Tejinder Singh Dhindsa, J. - (1.) CM No.8366 of 2016 Application is allowed as prayed for. Documents at Annexures P-10 and P-11 are taken on record. Application is disposed of. Main Case Petitioner is aggrieved of the action of the respondent Chandigarh Housing Board in having declined his claim seeking compassionate appointment.
(2.) Counsel for the petitioner has been heard at length.
(3.) Father of the petitioner died in harness on 15.12.2008 while serving as Junior Technician in Division No.3, Engineering Wing, Chandigarh Housing Board. Application seeking compassionate appointment was preferred by the petitioner through his mother Smt. Meenakshi Devi.;