NAUSHAD Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this petition, the following reliefs have been claimed:

(2.) THAT respondent be directed to consider petitioner as on the post of machinist from the date of first appointment of petitioner in the respondent department and further to direct to pay all the consequential benefits.

(3.) THIS petition was dismissed by this court on the ground that the father of the petitioner had died in the year 1972 when there was no scheme for appointment on compassionate ground which scheme was only introduced in 1977 and therefore, the petitioner ought to have applied for appointment on compassionate ground within three years after attaining the age of majority, which admittedly the petitioner had not done. But since the respondents had kept alive the offer of appointing the petitioner on the post of Peon/Chowkidar, it was open to the petitioner to accept the offer within four weeks, failing which the offer of the respondents will cease to be in force. The relevant portion of order passed by this court on 3.9.1996 reads thus: -