- (1.) We have heard the learned Counsel for the petitioner at length and perused the paper-book.
(2.) Father of the petitioner passed away on 27.7.2000. The petitioner submitted an application for appointment on compassionate ground which has been rejected by the respondents by order dated 16.12.2004 (Annexure P-2).
(3.) Learned Counsel for the petitioner has submitted that the respondents have wrongly rejected the claim of the petitioner for appointment on compassionate grounds. Learned Counsel for the petitioner has relied on the judgment of the Supreme Court in the case of Surya Kant Kadam v. State of Karnataka and Ors., 2001 AIR(SC) 2415. He also relies on the judgments of this Court in the cases of Gulbahar Singh v. State of Punjab and Anr.,2002 1 RSJ 290 and Rajinder Kumar Khera v. State of Harayana and Anr.,1996 113 PLR 578. Learned Counsel further submits that the action of the respondents is discriminatory since some persons similarly situated to the petitioner were appointed on compassionate grounds.;