HAHAWATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for a direction upon the respondent authorities to give appointment to this petitioner on compassionate ground who was daughter of late Bateshwar Kapri-deceased employee who died in harness on 6/11/2007.

(3.) Mr. Ranjan Kr. Singh, learned counsel for the petitioner draws attention of this Court towards the recommendation made by the Committee-Annexure-2, wherein it has been specifically stated that since the petitioner, who was married daughter, was looking after the deceased employee since long and since the deceased employee was not having any son; as such her case was recommended for appointment to the competent authority.