STATE OF HARYANA AND OTHERS Vs. KELO DEVI

JUDGEMENT

(1.) Respondent's husband was a Constable in Haryana Police who died in harness on 07.07.1997 leaving behind his widow and three minor children. Sandeep Kumar son of the deceased Constable, filed an application on 02.04.2008 for grant of benefit under ex-gratia scheme for government job in the department on compassionate ground. The application, however, was rejected on 30.04.2008 and the applicant was duly informed. The respondent served legal notice-cum-representation upon the appellants on 20.05.2008 which was rejected on 16.06.2008.

(2.) Consequently, writ petition was filed for quashing the order dated 16.06.2008 and for direction to the appellants for grant of compassionate employment to one of the members of the deceased employee in terms of the "Employment to the Dependents of Deceased Government Employee under Ex-gratia Scheme, 1995".

(3.) The learned Single Judge, vide his impugned order dated 04.05.2009, allowed the writ petition directing the appellants to provide financial assistance to the respondent-applicant as per "the Haryana Compassionate Assistance to the Dependants of the Deceased Government Employees Rules, 2006 policy" against which the present intra-court appeal has been filed.