AASHIQ HASSAIN SHAH Vs. STATE

JUDGEMENT

(1.) ONE Abdul Hamid Shah was working as Block Supervisor in the respondent department and died while in service. Petitioner -son of deceased approached respondents for appointing him on compassionate grounds and came to be appointed as Shepherd in the respondent department vide order No.48 -HSD of 2005 dated 1st September, 2005 -annexure -A and he accordingly accepted the order and joined the service. After lapse of more than six months he filed writ petition and sought indulgence of this court for directing his appointment against the post of Stock Assistant in the pay scale of Rs.3050 -4910 instead of Shepherd on the grounds taken in the writ petition. It is also the case of the petitioner that similarly situated persons came to be appointed against the post of Stock Assistant.

(2.) RESPONDENTS have filed reply and resisted the claim.

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