PREM LATA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court by way of filing the present writ petition seeking appointment on compassionate grounds. The petitioner admits that the application moved for appointment on compassionate grounds has been registered with the respondents and she had been informed that her case has been put up and will be taken up according to the list of pending cases and as and when the vacancy is available, her case would be duly considered for appointment.

(2.) It is the contention of the counsel for the petitioner that as per the Policy of the Government, under which compassionate appointments are made, which is dated 09.10.1998 (Annexure P-8), clause (f), if sufficient vacancies are not available in any particular office to accommodate the persons in the waiting list for compassionate appointment, it may approach or refer the cases to other departments for providing an early date appointment on compassionate grounds to those in the waiting list. Counsel further states that the petitioner shall file a representation to the respondents and a direction may be issued to the respondents to consider and decide the same in the light of the above-said Policy.

(3.) I have heard the counsel for the petitioner and have gone through the records of the case.