ASHA KHURANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has invoked the extra ordinary writ jurisdiction for quashing of the order Annexure P9 dated 31-10-2006 whereby her claim of compassionate appointment was declined.

(2.) The husband of the petitioner, Devinder Khurana died on 27-05-2000. Earlier the petitioner sought appointment of her daughter on compassionate ground vide application Annexure P1. It was pointed out that she is employed in a private firm and drawing a salary of Rs. 7,000/- per month. The name of daughter of the petitioner was kept in the tentative seniority list of ex- gratia cases. However, subsequently on 12-08-2005, the petitioner sought appointment for herself on compassionate ground on the ground that she has left the service.

(3.) In terms of Haryana Compassionate Assistance to Departments of Deceased Government Employees Rules, 2003, the application for appointment on compassionate ground is to be made within a period of 3 years of the death of the employee. Application dated 12-08-2005 for the appointment of the petitioner on compassionate ground was made after the period fixed in the said Rules. Therefore, the petitioner is not entitled to seek appointment on compassionate ground particularly when, the petitioner was employed at the time of death of her husband. The case of the petitioner is not that of financial hardship.