SUNITA RANI Vs. STATE AND ANTHER

JUDGEMENT

(1.) The petitioner's husband, namely, Romesh Singh came to be selected and appointed as a Driver by a selection committee constituted pursuant to Govt. Order No. 104-CAPD of 2003 dated 8.12.2003 w.e.f., 1st of September, 2004 on a consolidated pay of Rs. 2,000.

(2.) This engagement was for a period of one year, which subsequently came to be extended from time to time. It appears that on account of his continued working along with other similarly situate employees in the department, a process was initiated for the purposes of regularization of the service of such employees. Accordingly, the Deputy Secretary to Government, General Administration Department (Vigilance) submitted a vigilance clearance in regard to 55 persons including the husband of the petitioner herein. However, before the services of the petitioner could be regularized, he died in harness on 21.12.2011.

(3.) The petitioner herein pursuant to her husband's death applied under SRO 43 seeking compassionate appointment in the department of CAPD on the ground that there was financial distress in the family of the deceased Romesh Singh.