioner's case has been rejected by the respondents on account of economic criteria fixed by the Government on 5.6.2013.

(2.) MR . Arush Matlotia, learned counsel for the petitioner, has vehemently argued that the case of the petitioner has been rejected by the competent authority by including pensionary benefits while computing the annual income of the family of the petitioner.

(3.) THEIR Lordships of the Hon'ble Supreme Court in Govind Prakash Verma vs. Life Insurance Corporation of India and others,, (2005) 10 SCC 289, while dealing with almost similar situation has held as under: