Ramesh Kumar vs State of Haryana and Others

J.L. Gupta and M.L. Kaul, JJ.—The petitioner''s father was working as a Deputy Forest Ranger. This post was in the scale of Rs. 1400-2600. On January 02, 1992, he unfortunately expired. The petitioner submitted an application for employment on compassionate grounds. His request was considered. Vide order dated June 15, 1993, a copy of which has been produced as Annexure P-5 with the writ petition, the petitioner was appointed as a forester in the pay scale of 1200-2040. The petitioner represented to the department for appointment to the post of Deputy Forest Ranger. His request having not been granted, he has approached this court through the present petition. He prays for the issue of a writ in the nature of Mandamus directing the respondents to appoint him to the post of Deputy Ranger with effect from June 26, 1993.

We have heard the learned counsel for the petitioner.

Normally, every post is to be filled up after considering claims of all eligible persons. The State Govt. has issued instructions for grant of appointment on compassionate grounds to one member of the family of the deceased employee purely with the object of ensuring that the members of the family are able to survive. In the present case the petitioner has been given the post of a forester. He has no right for appointment to the post which may have been held by his father immediately prior to his death or to which he was appointed after many years of service.

We find no ground to interfere. Accordingly the writ petition is dismissed.