PARMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the respondents-State.

(2.) The petitioner has approached this court assailing rejection of her claim for appointment invoking sympathy by the State having regard to pathetic medical condition of her husband, who served as a Sub Inspector from 01.09.1981 till 01.09.2014 i.e. date on which he voluntarily retired.

(3.) Petitioner's claim for appointment based on medical condition of her husband invoking sympathy, has been rejected by the Superintendent of Police, Sitamarhi. Reason assigned is that appointment based on compassion is only given under scheme for compassionate appointment to specified dependent/ heir of an employee who dies in harness. Petitioner's husband is ill. No scheme has been brought to the notice of this court under which petitioner can claim appointment on account of her husband's voluntary retirement necessitated on account of his illness.