TRIBHUVAN SINGH Vs. STATE OF HP AND OTHERS

JUDGEMENT

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

(2.) Undisputedly vide resolution dated 24.2.2010, Managing Committee of the respondent-Co operative Society handed over the charge of the Secretary in favour of Assistant Secretary, Hari Ram in lieu of the ill health of the father of the petitioner with a rider that Hari Ram shall continue to perform such duties till the father of the petitioner, namely, Roshan Lal gains health. Also vide same resolution, petitioner was appointed as Assistant Secretary (Recovery Officer). Perusal of the resolution also demonstrates that the appointment of the petitioner was on compassionate grounds.

(3.) This was followed by resolution dated 4.4.2010, vide which after the father of the petitioner regained health, he resumed his duties as Secretary and Hari Ram was relegated to the post of Assistant Secretary. On this the appointment offered to the petitioner on compassionate grounds vide resolution dated 24.2.2010 was rescinded. In the meanwhile, father of the petitioner died. Mother of the petitioner was offered appointment against the post of salesman, but she pleaded that the employment in issue be offered to her son. Respondent Co operative Society accordingly offered appointment to the petitioner vide resolution dated 29.9.2010 under the PACS Rules 2001 as salesman.