MEENA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner is widow of a Class IV employee of a Government Company which was earlier known as Mica Trading Corporation of India Limited. Upon death of her husband in January 1995, the petitioner applied for appointment on compassionate basis on 18.5.1995. The said application was followed by further representations but her claim was rejected by an order dated 6.10.1995 contained in Annexure -1. The petitioner, in fact, wants quashing of the order contained in Annexure -1 and direction to the respondents to appoint her on compassionate ground.

(3.) IN the aforesaid facts and -circumstances, the stand of the respondents in the impugned order contained in Annexure -1 as well as in the counter -affidavit, is that even after merger MITCO appearing as Mica Division of MMTC Ltd., because of over -staffing is not in a position to formulate a policy to offer appointment on compassionate basis. According to the respondents, there is still a need to reduce the strength of employees in the Mica Division and hence, the respondents should not be forced to give employment to any person on any ground including on the ground of compassionate.