SUNITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner's husband died in harness on 08.5.2001. The petitioner sought compassionate appointment, which was recommended by the Committee constituted for the purpose by recommendation dated 24.7.2004. Subsequently, there was some controversy about the department in which the petitioner should be given compassionate appointment, which was finally settled by the order of the Chief Engineer dated 25.5.2007, by which the petitioner's appointment letter was ordered to be issued. However, the petitioner is still waiting for the appointment on compassionate ground, somehow managing to take care of herself and her three minor children.

(2.) Considering the aforesaid averments of the petitioner made in this writ petition, it is directed that the Chief Engineer respondent no. 5 will look into this matter personally and ensure that further delay does not take place if compassionate appointment is deserved.

(3.) It has been submitted from the petitioner's side that the ground, orally informed, for delaying the petitioner's appointment is requiring the petitioner to submit original documents which the petitioner claims to be lying with the Compassionate Committee, which made the recommendation dated 24.07.2004, and this fact has been intimated by the petitioner in response to the request requiring the petitioner to submit the original documents. While taking his decision, the Chief Engineer will also examine whether the original documents of the petitioner were submitted before the Compassionate Committee. It will also be considered whether normally while making recommendation, the Compassionate Committee requires the claimants for compassionate appointment to submit original documents. The decision will be taken by the respondent no. 5 by a reasoned order after investigating the facts within six weeks of the date on which a certified copy of this order is presented before him. Copy of the decision so taken shall be communicated to the petitioner also without delay.