SANJULATA DEWANGAN Vs. STATE OF C G

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, the matter is heard finally.

(2.) BY this petition, the petitioner, who is a married daughter of the deceased employee, seeks a direction to the respondent authorities to grant her appointment on compassionate ground.

(3.) THE policy dated 25-3-2008 (Annexure - R-3-4/1) for grant of compassionate appointment does not provide for grant of compassionate appointment to the married daughter of the deceased employee. It provides that the compassionate appointment may be granted to the dependent family members of the deceased employee i.e. wife or son or un-married daughter. Since the petitioner is married daughter of the deceased employee, no appointment can be granted de hors the policy dated 25-3-2008.