GAGNDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This petition has been filed for setting aside order dated 21.09.2020 (Annexure P-39), passed by respondent no.2, whereby petitioner's claim seeking appointment on compassionate ground, has been rejected.

(3.) Brief facts necessary for adjudication of this case are that petitioner's father was working as Instructor at the Industrial Training Institute, Budhlada. He unfortunately passed away on 19.10.1996, while in service. Petitioner, whose date of birth is 22.09.1992, was merely 4 years old at that time. Petitioner's mother at that point of time was working as Punjabi Mistress with the Government Girls Secondary Secondary School, Budhlada. Petitioner completed his matriculation in the year 2008 and completed Diploma in Mechanical Engineering in December, 2011 from the Punjab State Board of Technical Education and Industrial Training. The petitioner sought consideration of his claim for appointment on the basis of compassionate appointment and in this regard representation dated 25.04.2012 (Annexure P-13) was moved by him. Petitioner's mother had earlier submitted representations dated 21.03.1997, 17.09.1997, 28.08.1998, 13.10.1998 and 15.10.1999 to the effect that her son was minor at that time and he be considered for appointment on compassionate basis on attaining majority. Petitioner in 2012 sought appointment to the post of Craft Instructor in Industrial Training Institute, Budhlada. He was informed that appointment on compassionate grounds can be afforded only in group 'C and 'D' category whereas the post of Instructor fell in group 'C.