GIAN CHAND Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) Issue notice. Mr.Ramesh Thakur, learned Assistant Advocate General, waives notice for the respondents.

(2.) The grievance projected in this writ petition by the petitioner is that the father of the petitioner, who was working with the respondents as semi skilled worker, died on 11.11.2000, while in service, constraining the petitioner to file an application for appointment on compassionate ground, which was rejected on the ground that the family income of the petitioner exceeds the ceiling fixed by the Government.

(3.) Short point involved in this writ petition is whether the compassionate appointment can be denied on the ground of income slab.