SUDHA RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is to the communication dated 10.12.2007, Annexure P-12, whereby the services of the petitioner were terminated by the respondents in view of the notification of the Haryana Compassionate Assistance to the Dependents of the Deceased Government Employees Rules, 2006 (hereinafter referred to as the Rs. 2006 Rules').

(2.) The husband of the petitioner late Shri Sanjay was working as Safai Karamchari in the Municipal Council, Gurgaon. He died on 31.5.2006. After the death of her husband, the petitioner applied for appointment on compassionate ground and vide letter dated 7.8.2006, the petitioner was appointed on the post of Safai Karamchari.

(3.) Though it is the case of the petitioner that she joined on 10.8.2006, but on the basis of the clarification given by the State Government, an order terminating her services has been passed on 10.12.2007 after providing an opportunity of hearing and considering the reply given by her.