TEJ SINGH Vs. BHAKRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed for following reliefs: -

(2.) The case of the petitioner is that his father, Sh. Sohan Singh, was serving under the respondent -Board as regular Chowkidar. He died in harness on 14.11.2007. The deceased was the sole bread earner of the family. The petitioner being the son of the deceased applied for compassionate appointment on the prescribed proforma to the respondent -Board. However, the application was returned back with the observations that the compassionate appointment had been dis -continued in view of new policy dated 3.11.2005 having been brought in force in this regard. In these circumstances, mother of the petitioner got a legal notice issued to the respondent Board on 4.5.2009. In response to said legal notice, the respondent -Board sent its reply stating therein that the petitioner's mother was not entitled for appointment on compassionate ground on account of death of her husband as per policy decision of the board dated 3.11.2005. Thereafter, the petitioner again submitted representation on 22.8.2009 seeking compassionate appointment as a special case.

(3.) As per the petitioner, being the dependent of the sole bread earner, he was wrongly denied the compassionate appointment on the pretext of policy dated 21.10.2005, whereas dependents of the employees of BBMB taken from other states/Electricity Board have been exempted from the existence of the policy and they are getting compassionate appointment under the respondent -Board. It is further the case of the petitioner that he being eligible and entitled for compassionate appointment as a "special case" on account of accidental death of his father has been discriminated since the other dependents of deceased employees of the respondent -Board similarly situated as him are being treated differently and have been given appointment. It is in these circumstances, the petitioner has filed the present petition praying for the reliefs already enumerated above.