REKHA NANAKCHAND YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner, sister of an Indian prisoner - Shri Kuldip Yadav, who is reported to be in Pakistan Jail, has prayed for an appropriate writ, order or direction, directing the respondents to consider the case of the petitioner for appointment on compassionate grounds as per her educational qualification. The petitioner has also prayed to direct the respondents to pay ex-gratia compensation to the petitioner over and above Rs.5, 00, 000/- awarded by this Court vide order dated 02.04.2008 passed in Special Civil Application No.12239/2007.

(2.) The facts leading to the present Special Civil Application, so pleaded in the petition and do not seem to be in dispute, in nutshell are as under:-

(3.) It appears from the record that pending the petition, the petitioner made a representation to the Ministry of Home Affairs for appropriate reliefs. Vide order dated 15.07.2014, the Division Bench observed that the pendency of the petitioner shall not prevent the respondents from considering such representation, if so made, expeditiously. That thereafter, the matter came to be adjourned time and again. By order dated 22.11.2016, the Division Bench of this Court adjourned the matter to 14.12.2016 with observation that in the meanwhile, efforts to be made by respondents to secure the release of the detenue/ prisoner through appropriate authorities and shall apprise this Court. That thereafter, the matter came to be adjourned time and again. However, no fruitful result has been achieved.