SAVITRI KUMARI Vs. CHAIRMAN/MANAGING DIRECTOR

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India challenging the order dtd. 18/05/2016 (Annexure-P-5), whereby the claim of the petitioner for grant of compassionate appointment has been rejected by the respondents on the ground that there is no provision in the respondent-establishment to grant compassionate appointment to the married daughter.

(2.) The father of the petitioner was working in respondentestablishment on the post of Fitter Grade-I and died in harness on 27/11/2015. The petitioner being a daughter was fully dependent upon her parents and after the death of her father made an application before the respondent for grant of compassionate appointment. The mother of the petitioner has also written a letter that due to death of her husband, compassionate appointment may be granted in favour of the petitioner. The claim has been rejected and was accordingly informed to the mother of the petitioner that daughter cannot be given compassionate appointment as she is already married and as per the policy no provision is available to grant benefit of compassionate appointment to the married daughter.

(3.) Being aggrieved by the said, this petition has been filed seeking quashment of the order and also the provision of the policy of the respondentdepartment under which Clause 9.3.3 makes married daughter disqualify to get the benefit of compassionate appointment.