RUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed, inter alia, seeking issuance of a writ in the nature of mandamus directing the respondents to grant employment on compassionate grounds to the petitioner whose father died in harness.

(2.) Succinctly, the facts are that the petitioner was 3 years of age when her father, while serving as 'Horticulture Supervisor' with erstwhile Punjab State Electricity Board-PSEB (Punjab State Power Corporation Limited-PSPCL-successor-in-interest), died on 4/6/1988.

(3.) Learned counsel for the petitioner has drawn my attention to the Scheme/Policy dtd. 3/7/2008 (Annexure P-2) issued by Government of Punjab, which governs the appointments to be made on compassionate grounds, in the Government Departments of the State of Punjab.