REEKA DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) THE circumstances under which this petition has come to be filed be noticed.

(2.) THE petitioner seeks appointment on compassionate grounds. It is her case that her father died on 21 -07 -1988. The petitioner applied for appointment on compassionate ground in the year 1995. This was so done after the petitioner acquired requisite educational qualification (matriculation). The application seems to have been submitted somewhere in the year 1995 (no date is given there upon). A letter by which the application was forwarded is dated 19th of October, 1995.

(3.) THE claim of the petitioner was rejected on the ground that the petitioner could seek appointment within six months from the date of death of the employee. It is submitted that the application was submitted after a period of six months, therefore, the appointment could not be made.