ROSHNI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is a widow. She prays for a direction to the respondents to appoint her on a Class IV post on compassionate grounds as her husband Who was working as a peon had died on April 23, 1990. The respondent-Corporation contests the claim on the ground that vide letter dated August 29, 1989, a copy of which has been attached as Annexure R-I with the written statement, it has been exempted by the Government from the application of policy instructions regarding the facilities for the families of Government employees who die in service and that it has run into huge losses. The State of Haryana has filed no written statement to controvert the petitioner's claim.

(2.) The admitted position is that the petitioner's husband had joined as a Peon on February 3, 1975 with the Haryana State Minor Irrigation Tubewells Corporation Ltd. - Respondent No. 2. On April 23, 1988, his services had been placed at the disposal of the Engineer-in-Chief, Irrigation Department, Haryana. At the time of death, the petitioner's husband was working with the Executive Engineer, JLC Command Lining Division No. 3, Charkhi Dadri, Namaul.

(3.) Obviously, the petitioner belongs to the economically weaker section of the Society. The bread-winner of the family having gone, the petitioner has sought the intervention of this Court so as to be able to subsist. Even in a representation to the respondents, she has stated that she is 35 years' old and had no source of income. She needs and deserves help.