Citation : 2026 Latest Caselaw 1933 UK
Judgement Date : 13 March, 2026
2026:UHC:1704
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/892/2022
Hon'ble Manoj Kumar Tiwari, J.
Ms. Bhawna Kanwal, Advocate, holding brief of Mr. Pankaj Tangwan, Advocate for the petitioner.
2. Mr. Narayan Dutt, Standing Counsel for the State/respondent no. 1.
3. Mr. Himanshu Aswal, Advocate, holding brief of Mr. Navnish Negi, Advocate for respondent nos. 2 & 3.
4. Petitioner's father was employed as Administrative Officer in Judgeship at Chamoli, who died in harness on 22.01.2021. Petitioner applied for compassionate appointment and he was offered appointment on a Group-D post, which he accepted.
5. In this writ petition, petitioner has claimed compassionate appointment on a Group-C post.
6. Law is well settled that appointment on compassionate ground cannot be claimed as a matter of right and it is a devise to help the family of the deceased employee to tide over the sudden financial crisis. Whatever financial crises was faced by petitioner's family is now over and petitioner has also been appointed against a Group-D post. The relief as prayed by the petitioner, therefore, cannot be granted.
7. The writ petition fails and is dismissed.
(Manoj Kumar Tiwari, J.) 13.03.2026 Navin NAVEEN
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT
2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a
CHANDRA 131bb4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF5 6D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.13 14:30:11 +05'30'
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