RAJIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER 's father died in harness on 4.9.2011. Petitioner submitted an application for considering his case for providing appointment on compassionate grounds. Case of the petitioner has been rejected on 16.11.2013 on the ground that the petitioner does not meet the financial/income criteria.

(2.) MR . Onkar Jairath submits that respondent -State has taken into consideration the retiral and pensionary benefits paid to the family while computing annual income. This Court has taken a consistent view that retiral and pensionary benefits paid to the family are not to be taken into consideration while computing annual income for the purpose of appointment on compassionate grounds.

(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.