PARVEEN MANHAS Vs. STATE

JUDGEMENT

(1.) LATE Head Constable, Vikram Jeet Singh, No. 731 -AP -9th Bn., husband of the petitioner was serving in JKAP (9th Bn) and while he was posted at Srinagar, he sustained injuries in AH John Shopping Complex on 17 -10 -2003 in a militant attack and later on succumbed to his injuries on 24 -10 -2003. Thereafter the petitioner being the widow of the deceased -Vikram Jeet Singh, moved an application before the respondents alongwith necessary documents for appointing her on compassionate ground under SRO -43 of 1994, but the petitioner was not given the compassionate appointment.

(2.) THE petitioner has filed the present writ petition under Article 126 of the Constitution of India read with Section 103 of the Constitution of Jammu and Kashmir for issuance of writ of mandamus directing the respondents to appoint her on compassionate ground under SRO 43 of 1994.

(3.) THE Deputy Inspector General of Police, Armed Range Kashmir, Srinagar, while examining the application of the petitioner for compassionate appointment has found the same incomplete on the ground that the affidavit of the legal heirs has not been submitted alongwith the application to the effect that they have no objection for giving appointment to the petitioner on compassionate ground. The petitioner has placed before the Deputy Inspector General of Police, Armed Range Kashmir, Srinagar, the affidavit of the legal heirs of the deceased in respect of grant of pensionary benefits, but in this affidavit it has not been mentioned that the petitioner may be given appointment.