STATE OF HARYANA Vs. BASANTI DEVI

JUDGEMENT

(1.) The State is aggrieved by direction in the impugned judgment of learned Single Judge to consider the case of the respondent for benefits under the Haryana Compassionate Assistance to the Dependents of the Deceased Government Employees Rules, 2006 (for short, "the 2006 Rules"), by treating her application to be pending.

(2.) The husband of the respondent was employed as Chargeman in the Irrigation Department and after service of more than 11 years, he died on 20.10.1986. The respondent applied for compassionate appointment, pointing out that case of her husband for regularization was pending and had been duly recommended and other similarly placed employees had been regularized. Her claim was rejected vide letter dated 11.4.1989 on the ground that the deceased had yet not been regularized in service. She filed writ petition in this Court, on the ground that on account of delay in passing a formal order of regularization, she could not be denied compassionate appointment. During pendency of the writ petition, 2006 rules were framed by the State of Haryana which applied to all pending cases.

(3.) Learned Single Judge held that case of the respondent could be treated to be pending and thus, considered as per 2006 rules.