Rajender Singh vs State of H.P.

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers: (i) To direct the respondents to appoint the petitioner on compassionate grounds on regular basis instead of on daily wages basis under the policy governing employment assistance to the dependants of the deceased Government servants, with all consequential benefits.

(ii) In pursuance of relief at (i) above, the appointment of the petitioner may kindly be directed to be substituted as Class-IV on regular basis instead of on daily wages basis.

The petitioner prays for an opportunity to make appropriate representation in view of the stand taken by the respondents in the reply-affidavit before the second respondent. In the event of the petitioner filing such a representation within a period of one month from today, the matter will be duly considered by the second respondent and appropriate order in accordance with law shall be passed thereon within another period of four weeks. In case the petitioner requests for an opportunity of hearing, the same shall also be granted. The writ petition is disposed of, so also the pending applications, if any.