RAJENDRA KUMAR SHARMA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the action of the respondents, whereby they had decided to terminate his services. The petitioner has prayed that the impugned action of the respondents to terminate his services may be declared bad and he may be allowed to work on the post of LDC.

(2.) The brief facts of the case are that the father of the petitioner was working in the office of the respondents i.e. Public Works Department on the post of Wireman and unfortunately, he died while in service on 26th December, 2007.

(3.) The petitioner after death of his father sought appointment on compassionate ground and as such, submitted an application dated 09th January, 2008. The petitioner enclosed necessary certificates/affidavits etc. with his application form.