RAHUL DOGRA Vs. STATE

JUDGEMENT

(1.) PETITIONER 's father Late Sh. Bodh Raj, an employee of Power Grid Corporation of India Ltd. (a Government of India Undertaking) - Respondent No. l herein, breathed his last on 01 -04 -2003, at about 1 PM at his residential quarter at Power Grid Colony, Kishanpur. The deceased on aforesaid date during lunch break proceeded to his official residence to have lunch and on reaching his residence developed severe chest pain and was shifted in the Ambulance of the Corporation to District Hospital, Udhampur. The deceased tragically died before getting admitted in the Hospital. The Petitioner after sad and untimely demise of his father approached the Respondents through his mother Smt. Pushpa Devi with an application for appointment on compassionate grounds. The Petitioner insists that he was a B. Com. -II student and eligible for employment in the Respondent's Corporation. The Respondent No. 1 was informed that the daughter of the deceased employee was yet to be married and it was not possible for the widow to arrange marriage of her grown up daughter and make both ends meet in absence of financial support from her son.

(2.) THE Petitioner's application was rejected by the Respondents on the ground that though as per policy invoked, the Respondent Corporation would consider employment to one of the dependent family members of an employee who dies or gets permanently disabled "as a result of accident while on duty", the Petitioner was not entitled to such benefit as his father did not die "as a result of accident while on duty".

(3.) THE Petitioner aggrieved with the communication dated 06 -08 -2003, received from the Respondent's Corporation whereby his request for appointment in the Corporation on compassionate grounds has not been acceded to, has come up with the present petition.