ABHISHEK KUMAR vs. STATE OF HARYANA .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 CASE NO.: Appeal (civil) 5657 of 2006 PETITIONER: Abhishek Kumar RESPONDENT: State of Haryana and Ors. DATE OF JUDGMENT: 04/12/2006 BENCH: S.B. Sinha & Markandey Katju JUDGMENT: JUDGMENT S.B. SINHA, J. Leave granted. The appellant’s father expired on 10.2.2001 while in office. In terms of the Rule, as it was existing then, the appellant was entitled to be appointed on compassionate grounds. An application for such an appointment was filed within two weeks by the appellant from the date of his father’s death. Not only the appellant was denied appointment in District Yamuna Nagar although his deceased father had been employed as a Kanungo in District Yamuna Nagar, when he was sought to be appointed in the District of Karnal, the same was denied to him by the District Magistrate, Karnal inter alia on the plea that there does not exist any vacancy. The appellant filed a writ petition before the Punjab and Haryana High Court. Before the said Court, the respondents raised a contention that in the meanwhile the State of Haryana had issued a notification on 28.2.2003 known as "the Haryana Compassionate Assistance to the Dependants of Deceased Government Employees Rules, 2003". Rule 9 of the same reads as under: "9.(a) Appointments under these Rules shall be made only on regular basis and that too only, if regular posts meant for that purpose are available. (b) Appointments under these rules can be made up to a maximum of 5% of sanctioned posts (falling under direct recruitment quota) in Group C & D categories to be determined by the Head of the Department on the 31st March of each year. The appointing authority may hold back upto 5% of posts in the aforesaid categories to be filled by direct recruitment through Staff Selection Commission or otherwise, so as to fill such posts by appointment on compassionate grounds. (c) A Person selected for appointment on ex-gratia basis shall be adjusted in the recruitment roster against the appropriate category viz. Scheduled Caste/Scheduled Tribe/Backward Classes/General depending upon the category to which he/She belongs." The High Court relaying on and on the basis of the said Rule dismissed the writ petition filed by the appellant directing the respondents to make the payment of ex-gratia amount under the Rules. Appellant herein had sought for appointment on compassionate grounds at a point of time when 2003 Rules were not in existence. His case, therefore, was required to be considered in terms of the Rules Which were in existence in the in the year 2001. Evidently, in the State of Haryana a State wise list is maintained. In terms of the said list so maintained by the State of Haryana, the appellant was entitled to obtain an appointment on http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 compassionate grounds. He was offered such an appointment by the State. It was the District Magistrate who came on the way and refused to provide for the post. The High Court unfortunately failed to consider this aspect of the matter. When a Statewise list is prepared, it does not lie in the mouth of a authority incharge, be it a District Magistrate or any other officer, to disobey the order passed by a higher Authority. Furthermore, there might not be any post available at Karnal but there cannot be any doubt or dispute that such a post would be available in some other district within the State of Haryana as otherwise such an appointment could not have been made. The appellant in his written statement has categorically stated that he is ready and willing to join anywhere in the State of Haryana. Before us the State has not filed any counter affidavit. The District Magistrate of Karnal has done so and before us also only the pleas which were raised before the High Court have been raised. For the reasons aforementioned, we are not inclined to accept the said pleas of respondent No. 4. We, therefore, allow this appeal and set aside the judgment of the High Court. The Department of Personnel, State of Haryana is directed to issue an appointment letter posting the appellant to any post within the State of Haryana as per his original seniority within four weeks from the date of receipt of copy of this order.