SANTOSH KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant petition under Article 226/227 of the Constitution of India, seeking a writ of certiorari, quashing the order dtd. 29/4/2022 (Annexure P-14) issued by respondent No.3-Chief Engineer (South), rejecting the case of the petitioner, at Sr. No.10, for compassionate appointment. Further seeking a writ of mandamus, directing respondent No.2 to consider the case of the petitioner for compassionate appointment.

(2.) Reply by way of an affidavit of Er. Gupreet Singh Saini, Executive Engineer, Water Supply and Sanitation Division, Garhshankar, on behalf of respondents No.1 to 6, has been filed in the Court which is taken on record. Copy thereof has been supplied to learned counsel for the petitioner.

(3.) Learned State counsel has also produced copy of the receipt, whereby the cost of Rs.5,000.00 has been paid to the petitioner. The same is also taken on record.