B LAKSHMI Vs. AIR OFFICER I C PERSONNEL

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The petitioner has prayed for the issuance of a Writ of Certiorarified Mandamus, calling for the records of the respondent passed on 14.9.1999 in MC 5901/77/MAD/Pc and the consequential rejection order Air HQ/23071/4/PG-2000/Pc5 dated 17.5.2000 of the first respondent herein and quash the same and to direct the respondents to consider the claim of the petitioner for appointment to any post suitable to the age on compassionate grounds.

(3.) The petitioner's husband was appointed as Mazdoor Master with effect from December 1973 and subsequently posted as Lascar in April 1992. While in service, he expired on 10.2.1997. Thereafter, the petitioner filed application for employment in Group 'D' Post on compassionate ground. Under the impugned communication, it was indicated that her case has been considered in three consecutive reviews and was finally rejected.