KETAKI MANJARI SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) 29.7.1998 - Heard Mr. Mohanty for the petitioner. The petitioner Ketaki Manjari Sahu has asked for the following reliefs : -

(2.) LOOKING at the Scheme we find that the petitioner is not entitled to ask for any appointment on compassionate ground as she is a married lady and the married daughter does not come within the definition of family members. But the facts are all peculiar and they draw utmost sympathy and compassion. Ghasinath Sahu, teacher of Kantabahal L.P. School died in harness on 1.6.1987 leaving behind the petitioner, his only daughter and the widow. The petitioner was minor at the time of death of her father and in course of time she passed her matriculation. She was given marriage to a person who has no independent income of his own. In the said peculiar state of affairs the petitioner has asked for appointment on compassionate ground. Although strictly within the definition of 'Family member' the petitioner does not come, our attention has been drawn to amended Rule 16 as follows:

(3.) CONSIDERING this aspect, we dispose of this writ petition by granting leave to the petitioner to make an appropriate application for appointment under the Rehabilitation Assistance Scheme which application would be examined in the General Administration Department and order from the Chief Minister may be obtained so that the distress family can be saved and appointment of the petitioner on compassionate ground may be considered and given without making it as a precedent. All the exercise may be completed within a period of three months from the date of filing of such application. No costs.