AMNA SYYED Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER before this court has filed this present petition being aggrieved by the recovery order passed by the Madhya Pradesh Housing Board.

(2.) THE contention of the petitioner is that petitioner is a widow of late Syyed Mehmud Hasan, who was an employee of M.P. Housing Board and died in harness, while in service Petitioner has further stated that a policy has been framed by the State Government and ;he same has been adoptee by Madhya Pradesh Housing Board and the policy provides for payment of salary of a period of five years in lieu of compassionate appointment. Petitioner has further stated that she was paid salary for a period of five years and now the respondents have passed an impugned order direction recovery from the petitioner.

(3.) IN the present case, it is an admitted fact that the husband of the petitioner was an employee of Madhya Pradesh Housing Board and died in harness or 11-01-2003 Petitioner's case was considered for grant of compassionate appointment and also for payment of compensatory allowance, as per the scheme framed by the State Government dated 18.08.2008 and adopted by Madhya Pradesh Housing Board. The relevant provisions of the scheme reads as under:- ...[VERNACULAR TEXT OMITTED]...