GUGLI KUMARI Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner seeks quashing of order No. 26 of 2002 dated 26.04.2002 passed by respondent No. 2 vide which her case for compassionate appointment was rejected. This order was passed in compliance to the order dated 20.10.2000 passed in SWP 1602/1998.

(2.) The husband of the petitioner, namely, Bal Krishan Warikoo, who was working as a Work Charge Employee in the office of respondent No. 2 since 19.12.1981, died on 02.01.1996. As her husband's services were not regularized therefore, the petitioner sought regularization of his services.

(3.) Superintending Engineer, J&K PDC vide his letter dated 17.02.1997, requested Commissioner Secretary to Government, Power Development Department, J&K for regularization of services of the deceased-Bal Krishan Warikoo w.e.f 01.04.1994 so that family of the deceased could receive pensionary benefits. Petitioner applied for appointment on compassionate ground on 27.12.2000, and she is aggrieved of the order No. 26 of 2002 dated 26.04.2002.