TRIVENI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner and the learned Counsel for the State.

(2.) THE petitioner, widow of the deceased, applied for appointment on compassionate ground on 4.6.1993 well within time after death of her husband on 17.9.1991. It appears that by an order dated 19.6.1993 she was sponsored for compassionate appointment also. The petitioner was compelled to approach this Court in CWJC No. 3834 of 2004 when the appointment was not forthcoming. This Court while disposing of the writ application on 31.1.2005 noticed that the objections of the respondents were on two grounds only. Apart from the petitioner, the petitioner 'sson -in -law as well as her son had applied for compassionate appointment and that the petitioner had not given her date of birth and had not produced sufficient evidence in support thereof.

(3.) IT is not in controversy that the petitioner submitted her documents. Unfortunately her case again came to be rejected by order dated 16.3.2005 at Annexure 4 affirmed by order dated 16.9.2005.