SURINDER SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) One Sh. Prem Singh was working as a Teacher in the Education Department, who died in harness. His son, petitioner herein, approached the respondents for appointing him on compassionate grounds. He came to be appointed against the post of Class IV vide Order No.CEOD/G-3/209-11 dated 8.4.2005. He accepted the order and joined the service. After a lapse of more than ten months he filed the present petition seeking indulgence of this Court for directing the respondents to appoint him against the post of Laboratory Assistant or Junior Assistant instead of Class IV employee, on the grounds taken in the writ petition.

(2.) The grievance of petitioner is that though he was eligible to be appointed against the post of Junior Assistant or Laboratory Assistant, but he came to be appointed against Class IV post. It is contended that the respondents were under a legal obligation to appoint him against the post of Junior Assistant or Laboratory Assistant.

(3.) Admit. With the consensus of learned counsel for the parties, this petition is taken up for final disposal.