Guravtar Singh vs U.T. Chandigarh And Others

Jagmohan Bansal, J

The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to consider him for the post of Home Guard Volunteer.

The petitioner’s father joined as member of U.T., Chandigarh Home Guard on 23.07.1996. He passed away in harness on 28.01.2023. Petitioner’s mother vide representation dated 15.01.2023 requested respondent to appoint petitioner as Home Guard but to no avail. As per policy of the administration, dependent members of Government Servant dying in harness should be considered for compassionate appointment. The relevant extract of the policy reads as: -

“V. Enrollments on Compassionate Grounds:-

The objective of enrollment on compassionate grounds to a dependent family member of a government servant dying in harness thereby leaving his family in penury and without any means of livelihood is to relieve the family of the government servants concerned from financial destitution and to help it get over the emergency.

Applicable to a dependent family member of a government servant who-

i. Dies while in service (including death by suicide).

During enrollment, due consideration on compassionate ground will be given in the following order of preference to:-

i. Wards of Chandigarh Police personnel

ii. Wards of Chandigarh Home Guards Volunteers

iii. Wards of Police Personnel of any other states

iv. Wards of Home Guards Volunteers of any other states”

Learned counsel for the respondents submits that competent authority would consider claim of the petitioner and pass an appropriate order within two months from today.

Learned counsel for the petitioner agrees to the aforesaid statement.

In the wake of statement of both sides, the present petition stands disposed of.

This Court is sanguine of the fact that competent authority would consider afore-stated policy prior to passing any order.