KANCHAN KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) By filing this writ petition, petitioner has prayed to quash part of memo No.22 mu. estb. dtd. 4/10/2013, whereby the application for grant of compassionate appointment has been dismissed. Further the petitioner has prayed for grant of compassionate appointment in lieu of death of her father, Yamuna Ram.

(3.) Yamuna Ram was a Revenue Karamchari in Khasmahal Office of Palamau District. He died in harness on 2/7/2012. He died leaving behind his widow, namely, Kanti Devi and this petitioner, who is the daughter. Admittedly, this petitioner is married to one Navin Kumar Kashyap. This petitioner applied for grant of compassionate appointment, which was rejected by the impugned order on the ground that the petitioner is not the dependent as she is married daughter and there is a difference in address and she does not come within the purview of dependent as per the resolution of the Government, which governs grant of compassionate appointment.