Ram Phal vs MD, HPGCL

M.M.S. Bedi, J.—Through the instant petition, the petitioner challenges order dated 27.4.2012 (Annexure P-6) rejecting his claim for compassionate appointment on the basis of instructions dated 6.5.1985/7.4.1992. The claim of the petitioner was considered and rejected by passing the following order:-

Now coming to the case of the petitioner, it is a matter of record that Shri Ram Phal applied for employment for himself on 25.5.1992. The petitioner had not moved his application for providing employment in lieu of acquisition of land on or before 13.12.1991 i.e. cut off date.

In view of the fact that Shri Ram Phal 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 the petitioner having applied on 25.5.1992 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 in view of the observations of this court in CWP No. 8670 of 2013, which reads as follows:-

In view of no enforceable statutory legal right available to the petitioner to invoke the provisions of Article 14 or 16 of the Constitution of India, I do not find any ground to interfere in the impugned order. Besides this, this court is of the opinion that the appointment sought for is not a public appointment but was in the shape of additional bonus to the acquisition. The writ petition is dismissed.

In view of the above, no interference is called for. Dismissed.