VANDANA KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner herein is aggrieved by rejection of her claim for grant of appointment on compassionate grounds, which stands rejected by the respondents-State, vide communication dated 18th September, 2012, Annexure P4.

(2.) Brief facts necessary for adjudication of the present petition are as under; Father of the petitioner was working with the respondents-State as OT/Shastri teacher. He died in harness on 14.07.2003, leaving behind his widow, two daughters and a minor son. The petitioner applied for grant of appointment on compassionate grounds, through proper channel, on 27.01.2004, as she was fully eligible for being considered for grant of appointment on compassionate basis. The case was forwarded, through proper channel, on 27.01.2004, vide Annexure P1. There are documents, Annexures P2 and P3 on record, which demonstrate that after case of the petitioner was forwarded by the Principal concerned before the competent authority, certain shortcomings were pointed out therein, which it appears were made good by the petitioner from time to time. However, vide Annexure P4, case of the petitioner has been rejected by the competent authority by passing the following order: -

(3.) Feeling aggrieved, petitioner has filed this writ petition.