JASBIR KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226/227 of the Constitution of India for issuance of a writ of mandamus directing the respondents to consider her application for giving her employment on compassionate ground.

(2.) Briefly stated, the facts of the case are that the petitioner was born on 8.5.1969. She passed her matriculation examination in the year 1986, vide Annexure P-1. She also passed Multipurpose Health Worker (Female) Course of training in the year 1989, vide Annexures P-2 and P-3. She was married to one Gurmeet Singh in the year 1944 and gave birth to two children in the years 1995 and 1996. Her husband Gurmeet Singh had expired on 16.8.1997. Considering her unlucky, her in-laws expelled her alongwith her two minor children from the matrimonial home and since then she was residing with her father Gamdoor Singh.

(3.) Gamdoor Singh was employed as J.B.T. Teacher. He used to look after his widowed daughter and her minor children. However, Gamdoor Singh died on 18.11.1998. The mother of the petitioner filed an affidavit, Annexure, P-6, stating therein that the petitioner was one of the legal heirs of deceased Gamdoor Singh and the other legal heirs were his two sons, besides her. However, the other two sons and widow of deceased-Gamdoor Singh had not claimed any job for themselves.