LIYAKAT ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice of motion. Mr. Nand Lal Thakur, learned Additional Advocate General accepts notice on behalf of the respondents/State.

(2.) The petitioner has filed the Original Application No. 5770 of 2017 before the HP State Administrative Tribunal (hereinafter referred to as 'the Tribunal'), seeking a direction for his appointment on compassionate ground under the Ex­Gratia Policy of the State Government.

(3.) The petitioner allegedly lost his father on 17.4.2003 while in harness and petitioner had applied for appointment on 1.12.2003. It is claimed that no decision on the said application has been taken so far. Hence he is before the Tribunal.