VIKRAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER 's father was working as Veterinary Pharmacist. He died in accident on 29.12.2006. Petitioner submitted an application for considering his case for appointment on compassionate basis. The same has been rejected by the respondent -Department on 29.8.2007 on the ground that case of the petitioner does not meet the financial/income criteria fixed by the Government in Finance Department.

(2.) MR . Vikas Rathore, 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 v. Life Insurance Corporation of India and others,, (2005) 10 SCC 289, while dealing with almost similar situation has held as under: