SARWAT BEGUM Vs. STATE

JUDGEMENT

(1.) The question involved in this writ petition is as to whether legal heir/dependant on a Government servant can claim compassionate appointment when deceased employee's services stood terminated on the date he died.

(2.) The brief facts of the case are that the petitioner is widow of the late Imtiaz Hussain, who was working in the Animal husbandry Department. His services were terminated on account of remaining un-authorized absence from duty with effect from 04.08.1985 to 10.08.1985. The said order was questioned by the petitioner's husband before this court in SWP No. 253/1999. This court while disposing of the same issued the following directions:

(3.) Consequent upon the order issued by this court, respondents vide order dated 22.04.2002 reinstated the petitioner's husband in the Government service as Poultry Server with effect from the date of termination i.e. 04.08.1985.