MAMTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226 of the Constitution of India are seeking setting aside of order dtd. 21/9/2021 whereby respondent has rejected their claim for compassionate appointment.

(2.) Ms. Shelika, Advocate has filed power of attorney of Mr. Ankur Malik, Advocate on behalf of the petitioners. Registry is directed to tag the same at an appropriate place on the case file.

(3.) The petitioner No.1 is second wife of Constable Inderjeet Singh who passed away in harness on 19/1/2016. He was survived by mother & two children from first marriage besides petitioner No.1 (second wife) and one child (petitioner No.2) from second marriage. Except petitioners, all the other members/claimants accepted lumpsum financial assistance. The petitioners were claiming compassionate appointment. The respondent did not extend benefit of compassionate appointment because other claimants received lumpsum financial assistance.