Vijay Bahugna, J. - (1.) Heard counsel for parties.
(2.) The petitioner had been duly appointed by the Committee of Management as an Assistant Clark both on compassionate ground and also on his merits. The salary has not been paid to the petitioner on the ground that the Government Order dated 23rd September, 1981 making provision for appointment of the wards of the deceased Government Servants dying in harness is though applicable to the Education Department only from 1981 onwards and as the father of the petitioner had died much earlier and as such the petitioner was not entitled to be appointed on compassionate ground. As the petitioner has been appointed on merits and is working since 3-9-1991, the respondents are directed to pay the past and the current salary to the petitioner. The petitioner shall continue to work.
(3.) With these directions the petition is allowed. However, there shall be no order as to costs. Decided accordingly.;