PAPITA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this writ petition, the petitioner prays for the following substantive reliefs:-

(2.) The writ petitioner is a widow of late Mr. Suresh Chand, who died in harness. Before his death, he worked as a Peon in the Department of Excise and Taxation, Haryana, from 16/5/1992 to 15/12/2017, the day he died. As per the prevalent rules, the petitioner applied for release of financial assistance in terms of Rule 5(1)(c) of the Haryana Compassionate Assistance to the Dependent of Deceased Government Employee Rules, 2006 (hereinafter referred to as "the Rules of 2006"). The same was sanctioned on 03/07/2019 vide Annexure P1. The State of Haryana notified the Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019 (hereinafter referred to as "the Rules of 2019"), which came into force w.e.f. 1/8/2019. Note-1 of the Rules of 2019 reads as under:

(3.) The petitioner submitted an application for considering the case of her son for his compassionate appointment vide application dtd. 16/8/2019. The said application has been declined by the respondents vide order dtd. 30/6/2020. The petitioner assails the correctness of the aforesaid order.