KAMLA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) 1. Challenge in this writ petition is to the order dated 19.6.1988 (Annexure P -4) whereby the Resolution of the Municipal Commit -tee, Patiala dated 19.10.1987, appointing the petitioner to the post of Clerk in the Municipal Committee, Patiala, has been annulled by the Director, Local Self Government, Punjab, Chandigarh (respondent No.2).

(2.) THE petitioner was appointed as Peon (Sewadar), Class IV service in the Municipal Committee, Patiala by respondent No.3 vide order dated 6.1.1986 in the pay scale of Rs. 300 -430/ - in place of her deceased husband, Ashok Kumar, who was an Octroi Clerk in the Municipal Committee, Patiala. Application was given by the petitioner being widow of the deceased Government Employee as per Punjab Government Circular dated 18.4.1973.

(3.) THIS order dated 19.10.1987 (Annexure P -4) has been challenged by filing the present writ petition.