PRAHALAD MISHRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER 's father died in harness on 25.4.2006. Petitioner submitted an application for considering his case for appointment on compassionate basis on 8.2.2007. The same has been rejected by the respondent -Department on 28.9.2013 on the ground that case of the petitioner does not meet the financial/income criteria fixed by the Government in Finance Department.

(2.) MR . V.D. Khidta, 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. Income of the petitioner's family as per the reply is Rs. 1,07,078/ -.

(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: