VIPAN NEGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER 's father, who was employed in the respondent Department, died in harness on 1.10.2005. Petitioner submitted an application for appointment on compassionate grounds. The same was rejected by the respondents on 14.1.2013.

(2.) ACCORDING to the respondents, petitioner did not meet financial/income criteria fixed by the Government. Petitioner has placed on record income certificate dated 4.12.2009, whereby income of the petitioner's family has been assessed as Rs. 63,372/ - per annum. According to the reply filed by the respondents, petitioner's mother is getting pension of Rs. 3500+ 90% Dearness Allowance, which comes to Rs. 6650/ - per month. The amount of the pension has also been taken into consideration by the respondents while computing income of the petitioner's family. Family pension could not be included while computing annual income.

(3.) THIS Court in Kumari Savita Sharma Vs. State of H.P. and others, Latest : HLJ 2011 (HP) 739 has taken a view that while considering the applications for giving appointment on compassionate grounds, pension received by the family is not to be computed for the purpose of determining the income of the family.