Punjab-Haryana High Court
Jasmer Singh vs M.D. Hpgcl on 22 July, 2013
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH.
CWP No. 14337 of 2013
Date of decision: 22.7.2013
Jasmer Singh
.. petitioner
vs
M.D. HPGCL, Elec. Bhawan, Sec. 6, Panchkula
... respondent
Present Mr. Ravinder Hooda, Advocate.
M.M.S. BEDI,J.
The petitioner is aggrieved by order dated 27.4.2012 (Annexure P-5) rejecting his application for compassionate appointment on the basis of policy dated 26.2.1992 for providing employment to the dependents/ owners of the land, which had been acquired. The claim of the petitioner has been considered and rejected taking into consideration the directions of this Court dated 23.1.2012 in COCP 2367 of 2010 by passing the following order:-
" Now coming to the case of the petitioner, it is a matter of record that Shri Jasmer Singh applied for employment for himself on 28.7.1992. The petitioner had not moved his application for providing employment in lieu of acquisition of land on or before 13.12.1991 i.e. cutt off date. In view of the fact that Shri Jasmer Singh petitioner had not applied for providing employment on or before the cut off date 13.12.1991 and at this belated stage when the policy is no longer in vogue, the claim of the petitioner is not feasible of acceptance."
In view of petitioner having applied on 28.7.1992 after the cut off date and having no vested right for the post of Meter Reader or Daily Wager and there being no violation of Article 14 or 16 of the Constitution of India, the petition deserves to be dismissed. Ordered accordingly.
July 22 ,2013 ( M.M.S. BEDI ) TSM JUDGE