JULIE KUMARI MEHTA Vs. RANCHI UNIVERSITY, RANCHI

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for direction on the respondents to consider her case and provide her employment on compassionate ground on account of premature death of her father in harness.

(2.) It has been stated that the petitioner is the married daughter but she was dependent on her father. Her father Late Vishwanath Mahto was a Typist working in P.P.K. College, Bundu, District Ranchi. After the death of her father petitioner filed an application for compassionate appointment before the Principal. P.P.K. College. Bundu, but till date no decision has been taken. The Principal has not even forwarded her application to the higher authorities for consideration on the ground that the petitioner is a married daughter and she is not entitled for compassionate appointment.

(3.) The respondents opposed the petitioner's writ petition on the ground that the petitioner, being the married daughter, does not come within the definition of the dependent for the purpose of giving compassionate appointment and, as such, her application has rightly not been processed by the Principal. Learned counsel for the respondents submitted that the compassionate appointment can be given only to the dependent of the deceased. The dependent of the deceased is defined. The married daughter does not come within the definition of dependent and, as such, the petitioner has no right to enforce the said claim for compassionate appointment.