SUDESH KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present petition under Article 226 of the Constitution of India praying for direction to the respondents to consider the application of the petitioner for grant of appointment on compassionate ground.

(2.) BRIEFLY stated the facts of the case are that the husband of the petitioner late Sh. Sain Ram, who was working as Electrician (SK), died in harness on 19.1.2003, while discharging his duties. After the death of the husband of the petitioner, the petitioner has submitted an application in November, 2003 for compassionate appointment, which was rejected by the respondents vide communication dated 20th May, 2006, and, thereafter also, vide letter dated 19.9.2008.