Karam Chand Puri, J. - (1.) PREMO Devi widow of Late Bani Singh has sought employment on compassionate ground and in the alternative financial assistance under Ex -gratia Scheme by quashing the orders dated 8.8.2005 (Annexure P -7) and 17.8.2005 (Annexure P -8).
(2.) THE husband of the petitioner Bani Singh was working as Line Man under the respondents and he expired on 3.6.2000 while in service. The petitioner prayed to keep the post reserve for her elder grandson under the Ex -gratia Scheme as both her grandsons were minor. It is pleaded that the petitioner's only son expired in 1997 and his wife got remarried. One of the grandsons of the petitioner is entitled to compassionate employment and in the alternative, the petitioner be awarded financial assistance. Her claim for compassionate employment was rejected on 18.6.2001 and her claim for financial assistance has been declined vide letter dated 8.8.2005 (Annexure P -7), under challenge. So far as the relief claimed by the petitioner for her appointment on compassionate ground is concerned, the same has been decline on 18.6.2001. The petitioner has not challenged the said order anywhere. Grandson does not fall within the definition of family as per guideline. In the authority reported as Ram Lal v. State of Haryana, 2001(4) R.S.J. 781 it has been held that compassionate appointment to the minor son on attaining the age of majority cannot be entertain. The minor, who is not eligible for appointment at the time of death of deceased employee, cannot claim the right to seek appointment on becoming eligible subsequently.
(3.) IN the authority reported as Mahipal v. State of Haryana, 1999 (2) R.S.J. 53 the point of granting compassionate employment to minor has been elaborately dealt with and declined.;