ARUN SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Respondents recommended the case of the petitioner alongwith others for employment on compassionate grounds on contract basis against the posts of Clerk. The recommendations were approved by the State. Junior to the petitioner in the list of such recommended candidates has been employed on compassionate grounds. However, petitioner's case was turned down at the stage of issuance of appointment order in view of his having become overaged in the interregnum, hence, the writ petition.

(2.) Heard learned counsel for the parties and considered the case file.

(3.) Petitioner's father Sh. Vidya Sagar Sharma served as a regular Driver in the respondent-Department. He died in harness on 26/5/2009, leaving behind his wife and two sons including the present petitioner. Petitioner applied for employment on compassionate grounds for the post of Clerk in November 2009. Respondents forwarded the employment assistance case of the petitioner to the State Government on 19/11/2009. Respondent No.2 rejected the case of the petitioner on 28/1/2025 (Annexure P-5) for employment on compassionate grounds due to his having exceeded the maximum age limit prescribed for Government job i.e. 45 years.