RANI DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners inter-alia pray for various reliefs including the writ of mandamus to direct the respondents to give employment to petitioner no.2 on the compassionate basis and release the arrears of dues payable to the petitioners in view of the services rendered by Sh. Amar Nath (civil dead), who is missing from 25/8/1993. The Civil Court has granted a declaration that Sh. Amar Nath has died civil death as his whereabouts are not known for nearly 3 decades.

(2.) On 25/2/2020, the following order was passed:-

(3.) With regards to the relief of the direction to the respondents to appoint petitioner no.2 on compassionate basis, it must be noted that such relief is only granted to immediately support the family who may have lost their sole bread earner in harness. After a period of nearly 3 decades, the purpose of immediate support has lost its significance.