CHEEDARLA ROJA RANI Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) The question that arises for consideration in the present writ petition is whether the State Government is justified in refusing compassionate appointment to widowed daughter-in-law (the petitioner herein) of the deceased Government Servant on the ground that the policy issued for such appointment does not include widowed daughter-in-law.

(2.) The above-stated question arises in the following factual matrix of the case:

(3.) Counter has been filed by the respondents-State stating inter alia that the applicable G.O. and the guidelines regarding eligible dependents show that the petitioner, being daughter-in-law, is not eligible for appointment on compassionate grounds.