UNION OF INDIA Vs. SAROJINI MISHRA

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the learned single Judge dated 15.1.2001 in C.W.J.C. No. 13170 of 2000 whereby a direction has been issued to provide appointment to the writ petitioner -respondent on compassionate ground.

(2.) THE facts necessary for disposal of the present appeal are that the husband of the writ petitioner, late B.B. Mishra was an employee in the Ministry of Defence and was holding Class II Gazetted Officer Post. He died on 5.6.1994. The deceased was a resident of the District of Buxar in the State of Bihar and his family was residing there. After the death of the employee, his family was put in bad financial condition and they approached the authorities for appointment of the eldest son of the writ petitioner on compassionate ground. Thereafter steps were taken and the eldest son of writ petitioner, Brijesh Kumar Mishra was interviewed. He was asked to file certain documents and the same were fifed. Thereafter the prayer was rejected by the impugned order. It is also an admitted position that the deceased has three sons and three daughters.

(3.) APPOINTMENT on compassionate ground is made to enable the family members of the deceased employee to mitigate the hardship resulting due to sudden death of the bread earner. Even before this Court the learned counsel for the appellants did not bring out any provision contending the grounds mentioned in the impugned order to reject the claim.