GOVINDI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) <DJG>B.S.Verma, J.</DJG> By means of this writ petition, the petitioners have sought the following relief:- 1. To issue a writ in the nature of certiorari to quash the impugned Board of Officers (BOO) with its entire findings and issuance of HQ CE Bareilly Zone Letter No. 815502/RR/611/E1C(2)dated 28-4-2003 addressed to Neeraj Kumar S/O Late Shri Kedar Datt Joshi, the late husband of the petitioner (as amended as per Court Order dt. 22-6-2007) and Respondent No.-6 letter No. 11083/KDJ/07/E1C(2) dt. 23 October, 2001 and direction as per court order dt. 9.4.10 in the nature of mandamus directing the respondents to consider the candidature of the Petitioner's elder son Neeraj Kumar under the then prevalent provisions for compassionate appointment of the said dependant against the death of his father in harness, at the earliest. 2.To pass such further or other reliefs to the petitioner as the Court considers for ends of justice. 3.To allow this Writ Petition and award the cost of it in favour of the petitioner.

(2.) Relevant facts giving rise to the present writ petition are that father of petitioner no. 2 and husband of petitioner no.1, late Kedar Datt Joshi was working as Mate (O.T.E.) under Garrison Engineer in the M.E.S. Pithogarh kand he died in harness on 13-6- 1997. It appears that the petitioner no. 2 filed application for an appointment on compassionate ground under the relevant government orders. Lateron, the petitioner no. 2 was informed that his case was not found suitable by the Board of Officer for appointment on compassionate ground.

(3.) The grievance of the petitioners is that the respondents have wrongly calculated the income of the petitioners and instead of Rs. 1735/- per month, the same was taken to be Rs.2285/- per month.