NIRMAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE undisputed facts which emerge from the record are that late Shri Amin Chand was working as Headmaster, Govt. High School, Baldhooak in District Hamirpur, H.P. He died in harness on 8.3.1994 at the age of 57 years, and left behind two sons, two daughters and a widow. Shri Nirmal Singh Pathania, present petitioner being one of the sons of the deceased employee, represented to the Government that since the other son Shri Jagroop Singh was employed in the army and living separately and the sisters having been married, he being the only surviving male member of the family to look after his mother, be given employment on compassionate grounds.

(2.) BOTH he and his mother wrote to the Government claiming appointment on compassionate grounds in terms of the policy contained in office memorandum dated 19.11.1987 (Annexure A -2/1) and office memorandum dated Nil (Annexure A -2/2).

(3.) AS is evident, the request was rejected solely for the reasons that the petitioners elder brother was employed with the Government. The present petition was filed on 1.9.1996 assailing the said decision.