SHYAMA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of this petition are that the father of the petitioner, who was serving as a Peon on regular basis with the Public Works Department, died in harness on 14/7/2020. He left behind his widow, one son and two daughters. The petitioner is one of the daughters of the deceased. After the death of her father, the petitioner applied for appointment on compassionate basis, in the month of June, 2021. At the time when she applied for appointment on compassionate basis, she was unmarried.

(3.) The petitioner was offered appointment vide office order dtd. 31/8/2022. In this appointment letter, there was a condition that the women candidate shall produce her marital status at the time of joining to the Controlling Officer and the Controlling Officer shall ensure that if the applicant is married, joining may not be accepted and the matter be brought to the notice of the office concerned.