PUSHPA RANI ALIAS NEENA Vs. THE STATE OF PUNJAB THROUGH ITS SECRETARY, DEPARTMENT OF REVENUE, CIVIL SECRETARIAT, PUNJAB, CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) After hearing learned counsel for the parties, we find that there has been certain dispute with regard to the age of the petitioner. Though the petitioner has been stating her age below 45 on the basis of documentary evidence etc., yet the respondents on the basis of medical examination on the petitioner, have come to the conclusion that the age is more than 45. Even if it is so, for the post of Peon when the appointment is not being made under the rules but on the compassionate grounds under the policy decision of the State Government as the husband of the petitioner was working as Peon in this very Department, we do not find that this fact, that the petitioner being overage, shall stand in the way of her appointment. Accordingly, we allow this petition and direct respondent No. 2 - Director Consolidation Punjab to provide employment to the petitioner on the post of Peon forthwith. The writ petition stands disposed of. Petition disposed of.