OM PATI Vs. DAKSHIN HARYANA BIJLI VITRAN NIGAM

JUDGEMENT

(1.) Prayer in this petition under article 226/227 of the Constitution of India is for the issuance of a writ of Mandamus for directing the respondent's to offer appointment to petitioner No. 2 under the ex gratia scheme as also to issue any other appropriate writ, order or direction which this Court deems fit and proper in the facts and circumstances of the case.

(2.) That the brief facts of the case leading to the filing of the instant writ petition are that the father of petitioner No. 2 and husband of petitioner No. 1 who was working as ALM in OP Division, DHBVNL, Charkhi Dadri unfortunately died on 29.06.2001 while in service.

(3.) That in the aforementioned circumstances, petitioner No. 1 submitted an application, Annexure P/2 dated 12.09.2001 to the Managing Director, DHVBNL, Hisar for employment to her son i.e. petitioner No. 2 on compassionate grounds.