SUNITA JATWA Vs. NEW INDIA INSURANCE COMPANY

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 24.08.2016 by which, her application for compassionate appointment has been rejected.

(2.) Facts of the case, in short, are as under:

(3.) The respondent, vide impugned order (Annexure P/5) has rejected the application on the ground that there was a ban on grant of compassionate appointment from 01.10.2002 to 31.10.2014 and in lieu of the compassionate appointment, one time compensation of Rs.3.00 lacs has already been paid to the petitioner, therefore, she is not entitled for compassionate appointment, hence, the present petition before this Court.