N.RAJENDRA KUMAR Vs. BHARAT HEAVY ELECTRONICS LIMITED

JUDGEMENT

(1.) The present writ appeal is arising out of order dtd. 15.04.2019 passed in W.P.No.7888 of 2019 by the learned Single Judge.

(2.) The facts of the case reveal that a writ petition was preferred by the present appellant challenging legality and validity of order dtd. 22.06.2016 by which his claim was rejected for appointment to the post of temporary employee (Artisan) (Electrician Trade) on the ground that he was suffering from deformity of colour blindness.

(3.) The undisputed facts reveal that the writ petitioner 's father/N.Chakrapani was serving in Bharat Heavy Electronic Limited (for short, "the BHEL ") and expired while in service on 24.11.2009. The petitioner was holding a qualification of ITI Machinist Trade and was eligible for appointment to the post of Temporary Employee (Artisan) in the services of BHEL. It was further stated that the BHEL in large number of cases granted compassionate appointment to the dependents of the deceased employees on temporary basis on the post of Master Technician in the Grameena Vikas Seva Samithi with a consolidated pay of Rs.5,209.60 per month during the training period and after completion of training, they were paid Rs.11,981/- per month. The petitioner was also appointed as Master Technician in Grameena Vikas Seva Samithi and is working to the satisfaction of higher authorities. It was also stated that a promise was made to him that he will be considered against a regular vacancy as and when advertised.