RAVINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE brief facts of the case are that father of the petitioner namely, Charanjit Lal was a regular peon in IPH Department who died while in service on 28.5.1989. He was survived by his widow Smt. Lajja Devi, four sons including the present petitioner and three daughters. Petitioner applied for appointment on the death of his father on compassionate grounds but no appointment was given to the petitioner who filed an Original Application before the State Administrative Tribunal. The Tribunal forwarded the application of the petitioner to be treated as representation. However, the representation was rejected by respondents No.1 and 2 on 26.7.1993.

(2.) THE petitioner's mother, namely, Smt. Lajja Devi wrote a letter to the Hon'ble the Chief Justice, High Court of Himachal Pradesh which was treated as Civil Writ Petition and was registered as CWP No.1047 of 1994 and the same was rejected for want of jurisdiction on 22.9.1997 with liberty to the petitioner to approach the appropriate forum.

(3.) REPLY was filed by the respondents. We have heard the learned counsel for the parties and have gone through the record of the case.