JYOTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ application has been referred by a learned Single Judge to the Division Bench to decide the question as to whether in a case where husband and wife both are Government employees and husband has retired and wife has died in harness, on an application being filed, the dependent is entitled to compassionate appointment or not?

(2.) IN view of the policy of the Government when both husband and wife are Government employees, then on the death of one of them, no appointment on compassionate ground can be provided.

(3.) CLAIM of the petitioner has been rejected by the order, contained in Annexure 7 at item no. 28, on the ground that in view of clause (anga) when the husband and wife both are in Government service and if one dies, there can be no compassionate appointment of the dependent of the deceased employee.