IMLA DEVI Vs. UNION TERRITORY

JUDGEMENT

(1.) THE petitioner's husband was working as a Laboratory Assistant at the D. A. V. College, Chandigarh. He, unfortunately, passed away on November 13, 1992. The widow filed an application dated November 1, 1993 for grant of appointment on compassionate grounds. No relief having been granted, she has filed the present writ petition in this Court. The petitioner prays for the issue of a writ of Mandamus directing the respondents to appoint her on any Class-IV Post.

(2.) A written statement has been filed on behalf of the Union Territory Administration and the Director of Public Instructions by respondent No. 2. it has been inter alia averred that the petitioner's husband was working in a private College which was getting aid, from the Government. However, the Government "cannot interfere in the affairs of the Management in. this regard. "

(3.) THE petitioner has filed two separate replications, she has also produced copies of the instructions issued by the Government of India and the Punjab University with regard to the grant of appointment on compassionate grounds.