SARITA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE are too many stumbling blocks in the way of the petitioner to beget the kind of reliefs, she was looking for.

(2.) ONE that the husband of the petitioner was not a regular employee, but a casual employee, engaged by the District Education Officer that too illegally, as things stand from record. The said appointment was terminated by the order of Deputy Director, Primary Education, Government of Bihar on 09.06.2000, as would be evident from the Annexure- 4. When the husband was out of service, he was shot-dead by the Police on 01.09.2000.

(3.) THE second issue is whether the termination order can also be allowed to be challenged in the present Writ Application and by seeking regularization etc. now, which in turn will have a fall out in granting benefit of compassionate appointment, subject to the petitioner succeeding in the first part. In other words, the appointment on compassionate ground is contingent to.