- (1.) The petitioner seeks for direction for compassionate appointment on the ground that the petitioner's father had lost a property in land acquisition and in terms of the policy given by the Haryana State Electricity Board, the Chief Engineer concerned would examine different cases on merit for compassionate appointment in a case where the property is lost to the family by compulsory acquisition of land. Compassionate appointment is a deviation from Article 14 of the Constitution and the terms of a Scheme providing for compassionate appointment must also be restrictedly construed. Two exceptions are carved out through judicial pronouncements (i) death of person in harness and (ii), acquisition of property where compensation given is less than adequate and immediate succour must also be provided through employment process. In a case where the petitioner's father has lost the property in acquisition in the year 1990, he cannot wait till a son grows to adulthood and stake a claim for employment for his son as it is sought to be done in this case. Learned counsel for the petitioner states that the petitioner has made representation seeking for claim of employment but the same has not been favorably considered. I do not think that it would be appropriate to provide for employment in a case where the property is lost 22 years earlier and a claim is made at the instance of the petitioner after attaining majority now.
(2.) The prayer for compassionate appointment is rejected and the writ petition is dismissed.;