NISHANT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:

(2.) The father of the applicant late Sh. Ram Singh while serving as Junior Basic Teacher (for short JBT) under respondents No.2 and 3 had died on 27.7.2004.

(3.) The mother of the applicant Smt. Nirmla Devi had submitted an affidavit that due to her health problems, she is not able to do the Govt. service and she has no objection if the service on compassionate ground is provided to her son Sh. Nishant Kumar. In the year 2010 the applicant submitted his case for providing employment on compassionate ground to the post of Class-IV employee. The case of the applicant was received in the office of respondent through respondent No.3 i.e. Deputy Director of Elementary Education, Solan and the matter was examined by the respondent as per Govt. Notification dated 15.07.2010 vide which it has been directed that at present only those cases may be sent to this Department where the applicant is a widow or cases of those applicants whose both parents are not alive. The case of the applicant was not covered under the criteria fixed by the Government for employment on compassionate ground, therefore, the matter was sent back by the respondent vide letter No.Shiksha-H(Pra) (1) B (6)- 15/2009 (compassionate) dated 03.06.2011 to respondent No.3, who further directed respondent No.4 to inform the petitioner accordingly.