CHINTA 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 therein for quashing and setting aside the letter No. 1007 dtd. 9/4/2009 issued by Respondent No.2; whereby the representation of the petitioner for compassionate appointment has been rejected. The petitioner has further prayed for a direction upon the concerned respondents to make payment of all retiral benefits of late Kamlesh Prasad including family pension and arrear of salary for the period 16/5/2001 to 30/1/2008 to this petitioner who is widow of the deceased employee.

(3.) Mr. Rajiv Sharma, learned counsel for the petitioner draws attention of this court towards Annexure 6 which is the rejection order and submits that the only reason which has been assigned by the concerned respondent is that the husband of the petitioner has died prior to his regularization. Learned counsel further submits that in view of the letter as contained in Memo No. 1896 dtd. 22/11/2007; this petitioner has been absorbed, as such the ground taken by the concerned respondent that the husband of the petitioner has died on 30/1/2008 prior to absorption is non est in the eye of law.