MINATI SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The writ petition has been filed by the petitioner challenging the order dtd. 27/9/2012, passed by the Deputy Secretary to Government, Home Department-opposite under Annexure-14, rejecting her application for appointment under Rehabilitation Assistance Scheme after death of her father while he was working under the Government under the provisions of Orissa Civil Services (Rehabilitation Assistance) Rules,1990.

(2.) In the present case, after the father of the petitioner Sri Nrusingh Charan Sahoo, passed away on 15/2/2006 while working as Havildar Major of Odisha State Armed Police (OSAP), OSAP 4th Bn., Rourkela, the application was filed by the petitioner on 2/6/2006. The same was sent to the Collector, Dhenkanal vide office letter no.4292/E dtd. 21/8/2006 from the OSAP 4th Bn., Headquarter, Rourkela to furnish distress certificate. The Collector, Sundargarh vide letter no.790/Esstt. dtd. 19/4/2008 furnished the annual income of the family to be Rs.1000.00 and also intimated the family pension per annum received by the wife of the deceased employee (mother of the petitioner) to be Rs.4524.00 x 12 + 1000/- making it total of Rs.55288.00 which is below the ceiling limit of Rs.60,000.00 fixed by the Government for being considered for appointment under the provisions of Rehabilitation Assistance Scheme/Rules.

(3.) The Government accorded sanction by letter of Home Department, letter no.56174 dtd. 14/12/2009 intimating the DG and IG of Police, Orissa, Cuttack for filling up of vacancies in the rank of Junior Assistants /Junior Clerks under Rehabilitation Assistance Scheme, i.e., to be granted to the petitioner.