SAVITRI DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This is a case of unfortunate widow, fighting for compassionate appointment for her son or in the alternative praying for compassionate financial assistance in terms of the Scheme formulated by the Government on death of her husband. Like in most cases, the State continues to be insensitive to the cry of hapless widow that too by ignoring the rules position. One technical objection after another is raised to deny the claim of the petitioner, which does not reflect well either on the State or its agent. Why have such Schemes to show compassion if these schemes are to be violated without any consideration for compassion.

(2.) The facts noticed in brief would tell the tale of woes of this unfortunate widow. Rajinder Parshad, husband of the petitioner, who was working as a Head Constable died on 8.6.1998. For her survival, the petitioner prayed for appointment of her son, Vinod Kumar, on compassionate ground. Before this claim could be considered or mature, the son of the petitioner, namely, Vinod Kumar, unfortunately died on 25.7.1999. The petitioner then came forward to make a claim for her appointment on compassionate ground. It is sad and distressing to notice that the petitioner asked for appointment as a Class IV employee/Sewadar in the Police Department or in the Education/Health Department. A widow of soldier (Head Constable) asked for an appointment as Sewadar and even this did not find favour with State or its agents. The respondents had informed the petitioner that request for her appointment and in the alternative for appointing her second son, Parmod Kumar, was received. The respondents also asked the petitioner to send requisite documents.

(3.) The second son of the petitioner was called to the office on 30.12.2005. After finding all the documents to be in order, the son of the petitioner was sent back. Finely, respondent No.4 decided to reject the prayer of the petitioner for compassionate appointment on account of non-availability of any Class IV post within three years from the date of death of her deceased husband. Can some one believe that there was no Class IV post available with the State for 3 years The State would have made numerous appointments to Class IV posts and could be exposed if asked to furnish details.