NILU DEVI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R.Jha, learned counsel for the petitioner and Ms. S.Shyam, learned GA for the State respondents.

(2.) By this application, the writ petitioner who is stated to be the wife of a deceased UBSI in the Police Department who expired on 8/5/2021, is seeking directions for consideration for appointment on compassionate ground, and also for recall of the Notification dtd. 2/12/2010, whereby the Compassionate Appointment Scheme in the State of Meghalaya has since been withdrawn.

(3.) Mr. R.Jha, learned counsel for the petitioner submits that the State being first and foremost a welfare State, the withdrawal of the Notification of Compassionate Scheme Appointment unfortunately, is without any basis or justification, and has rendered and placed many people in grave financial difficulty due to the death of their breadwinners. He submits that as the husband of the writ petitioner had died in harness, the respondents are duty bound to afford her appointment on compassionate grounds.