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Judgment
Jagmohan Bansal, J
The petitioner through instant writ petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to appoint him on compassionate ground.
The petitioner’s father was initially engaged as Chowkidar on daily wage basis in UT Chandigarh Administration w.e.f. 01.04.1983. He was brought on Work Charge Cadre as Chowkidar vide order dated 12.04.1985. Vide notification dated 20.05.1996, he was transferred to Municipal Corporation, Chandigarh as Work Charge Chowkidar on deemed deputation basis. He passed away in harness on 29.11.2010. He was survived by 02 dependents including petitioner. The petitioner applied for compassionate appointment after his father's death.
Learned counsel representing the respondents submits that by order dated 12.11.2018, the respondent returned applications of 98 candidates on the ground that they have applied against Group D posts whereas compassionate appointment can be made against Group C posts. Name of petitioner was included in the said list.
Faced with this, learned counsel representing the petitioner submits that he may be allowed to withdraw the petition with liberty to file application as per revised norms.
DISMISSED as withdrawn with liberty to the petitioner to move an appropriate application to respondents for Group C posts as per revised norms for compassionate appointment.
Pending application(s), if any, shall also stand disposed of.