ANITA CHAUHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition in the nature of mandamus directing the respondents to absorb her in government service on compassionate ground in view of the policy of the State Government.

(2.) The petitioner has averred that she is M.A. in Political Science and B.Ed also. She got married to late Shri Varinder Singh Chauhan on February 16, 1987. The husband of the petitioner was working as a Maths Master with the Haryana Education Department. He joined the service as a Maths Master in Government High School, Sector-7, Faridabad on December 19, 1986. A copy of the order dated December 15, 1986 passed by the District Education Officer, Faridabad is annexed with the petition as Annexure P-3. Unfortunately. The husband of the petitioner was murdered on September 3, 1990 while he was in service of the Haryana Government.

(3.) The State of Haryana framed a policy which was circulated vide its letter dated December 22, 1970 wherein ex gratia and other facilities were granted to the families of government employees who die while in service. It was decided by the State Government that one or more members of the family of the deceased employee will be considered for absorption in government service. A copy of the instructions dated December 22, 1970 is annexed with the petition as Annexure P-5.