J.S. Khehar, J. - (1.) CM is allowed. Affidavit is taken on record subject to all just exceptions. CWP No. 3102 of 2004.
(2.) Learned Counsel for the respondents disputes the contention of the learned Counsel for the petitioner that the impugned order dated 19.12.2002 is a non speaking order. According to the learned Counsel for the respondents the following criteria has been laid down for grant of employment on compassionate grounds in case of a government employee, who has been retired from government service on medical grounds: Compassionate appointments to a dependent in the case of Government employee retired from Government service on medical ground may be considered only in exceptional cases when the competent authority is satisfied that the condition of family is indigent and is in great distress.
(3.) Learned Counsel for the respondents relying on the aforesaid criteria states, that the solitary condition for grant of employment on compassionate ground in the case of a dependent of an employee, who has been retired from government service on medical ground is that "...the condition of family is indigent and is in great distress." According to the learned Counsel, therefore, the finding recorded in the impugned order dated 19.12.2002, is to the effect that the petitioner does not satisfy the solitary condition that the family of the petitioner is indigent and is in great distress.;