Ajay Kumar vs State Of Himachal Pradesh & Ors

Sandeep Sharma, J

By way of instant petition, the petitioner has prayed for following reliefs:-

"(i) That the respondent-Department may kindly be directed to provide employment to the applicant on compassionate grounds within a time bound period in view of the policy of the State Government for the year 1990 and in view of the ratio laid down by the Hon'ble High Court of Himachal Pradesh in CWP No. 9094/2013, titled as Surinder Kumar vs. State of H.P. & others, decided on 06.10.2015.

(ii) Entire record pertaining to the present case may kindly be summoned for the kind perusal of this Hon'ble Tribunal.

(iii) Any other appropriate writ, order or direction which this Hon'ble Tribunal may deem fit, just and proper in the facts and circumstances of the present case, may kindly be issued/ passed in the interest of justice and fair play".

Before this Court could proceed to decide the case on merits, learned Additional Advocate General while placing on record proceedings of HOD Level Committee regarding compassionate appointment in IPD Department, held on 1.11.2019, under the Chairmanship of Mr. Naveen Puri, Engineer-in-Chief (IPH) at Jal Shakti Bhavan, Shimla, states that since the case of the petitioner has already been recommended for appointment on compassionate grounds, present petition has become infructuous.

After perusing the aforesaid proceedings, which are taken on record, this Court finds that the case of the petitioner along with other 43 candidates have been approved for appointment on compassionate grounds and as such, nothing remains to be adjudicated in the present petition.

Consequently, in view of the above, the present petition is disposed of having rendered infructuous. Pending application(s), if any, also stand disposed of.