106 (4 cases) 

    IN THE HIGH COURT OF PUNJAB AND HARYANA 

Sanjeev Kumar

State of Haryana and 

Tarun Gagat  

State of Haryana and others 

Surender Pal  

State of Haryana and others 

Devender Singh 

State of Haryana and others 

CORAM:  HON’BLE MR. JUSTICE 

    HON’BLE MR. JUSTICE 

Present: Mr. Rajiv Atma Ram, Sr. Advocate with 

Ms. Shreya Kaushik, Advocate for the appellant(s) 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH

LPA-1675

Date of Decision:

Sanjeev Kumar            

Vs.  

State of Haryana and others        

LPA-1925

Date of Decision: 11.11.2025

Vs.  

State of Haryana and others        

LPA-2720

Date of Decision: 11.11.2025

Vs.  

State of Haryana and others        

LPA-712

Date of Decision: 11.11.2025

Singh @ Davender Singh     

Vs.  

State of Haryana and others        

HON’BLE MR. JUSTICE ASHWANI KUMAR MISHRA

HON’BLE MR. JUSTICE ROHIT KAPOOR

Mr. Rajiv Atma Ram, Sr. Advocate with 

Ms. Shreya Kaushik, Advocate for the appellant(s) 

IN THE HIGH COURT OF PUNJAB AND HARYANA   

AT CHANDIGARH 

1675-2024 (O&M) 

ate of Decision: 11.11.2025 

    …Appellant  

    …Respondents 

1925-2024  (O&M) 

Date of Decision: 11.11.2025 

    …Appellant  

    …Respondents 

2720-2024 (O&M) 

Date of Decision: 11.11.2025 

    …Appellant  

    …Respondents 

712-2025  (O&M) 

Date of Decision: 11.11.2025 

    …Appellant  

    …Respondents 

ASHWANI KUMAR MISHRA  

ROHIT KAPOOR 

Mr. Rajiv Atma Ram, Sr. Advocate with  

Ms. Shreya Kaushik, Advocate for the appellant(s)  

LPA-1675-2024 (O&M) 

and connected cases    [2] 

in LPA-1675-2024.  

Mr. Omkar Chauhan, Advocate for the appellant in LPA-712-

2025. 

Mr. D.S. Patwalia, Sr. Advocate with  

Mr. Ayush Gupta, Advocate for the appellant 

in LPA-2720- 2024.  

Mr. Mangesh Goel, Advocate for the appellant  

in LPA-1925-2024. 

Mr. Sanjeev Kaushik, Addl. A.G. Haryana with 

Mr. Saurabh Mohunta, Addl. A.G. Haryana. 

Mr. Amit Jhanji, Sr. Advocate with 

Mr. Shashank Shekhar Sharma, Advocate and 

Mr. Nitesh Jhajhria, Advocate and  

Mr. Akhil Godara, Advocate for respondent No.5 in LPA-2720 

of 2024 and LPA-712-2025. 

Mr. R.K. Malik, Sr. Advocate with  

Mr. Varunveer Chauhan, Advocate for respondents No.3 to 8  

in LPA-1675-2024 & LPA-1925-2024. 

      ***  

ASHWANI KUMAR MISHRA, J. (Oral)

1.     The above-said four appeals arise out of a common judgment of 

the learned Single Judge dated 07.05.2024, whereby, the writ petitions filed 

by the private respondents have been allowed and the benefit of appointment 

to higher post with retrospective effect granted in favour of the appellants, on 

compassionate ground, has been set aside. 

2.    All these four appeals have been heard together and are being 

disposed of by way of this common order. We are otherwise informed that 

there  is  observation  made  by  the  Hon’ble  Supreme  Court  for  expeditious 

disposal  of  these  appeals,  contained  in Special  Leave  to  Appeal  (Civil) 

No.1145-4 and 1145-5 of 2025, decided on 02.05.2025. 

3.    This  again  is  a  classic  case  of  misplaced  sympathy  being 

extended to compassionate appointees by granting them benefit of a higher 

LPA-1675-2024 (O&M) 

and connected cases    [3] 

post  after  nearly  20  years  of  their  having  acquiesced  to  the  initial 

appointment  offered  on  a  lower  post.  To  what  extent  sympathies  can  be 

stretched  notwithstanding  the  authoritative  pronouncement  of  law  on  the 

nature  of  compassionate  appointment  by  the  Hon’ble Supreme  Court  in 

Umesh Kumar Nagpal Vs. State of Haryana 1994 (4) SCC 138

, requires 

examination. The sympathy extended by the State is to such extent that the 

long standing seniority on the higher post is also dislodged.  

4.    In  order  to  appreciate  the  controversy,  certain  basic  facts  are 

required to be noticed at the outset.  

4.1  Appellants  before  us  are  compassionate  appointees, 

namely (i) Sanjeev Kumar, (ii) Tarun Gagat, (iii) Surender Pal 

and (iv) Devender Singh @ Davender Singh.  

4.2   So  far  as  Surender  Pal  is  concerned,  his  father  was  a 

Deputy Forest Ranger who died on 02.09.1982. At the time of 

death of the father of Surender Pal, he was allegedly a minor. He 

was  offered  compassionate  appointment  to  the  post  of  Forest 

Guard  on  07.03.1996.  This  appointment  was  accepted by 

Surender  Pal  and  he  continued  to  work  as  such.  Subsequent 

promotions  were  also  granted  to  him  based  upon  his initial 

appointment  on  the  post  of  Forest  Guard.  However,  on 

15.07.2020,  he  made  a  representation  stating  that  his  initial 

appointment  on  the  post  of  Forest  Guard  was  contrary  to  the 

government policy and that he was entitled to be appointed on 

the post of Forester. This representation was considered and the 

Principal  Chief  Conservator  of  Forests  vide  a  detailed  reply 

made to the State Government, opposed the claim made in the 

LPA-1675-2024 (O&M) 

and connected cases    [4] 

representation  on  the  ground  that  compassionate  appointment 

was not a substantive right and that once such appointment had 

been accepted, the principle of acquiescence would come into 

play  and  consequently  a  subsequent  claim  for  retrospective 

appointment to an upgraded post was impermissible. However, 

this objection of the Principal Chief Conservator of Forests had 

not been accepted by the State Government which proceeded to 

retrospectively  upgrade  compassionate  appointment  offered  to 

Surender  Pal  to  the  post  of  Forester  from  the  post of  Forest 

Guard.  The  order  by  which  such  benefit  was  accorded  i.e. 

30.09.2020, came to be challenged by private respondents/writ 

petitioners in a writ petition on the ground that the consequential 

seniority, determined long back, stood altered to their prejudice.  

4.3   So far as appellant – Devender Singh @ Davender Singh, 

is concerned, his father was also a Deputy Forest Ranger, who 

died in harness on 24.09.1988. Based upon an application made 

by  Devender  Singh  @  Davender  Singh,  he  was  offered 

compassionate  appointment  on  the  post  of  Forest  Guard  on 

25.02.1992.  Devender  Singh  @  Davender  Singh  then  made  a 

representation  stating  that  he  should  have  been  appointed  as 

Forester. This claim was accepted vide order dated 16.05.1996. 

He  was  subsequently  promoted  as  Deputy  Forest  Ranger  on 

16.01.2013  and  Forest  Ranger  on  10.06.2024.  By  order  dated 

30.09.2020, compassionate appointment of Devender Singh @ 

Davender  Singh,  was  up-graded  to  the  post  of  Deputy  Forest 

Ranger  w.e.f.  25.02.1992  with  all  consequential  benefits 

LPA-1675-2024 (O&M) 

and connected cases    [5] 

including subsequent promotion, which was challenged by the 

private  respondents/writ  petitioners  in  writ  petition  on  similar 

ground i.e. unsettling of long standing seniority and also on the 

ground that once initial appointment offered on compassionate 

ground was accepted, appellant – Devender Singh @ Davender 

Singh,  had  acquiesced  to  the  appointment  and  a  subsequent 

prayer  for  up-gradation  after  more  than  two  decades  was 

impermissible.  

4.4   Similarly, the father of appellant – Sanjeev Kumar died on 

17.07.1992. He was offered a compassionate appointment to the 

post of Forest Guard on 07.03.1996. In the normal course of his 

working,  he  acquired  promotion  to  the  post  of  Forester  on 

01.08.2017. However, on a representation made nearly after two 

decades, the compassionate appointment on the post of Forest 

Guard,  had  been  upgraded  to  the  post  of  Forester  w.e.f. 

07.03.1996, vide order dated 08.01.2021, which was impugned 

before the learned Single Judge by the private respondents/ writ 

petitioners.   

4.5  Similarly,  father  of  appellant  –  Tarun  Gagat  died  on 

22.02.1999. He was offered compassionate appointment on the 

post  of  Forest  Guard  on  02.06.1999.  On  the  strength  of  his 

appointment  on  compassionate  ground,  Tarun  Gagat  secured 

promotion to the post of Deputy Forest Ranger on 03.03.2019. 

He  made  a  subsequent  representation  for  upgrading  his  initial 

appointment,  which  was  allowed  vide  impugned  order dated 

01.09.2020, whereby the compassionate appointment offered to 

LPA-1675-2024 (O&M) 

and connected cases    [6] 

Tarun  Gagat  on  22.02.1999,  was  upgraded  to  the  post  of 

Forester  along  with  all  consequential  benefits.  These  orders 

came to be assailed before the learned Single Judge.  

5.     The  learned  Single  Judge  has  gone  into  the  facts  of  the  case 

extensively and has observed that offering of compassionate appointment is 

not a matter of right but is a concession granted by the employer only to tide 

over the sudden difficulty faced by the family due to death of the sole bread 

earner. Such appointments since are in the nature of concession as such no 

vested right is created in favour of such employee to claim appointment to a 

higher post.  

6.    It  was  further  held  that  once  compassionate  appointment  was 

granted  on  the  post  of  Forest  Guard,  to  all  four  appellants  and  they 

acquiesced to it by accepting such appointment without any demur as such 

the  appellants  would  be  estopped  from  making  representation  or  seeking 

retrospective up-gradation on a higher post.  

7.     The  learned  Single  Judge  has  also  observed  that  there  is  no 

principle  of  law  on  which  the  claim  of  appellants  for  retrospective  up-

gradation after 20 years could be allowed so as to unsettle the long standing 

seniority  on  the  higher  posts.  The  learned  Single  Judge  has  also  made 

observations that the  manner in which such relief has been granted to the 

appellants  required a  deeper probe  into the  role  of  the  Officers  who have 

granted such benefit.  

8.     Before  proceeding  further,  it  would  be  worth  referring  to  the 

government  instructions  dated  03.11.1988,  which  provided  for  grant  of 

compassionate appointment and was the basis of acceptance of claim of the 

appellants by the State Government. The government order has already been 

LPA-1675-2024 (O&M) 

and connected cases    [7] 

reproduced by the learned Single Judge, which for the sake of convenience, is 

extracted hereinafter:-  

“No.16/21/88-6 G.S.II 

From 

Chief Secretary, Government of Haryana. 

To 

1. All the Head of Departments in Haryana. 

2.Commission, Ambala and Hisar Division. 

3. All Deputy Commissioner and Sun Divisional Officer 

(Civil) 

4.  Registrar  Punjab  and  Haryana  High  Court, 

Chandigarh 

Dated 03.11.1988 

Subject:-  To  provide  jobs  and  other  facilities  to  the 

families  of  Government  servants  who  died  during  the 

service period. 

Sir,  

I have been directed to bring your attention to the above 

subject to Haryana Government Circular No.16/21/88-6 

G.S.II dated 09.09.1985 and to say that the Government 

has been receiving may such cases where the family of the 

deceased  makes  a  request  after  a  long  time  to  provide 

jobs and other facilities. After considering this matter, it 

has  been  decided  that  in  future  in  those  cases, 

employment  and  financial  assistance  will  not  be 

considered. Where such prayer will not be received from 

the family of the deceased within three years of his death. 

In cases where the person concerned, to whom the facility 

of  employment  is  to  be  given,  is  still  minor,  the  prayer 

regarding this should also reach the Government within 

three  of  the  death  of  the  employee  for 

consideration/decision.  This  decision  will  be  applicable 

from the date of issue of this letter and the cases which 

LPA-1675-2024 (O&M) 

and connected cases    [8] 

already  been  received  will  be  dealt  with  as  per  the 

existing instructions. 

Apart from this,  it has also been decided  that in  future 

only  those  family  members  of  the  deceased  will  be 

considered for recruitment of category-II posts where the 

person  concerned  has  technical  qualifications  M.B.B.S., 

B.E.,  B.Tech.,  B.B.S  etc.  and  he  can  be  posted  only  on 

Category-II posts or above. In the rest of the cases, no 

consideration  should  be  given  to  the  appointment  of 

gazetted  posts  and  considering  the  eligibility  of  the 

applicant, the proposal should be sent to the government 

to fill only category-III and 4 posts.  

Please strictly follow these orders and acknowledgment of 

this letter should also be sent to the government. 

Sd/- 

Deputy Secretary, Protocol 

For, Chief Secretary, Haryana Government.”  

9.     The government instructions dated 03.11.1988 records that ‘in 

future belated request for employment and financial assistance will not be 

considered  but  pending  requests  were  to  be  examined.  Consideration  for 

appointment  against  Category-II  posts  was  made  permissible  in  certain 

exigency. The policy appears to have been drawn as per the spirit of law 

relating  to  grant  of  compassionate  appointment  inasmuch  as  the  position 

which stands settled by now, goes counter to such provisions. It is now well 

settled  that  compassionate  appointment  can  be  offered  only  in  cases  of 

financial stringencies and when such claims are promptly lodged. We may 

refer to the judgment of the Hon’ble Supreme Court in  Canara Bank vs. Ajithkumar G.K. 2025 SCC OnLine SC 290, wherein the Court has made 

the following observations in paragraph 45, which reads as under:- 

LPA-1675-2024 (O&M) 

and connected cases    [9] 

“45. The ratio decidendi of all these decisions have to be read in 

harmony  to  achieve  the  noble  goal  of  giving  succour  to  the 

dependants of the employee dying-in-harness, who are genuinely 

in need, and not with the aim of giving them a post for another 

post.  One  has  to  remember  in  this  connection  the  caution 

sounded in  Umesh Kumar  Nagpal  (supra)  that as against  the 

destitute  family  of  the  deceased  there  are  millions  of  other 

families which are equally, if not more, destitute.” 

10.     The government instructions dated 03.11.1988 have been dealt 

with  by  the  learned  Single  Judge  in  para  No.26  and 27  of  the  impugned 

judgment, which reads as under:- 

“26. A bare perusal of the above policy would show that it was 

only  mentioned  that  where  the  technical  qualifications  have 

been  obtained  by  the  candidate  seeking  compassionate 

appointment like M.B.B.S., B.E., B. Tech., B.B.S etc, they should 

be given a technical post commensurate to their qualifications. 

With regard to the rest of the cases, it was mentioned that the 

consideration should only be given for filling up Class-III and 

Class-IV posts.  

27.  In  the  present  case,  the  private  respondents  had  already 

been given Class-III post of Forest Guard. Once, Class-III post, 

which  was  the  entitlement  under  the  Instructions  dated 

03.11.1988 had already been given to the private respondents, 

the private respondents cannot agitate that they were not given 

benefit for which, they were entitled for under the instructions, 

which  were  applicable  at  the  time  of  death  of  the  employee 

concerned for the grant of compassionate appointment.” 

11.    It is not an issue that the post of Forest Guard is a Class-III post. 

In  terms  of  the  applicable  policy,  compassionate  appointment  could  have 

been  offered  only  on  Class-III  or  Class-IV  post.  Offering  of  higher 

appointment on a technical post was an exception and was intended to deal 

LPA-1675-2024 (O&M) 

and connected cases    [10] 

with such applicants who had qualifications like MBBS, B.E., B.Tech. etc. 

and the apparent idea was to better utilize the services of such technically 

trained manpower while offering them compassionate appointments.  

12.     The policy contained in the notification dated 03.11.1988, does 

not  provide  for  grant  of  higher  appointment  as  a  matter  of  routine.  The 

appointment  offered  to  the  appellants  on  the  post  of  Forest  Guard  was, 

therefore, an appropriate appointment which could have been offered at that 

point of time. More so, all the appellants accepted the appointment and also 

joined pursuant to it. Once that was done almost two decades ago, we fail to 

understand  as  to  why  the  subsequent  representations  for  retrospective  up-

gradation on compassionate appointment could be claimed by the appellants.  

13.    On  the  aspect  relating  to  entitlement  of  a  person  seeking 

compassionate appointment for up-gradation has been crystallized long back 

by the Hon’ble Supreme Court in the case of State of Rajasthan vs. Shri Umrao Singh 1994 (6) SCC 560, wherein previous judgment arising out of 

State of Haryana vs. Naresh Kumar Bali (1994) 4 SCC 448, was referred 

to and relied upon. The Hon’ble Supreme Court in Umrao Singh case (supra) 

referred to the recruitment rules framed by the State of Haryana for grant of 

compassionate appointment and opined that once the candidate accepted an 

appointment  of  lower  post,  his  right  to  be  considered  on  compassionate 

ground  is  consummated.  No  question  of  further  consideration  for 

compassionate  appointment  would  ever  arise.  The  Court  held  so, 

authoritatively, in para No.8 of the judgment, which reads as under:- 

“8.  Admittedly  the  respondent's  father  died  in  harness  while 

working as Sub-Inspector, CID (Special Branch) on 16-3-1988. 

The  respondent  filed  an  application  on  8-4-1988  for  his 

appointment on compassionate ground as Sub-Inspector or LDC 

LPA-1675-2024 (O&M) 

and connected cases    [11] 

according to the availability of vacancy. On a consideration of 

his plea, he was appointed to the post of LDC by order dated 14-

12-1989. He accepted the appointment as LDC. Therefore, the 

right  to  be  considered  for  the  appointment  on  compassionate 

ground  was  consummated.  No  further  consideration  on 

compassionate ground would ever arise. Otherwise, it would be 

a case of "endless compassion". Eligibility to be appointed as 

Sub-Inspector of Police is one thing, the process of selection is 

yet another thing. Merely because of the so-called eligibility, the 

learned Single Judge of the High Court was persuaded to the 

view that direction be issued under proviso to Rule 5 of Rules 

which has no application to the facts of this case.” 

14.     The Judgment in Umrao Singh case (supra) has been followed 

by the learned Single Judge of this Court in Jang Bahadur Singh vs. State of  Punjab  and  others  2013  SCC  OnLine  P  &  H  25,  ,  as  also  by  the 

Division Bench of this Court in Prem Pal Sharma vs. State of Haryana 

2008 (4) SCT 483. In Prem Lal Sharma case (supra) reliance has been placed 

on the  judgment  of the  Hon’ble  Supreme  Court  in  Umesh  Kumar  Nagpal 

(supra).  

15.    In  view  of  the  settled  proposition  in  law  as  per  which  a 

subsequent  claim  for  up-gradation  would  not  be  maintainable  once  the 

compassionate appointee accepts the appointment on a lower post. We fail to 

understand as to how a representation could be made after nearly two decades 

of accepting the compassionate appointment on a lower post. In our opinion, 

the appointment was otherwise not on a lower post but was commensurate 

with the appointment to which the appellants were entitled to. 

16.     Mr. Rajiv Atma Ram, Senior Advocate, has placed reliance on 

the judgment of Full Bench of this Court in Krishna Kumari v. State of 

Haryana and others 2012 (2) SCT 736, judgment of the Hon’ble Supreme 

LPA-1675-2024 (O&M) 

and connected cases    [12] 

Court in the case of Surya Kant Kadam vs. State of Karnataka 2002 (9) SCC  445,  as  also  the  judgment  of  the  Division  Bench  of  this  Court  in 

Gulbahar vs. State of Punjab 2002 (2) SCT 124, as well as the judgment of 

the  learned  Single  Judge  in  certain  cases,  to  contend  that  up-gradation  of 

compassionate appointee would be permissible where it is shown that any 

discrimination  had  been  meted  out  by  the  employer  while  extending  such 

benefit.  Learned  Senior  Advocate  also  submits  that the  appellants  had 

referred to the case of Sushil Kumar and Gopal Krishan to submit that once 

these  persons  were  granted  compassionate  appointment  on  the  post  of 

Forester, the subsequent offering of appointment on the post of Forest Guard, 

was  impermissible  and,  therefore,  the  State  was  well  within  its  rights  to 

rectify  its  mistake  by  appropriately  upgrading  the post  to  which  the 

appellants  were  entitled  to.  The  submissions  raised  on  behalf  of  the 

appellants cannot be accepted either in law or on facts.  

17.     We  have  already  noticed  that  the  compassionate  appointment 

was  once  granted  to  the  appellants  on  the  post  of  Forest  Guard  and  they 

accepted  such  appointment,  it  was  clearly  not  open for  these  persons  to 

subsequently  come  up  with  a  case  of  up-gradation.  The  basic  principles 

which have to be borne in mind are ‘acquiescence’ and ‘estoppel’. It has to 

be clearly understood that compassionate appointment is not a legally vested 

right and is merely in the nature of a concession to the family members in 

distress due to untimely death of the sole bread earner. Grant of such benefit 

is otherwise intended to deal with and immediacy which has been fallen on 

the  family  in  distress.  The  concession  which  persuades  the  State  to  offer 

compassionate appointment is, therefore, directly linked to the immediacy of 

cause as also the stringencies/destitution which provides the justification for 

LPA-1675-2024 (O&M) 

and connected cases    [13] 

offering  such  appointment.  It  is  for  this  reason  that  way  back  in  1994  in 

Umesh Kumar Nagpal case (supra), the Hon’ble Supreme Court clarified that 

such  appointment  cannot  be  claimed  after  inordinate  delay  nor  such 

appointment can be claimed as a matter of right on any basis. The law in that 

regard has been specifically reflected in a plethora of judgments which we 

not need to refer to as it would require unnecessary burden on our opinion.  

18.     So  far  as  the  case  of  Surya  Kant  Kadam  case  (supra)  is 

concerned, the import of the judgment has been dealt with by the learned 

Single Judge in paragraph No.23 of the impugned judgment, which reads as 

under:- 

“23. With regard to the claim in Surya Kant Kadam (supra) , a 

claim  was  raised  that  the  appellant  therein  was  given 

compassionate appointment on the post of clerk even though, he 

had  applied  for  the  post  of  Sub-Inspector  of  Excise  whereas, 

certain other persons who were also appointed on the said post 

on compassionate ground and appointment of whom were  later 

in date in comparison to the appellant therein were appointed 

on  the  said  post  of  sub  Inspector  ignoring  the  claim  of  the 

appellant therein, who had a better right than them. It was under 

these circumstances, Hon’ble Supreme Court of India has held 

that once, appellant therein had a better claim on the post which 

was offered to other similarly situated employees who were also 

appointed  on  compassionate  ground  and  who  were  junior  to 

appellant,  in  light  of  which,  a  direction  was given to appoint 

appellant therein on the post of Sub Inspector, Excise. However 

the same was also stated to be granted prospectively. Whereas, 

in the present case, facts are entirely different. In the present 

case, that challenge to the appointment of private respondents is 

from  the  regularly  appointed  employees  and  in  terms  of  the 

settled principle of law noted hereinbefore it cannot be said that 

LPA-1675-2024 (O&M) 

and connected cases    [14] 

the private respondents had a better claim in comparison to that 

of regularly selected employees.” 

19.     Similarly,  the  judgment  in  the case  of Civil  Appeal  No.3311-

1990  titled  as  Kamala  Gaind  vs.  State  of  Punjab  and  others  decided  on 

21.07.1990, has  also  been  dealt  with  by  the  learned  Single  Judge  in 

paragraphs No.21 and 22, which reads as under:- 

“21. In the case of Kamala Gaind (supra), nothing has come on 

record  that  the  son  of  the appellant  therein had  accepted  the 

appointment,  which  was  being  offered  to  him  and  upon  non-

grant of the entitled post, petitioner therein challenged the said 

act of the State before the Hon’ble Court forthwith, which claim 

was then accepted keeping in view the fact that case was made 

out. Kamala Gaind (supra) is not a case of upgradation of post 

after acceptance of a particular post on compassionate ground 

hence, cannot be made applicable in the facts and circumstances 

of this case.  

22. In the present case, in case, the private respondents were not 

happy with the offer of the appointment as given to them initially 

on compassionate ground as Forest Guard, they should not have 

accepted the said offer and should have agitated the same as 

done  in  the  case  of  Kamala  Gaind  but  once,  the  private 

respondents accepted the offer, no benefit of appointment on a 

higher post can be given to them and that too after a period of 

more than two decades of working on a lower post as given to 

them initially on compassionate ground.” 

20.     We  find  ourselves  to  be  entirely  in  agreement  with  the 

interpretation  made  by  the  learned  Single  Judge  while  interpreting  and 

distinguishing  the  judgment  of  the  Hon’ble  Supreme Court  in  the  case  of 

Surya  Kant  Kadam  case  (supra).  We  may  also  take  note  of  the  objection 

recorded by the Chief Conservator of Forest while dealing with the case of 

LPA-1675-2024 (O&M) 

and connected cases    [15] 

Devender  Singh  @  Davender  Singh.  The Principal  Chief  Conservator  of 

Forests has observed as under:- 

“The relevant facts relating to this case are that Sh. Devender 

Singh,  Dy.  Ranger  had  submitted  an  application  stating  that 

upon  demise  of  his  father  late  Sh.  Shyam  Singh  who was 

working  as  Dy.  Ranger  (date  of  death  24.12.1988),  he  was 

initially appointed as Forest Guard on compassionate ground. 

Later  on,  the  said  appointment  was  changed  to  the  post  of 

Forester  vide  office  order  No.  46  dated  6.05.1996  which  was 

subsequently again modified and he was posted as Forester on 

compassionate ground with effect from 25.02.1992 (vide order 

No. 53 dated 26.05.2019). The applicant has now taken a plea 

that since he was holding appropriate educational qualification 

for the post of Dy. Ranger at the time of death of his father; he 

should have been given compassionate appointment on the post 

of  Dy.  Ranger  in  accordance  with  the  provision  of 

Compassionate Policy prevailing at that time (notification dated 

3.11.1988). 

The application requires to be filed for the following reasons:- 

(i) Upon demise of his father late Sh. Shyam Singh. Dy. Ranger 

on  24.12.1988,  Smt.  Murti  Devi  W/o  deceased  employee  had 

submitted an application to appoint her son Sh. Devender Singh 

as Dy. Ranger on compassionate ground. Sh. Devender Singh 

was  however  appointed  as  Forest  Guard  on  compassionate 

ground vide order dated 25.02. 1992. Smt. Murti Devi had again 

submitted an appeal requesting that Sh. Devender Singh should 

be appointed on the post of Forester and subsequently taking 

cognizance  of  this  application.  Sh.  Devender  Singh was 

appointed  as  Forester  vide  office  order  No.  46  dated 

16.05.1996. 

(ii) The applicant Sh. Devender Singh had again submitted an 

application  dated  12.09.2008  requesting  therein  that  his 

appointment to the post of the Forester should be done from the 

date  on  which  he  was  appointed  as  Forest  Guard  on 

LPA-1675-2024 (O&M) 

and connected cases    [16] 

compassionate ground. After examination of the said appeal Sh. 

Devender Singh was given appointment on the post of Forester 

from 25.02.1992, the date on which he was appointed as Forest 

Guard.  Therefore,  required  relief  i.e.  compassionate 

appointment one step below than the post hold by the deceased 

employee has already been granted to Sh. Devender Singh. 

(iii)  In  accordance  with  the  provisions  of  compassionate 

appointment  as  contained  in  notification  No.  9254-4GS-

70/32230 dated 22 December, 1970 and notification No. 3442-

3GSII-71/19169  dated  13th  July,  1971,  the  Government  has 

made  it  very  clear  that  it  is  not  the  intention  to provide 

employment  to  the  dependents  of  deceased  government 

employees  as  a  matter  of  course,  stead  each  individual  case 

should be examined carefully and employment, which should be 

confined  to  Class  III  and  Class  IV  posts,  should  be  provided 

only if it is justified in order to avold exceptional hardship and 

not otherwise." 

(iv)  Though  the  Govemment  policy  dated  3.11.1988  speaks 

about giving compassionate appointment on Class III and Class 

IV posts on the basis of eligibility of the dependent, later on the 

Government, in the light of the decision of the Hon'ble Supreme 

Court  dated  04.05.1994  in  S.L.P  No.  10505  of  1993, Umesh 

Kumar Nagpal Versus State of Haryana and others had modified 

the Ex-gratia Scheme vide notification dated 8

th

 May, 1995 and 

decided that compassionate appointment being offered shall be 

at least one step lower than of the deceased employee except in 

cases where the deceased employee was working at the lowest 

level in the Government. 

(v)  It  is  pertinent  to  mention  here  that  the  Hon'ble  Supreme 

Court in "Umesh Kumar Nagpal Versus State of Haryana and 

others held as under:- 

"If the dependant of the deceased employee finds it below 

his dignity to accept the post offered, he is free not to do 

so. The post is not offered to cater to his status but to see 

the family through the economic calamity. 

LPA-1675-2024 (O&M) 

and connected cases    [17] 

For  these  very  reasons,  the  compassionate  employment 

cannot be granted after a  lapse of  a reasonable period 

which must be specified in the rules. The consideration for 

such  employment  is  not  a  vested  right  which  can  be 

exercised at any time in future. The object being to enable 

the family to get over the financial crisis which it faces at 

the  time  of  the  death  of  the  sole  breadwinner,  the 

compassionate employment cannot be claimed and offered 

whatever the lapse of time and after the crisis is over." 

(vi)  It  has  been  the  consistent  policy  o  the  Government  of 

Haryana  since  notification  dated  08-05-1995  that 

compassionate employmeni, which has been confined to Class-

III and IV posts, is being offered at least one step lower than 

that of the post held by deceased employee except in cases where 

the deceased employee was working at the lower level. 

(vii) It has been consistent stand of the government since 2003, 

in  the  rules  relating  to  compassionate  assistance  to  the 

dependents  of  deceased  government  employees  that  "Once  a 

post  has,  been  offered  to  the  dependent  of  a  deceased 

Government employee, no request for change of post shall be 

entertained with respect to any other post or department under 

any  circumstances.  In  case  the  offer  is  not  acceptable  to 

him/her, no further claim shall be entertained. 

(viii) It is further pertinent to mention here that the Government 

had done away with the provision of compassionate appointment 

since  2006  and  it  is  only  now  i.e.  in  Haryana  Civil  Services 

(Compassionate  Financial  Assistance  or  Appointment)  Rules, 

2019 that the provision of compassioriate appointment has been 

restarted.. Even in these Rules, it is clearly mentioned in rule no. 

13 that: 

13a  "Once  an  appointment  has  been  offered  to  the 

dependent  of  a  deceased  or  missing  Government 

employee,  no  request  for  change  of  post  shall  be 

entertained with respect to any other post or department 

LPA-1675-2024 (O&M) 

and connected cases    [18] 

under  any  circumstances.  In  case  the  offer  is  not 

acceptable to him, no further claim shall be entertained. 

13b When a person has been appointed under these rules 

to a particular post, the set of circumstances, which led to 

such compassionate appointment, shall be deemed to have 

ceased to exist on such appointment. 

Therefore – 

(i)  he/she  should  strive  his/her  career  like  his/her 

colleagues  for  future  advancement  and  any  request  for 

appointment  to  any  higher  post  on  considerations  of 

compassionate to be rejected;" 

21.     We have perused the order of the State Government, whereby 

the benefit of up-gradation on the post of Forester has been granted to the 

appellants with retrospective effect vide order dated 30.09.2020. We find that 

none of the points highlighted by the Principal Chief Conservator of Forests 

have either been referred to or dealt with by the government. We are rather 

amazed by the mode and manner in which claim of the appellants came to be 

allowed by the State Government. We, therefore, are of the view that the 

learned  Single  Judge  is  absolutely  justified  in  making  the  following 

comments in para No.33 and 34 of the impugned judgment which reads as 

under:- 

“33. Further, certain comments needs to be made against the 

method  in  which  the  department  granted  the  benefit of 

compassionate  appointment  on  a  higher  post  to  the  private 

respondents with retrospective effect after a period of more than 

two decades. The department is supposed to know the law as 

similar  relief  is  being  agitated  by  the  State  tooth  and  nail  in 

number of cases where the same relief claimed of higher post is 

being objected by the State. On one hand relief being claimed 

for  compassionate  appointment  on  a  higher  post  is  being 

LPA-1675-2024 (O&M) 

and connected cases    [19] 

objected by the State and on the other hand, the similar relief is 

being accepted by the respondent-State disregarding settled law 

and its own position in similar cases i.e. Naresh Kumar Bali 

(supra). The  private  respondents  have  been  given  benefit  of 

compassionate appointment on a higher post on an application 

made by them after two decades of their initial appointment on a 

compassionate ground upon which right has been consummated 

since  long.  It  is  being  argued  that  the  said  benefit  has  been 

accepted/approved upto the rank of Additional Chief Secretary, 

Department  of  Forest  and  Wild  Life.  Nothing  has  come  on 

record as to what consideration was given by the said authority 

while granting the benefit of appointment on a higher post to the 

private respondents after a period of 02 decades and that too 

ignoring the settled principle of law as noticed hereinbefore the 

garb  of  which State has taken in  order  to  reject such similar 

claims.  

34. It may be noticed that State of Haryana had approached the 

Hon’ble  Supreme  Court  of  India  when  a  similar  relief  was 

granted by this Court in the case of Naresh kumar Bali (supra) 

in the year 1994. Taking a decision contrary to their own stand 

shows  that  the  decision  taken  was  not bonafide  but to  extend 

certain  undue  benefits  to  respondents  No.  3  and  4.   Further, 

nothing has come on record as to why, the recommendations of 

the  Chief  Conservators  of  the  Forests,  who  had  opposed  the 

grant of relief to the private respondents were ignored so as to 

grant the benefit to the private respondents. The officer(s), who 

has/have  sanctioned  the  impugned  orders  dated  30.09.2020 

(Annexure P/4) and 30.09.2020 (Annexure P/5) in CWP- 18530-

2020  and  order  dated  08.01.2021  (Annexure  P/1)  and dated 

01.09.2020 (Annexure P/3) as well as order dated 18.02.2021 

(Annexure P/2) and dated 11.12.2020 (Annexure P/4) in CWP-

11660-2021  has  to  be  made  accountable  for  passing  such 

orders,  which  not  only  create  purposeless  litigation  but  also 

create  a  situation  where  entire  seniority  is  reframed  to  the 

prejudice of the employees who were otherwise senior after a 

LPA-1675-2024 (O&M) 

and connected cases    [20] 

period of 02 decades by an arbitrary action of an officer, the 

motivation  of  whom  happens  to  be  questionable.  The said 

officer(s) has/have to be made responsible for passing such kind 

of  orders.  Keeping  in  view  the  same  copy  of  the  orders 

impugned  through  the  present  petitions  be  sent  to  the  Chief 

Secretary, Government of Haryana to initiate appropriate action 

against  the  said  officer  concerned  and  to  seek  his/her 

explanation and find out as to under what circumstances, such 

arbitrary  and  illegal  orders  disregarding  settled  law  so  as  to 

give  undue  benefits  to  the  employees  in  a  pick  and choose 

manner and that too at the cost of other employees are being 

passed. The outcome of the said proceedings be also brought to 

the notice of this Court within a period of three months from the 

date of receipt of copy of this order.” 

22.     In our view, the manner in which compassionate appointment 

was offered to the appellants on the post of Forest Guard way back nearly 

two decades back is up-graded by the order impugned, speaks volumes about 

the arbitrary exercise of powers by the State in extending such benefit. The 

benefit granted is not only in the teeth of law but completely overlooks the 

comments highlighted by the Principal Chief Conservator of Forests, which 

are neither dealt with nor any attempt has been made to provide justification 

for grant of such benefit. Merely stating that certain others have been granted 

benefit  of  compassionate  appointment  on  the  post  of  Forester  would  not 

justify the action of the State of retrospective up-gradation of the post on 

which appointments were offered to the appellants. Merely because in some 

stray incidents a higher appointment was offered would not constitute basis 

for raising such claim, after decades, as it would result in complete chaos in 

the cadre of employees. The grant of relief by the State Government to the 

appellants  also  has  a  direct  consequence  of  unsettling  the  long  standing 

LPA-1675-2024 (O&M) 

and connected cases    [21] 

seniority. Viewed from any aspect, we find the claim of the appellants to be 

devoid  of  any  substance.  Moreover,  the  basis  of  extraneous  consideration 

having intervened on account of which the orders were passed by the state 

cannot be entirely ruled out. 

23.     The manner in which such relief has, therefore, been granted by 

the State Government explicitly requires disapproval of this Court. We are in 

complete  agreement  with  the  view  taken  by  the  learned  Single  Judge  in 

allowing the writ petition filed by the private respondents whose seniority 

was to be effected by the impugned action of the State. Before concluding, 

we may take note of the submissions of Mr. D.S. Patwalia, Senior Advocate 

that the grant of benefit by the State may only be interfered with to the extent 

it alters the settled seniority but benefits of compassionate appointment on 

up-graded post be protected notionally.  

24.     We are afraid that acceptance of such submission would result in 

an anomalous situation inconsistent with the settled principles of law. Once, 

we have observed that compassionate appointment is only a concession and 

the grant of appointment on the post of Forest Guard to the appellants was 

appropriate and was acquiesced by the appellants, any subsequent attempt to 

seek benefit of higher post would be impermissible. In such circumstances, 

notional benefits also cannot be allowed to be extended inasmuch as it would 

result in grant of service benefits over and above what is entitled to by the 

appellants.  It  would  otherwise  create  unnecessary  heartburn  in  similarly 

placed  employees  who  would  stand  to  lose  and  would result  in  endless 

bounds  of  litigation  flooding  the  Courts  of  law.  We  are  of  the  view  that 

quietus  has  to  be  given  to  such  claims  which  are  wholly  unfounded  and 

appears to us to be frivolous at the best.  

LPA-1675-2024 (O&M) 

and connected cases    [22] 

25.     The appeals, therefore, are found to be without any substance 

and are accordingly dismissed. We reiterate the observations of the learned 

Single Judge that the Chief Secretary, State of Haryana, be directed to initiate 

an  inquiry  to  look  into  the  manner  in  which  benefits  were  granted  to  the 

appellants  on  retrospective  up-gradation  of  compassionate  ground 

overlooking  the  specific  objections  of  the  Principal  Chief  Conservator  of 

Forests and to take the matter to its logical end. It is, however, provided that 

the initial appointment on Forest Guard in favour of the appellants or their 

subsequent promotions based upon such initial appointment are adequately 

protected and shall not be reopened on the ground of any observations made 

in this order.  

26.     All pending misc. application(s), if any, also stand disposed of.  

(ASHWANI KUMAR MISHRA) 

JUDGE  

                          (ROHIT KAPOOR) 

           JUDGE 

11.11.2025 

rajesh 

1. Whether speaking/reasoned?    :  Yes/No 

2. Whether reportable?      :  Yes/No