URMILA KANWAR Vs. AVVN LTD

JUDGEMENT

(1.) Instant appeal is directed against the order of ld. Single Judge dt. 22.8.2012. However, the appellant is seeking compassionate appointment not on account of death of her father, however, the fact is that her father was in service of the respondent died while in service and brother of the present appellant Bhupendra Singh was given compassionate appointment on the post of Helper Grade-II vide order dt. 2.5.2008 but unfortunately he too died due to electrical accident on 22.8.2009.

(2.) The respondent Board in its 145th meeting held on 15.12.2010 made certain amendment and the definition of dependent govt. servant was notified vide order dt. 31.12.2010 and it was stipulated that if the first dependent who was appointed on compassionate basis died within five years of appointment due to electrical accident while performing duties, the second dependent may be considered for appointment, if the first dependent died due to electrical accident was unmarried or if married had no dependent.

(3.) The appellant, as alleged, in the affidavit claiming herself to be second dependent of the deceased who happens to be her father and died while in service.