AVINASH JAMWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER 's father died in harness on 23.1.2006. Petitioner submitted an application to the respondents for appointment on compassionate basis on 3.9.2006. Petitioner was informed by the Deputy Director of Elementary Education that his case for consideration on compassionate basis has been recommended to the higher authorities. Petitioner sought information under Right to Information Act in the month of February, 2014. Petitioner was told that his case has already been rejected by the Finance Department in the month of October, 2012. According to communication Annexure P -6, petitioner's case does not meet financial/income criteria fixed by the Government in Finance Department. Petitioner also submitted a representation for reconsideration and review of the case, vide Annexure P -7.

(2.) MR . Dushyant Dadwal, 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: