KAUSHLYA DEVI Vs. UNION OF INDIA THROUGH SECRETARY

JUDGEMENT

(1.) THE petitioner has filed the present writ petition under Article 226 of the Constitution of India, for directing the respondents against the impugned order dated 30.11.2006 (Annexure-PB), vide which the respondents had rejected the application filed by the petitioner for appointment on compassionate grounds. ______________________________________________________________

(2.) BRIEFLY stated, the facts of the case are that the husband of the petitioner namely, late Sh. Gian Chand, was working as Mate, who died in harness on 7.12.2004, while discharging his duties. The petitioner filed an application on 24.6.2012 for employment on compassionate grounds. Another application was filed by the petitioner on 11.11.2005 for appointment on compassionate grounds. She alleged that she has no source of income and that she and her children were solely dependent upon the deceased. She sought the compassionate appointment for the post of Safaiwala. The said applications filed by the petitioner was rejected vide impugned order dated 30.11.2006,Annexure-PB and dated 25.8.2012, Annexure-PD.

(3.) ACCORDINGLY the similar order is passed in this petition, as passed in CWP No.1483 of 2009, titled Sudesh Kumari versus Union of India and others, decided on 24.7.2012, referred to above.