Gurwinder Singh vs State Of Punjab And Another
2023 Latest Caselaw 19063 P&H

153 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

2023:PHHC: 140158

CWP-24721-2023 (O&M)

Date of Decision: 03.11.2023
Gurwinder Singh ...Petitioner

Vs.

State of Punjab and another ...Respondents

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Present Mr. Narinder S. Lucky, Advocate for the petitioner. 2 2 3

SANJEEV PRAKASH SHARMA, J.(Oral)

1. The petitioner is admittedly the nephew of the deceased government employee who died while in service. The concerned government employee is survived by his wife alone.

2. Learned counsel submits that the petitioner was informally adopted by the deceased government employee. However, this Court is not satisfied as neither there is any such assertion by the deceased government employee's wife nor any prayer has been made on her behalf. Further there is admittedly no adoption deed in favour of the petitioner.

3. Process of compassionate appointment cannot be used as a

source of recruitment.

4. The writ petition is devoid of merit and is accordingly dismissed.

5. All pending misc. application(s) also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE 03.11.2023.

rajesh

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No

RAJESH KUMAR

2023.11.06 09:26

| attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana High Court, Chandigarh.