SATYA DEVI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is heard finally.

(2.) In this petition, petitioner inter alia seeks quashment of communication dated 06.08.2010 by which the claim of the petitioner for appointment on compassionate ground has been rejected. The petitioner also seeks writ of mandamus directing the respondents to appoint the petitioner on compassionate grounds with retrospective effect.

(3.) The facts giving rise to the filing of this writ petition briefly stated are that the husband of the petitioner was employed as Mazdoor, in Military Engineering Service in the year 1979, who died on 17.05.200 The petitioner thereupon submitted an application on 19.06.2003 seeking appointment on compassionate basis. However, the case of the petitioner was considered by the Board in its meeting held in the months of September, 2004, December, 2004, March, 2005 and June, 2005. Vide communication dated 07.11.2005, the claim of the petitioner for appointment on compassionate basis was rejected.