Punjab-Haryana High Court
State Of Haryana & Ors vs Gaurav Kumar Sharma on 2 May, 2018
Author: Rajesh Bindal
Bench: Rajesh Bindal, B. S. Walia
109
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
LPA No.150 of 2018 (O&M) in
CWP No.17790 of 2013
Date of Decision: 02.05.2018
State of Haryana and others
...... Appellants
Versus
Gaurav Kumar Sharma
....... Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE B. S. WALIA Present: Mr. Samarth Sagar, Addl. A.G., Haryana. RAJESH BINDAL J.
The order passed by the learned Single Judge has been challenged by filing the present intra-court appeal. Along with the appeal, applications seeking condonation of delay of 205 days in filing and 90 days in re-filing thereof have also been filed.
In the case in hand, father of the appellant had expired on 18.02.1996, while in service. This case is regarding compassionate appointment or ex-gratia payment, which was kept pending, as the respondent was minor at the time of death of his father. His case was initially declined in the year 2013. Keeping in view terms of the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006 (for short, 'Rules, 2006'), learned Single Judge has directed for grant of ex-gratia benefits admissible under the Rules 2006.
1 of 2 ::: Downloaded on - 20-05-2018 02:42:04 ::: LPA No.150 of 2018 (O&M) in -2- CWP No.17790 of 2013 There is no error in the order passed by the learned Single Judge. Even otherwise, no ground is made out in the application seeking condonation of delay. The contents thereof shows casualness at every stage.
Accordingly, the appeal is dismissed. Consequently, the applications seeking condonation of delay in filing and refiling the appeal are also dismissed.
(RAJESH BINDAL) JUDGE (B. S. WALIA) JUDGE 02.05.2018 rittu Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 20-05-2018 02:42:06 :::