SAVITRI SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has sought appointment on the post of ASI (Clerk) or any other equivalent post on compassionate ground on the ground that her husband B.S.F Constable died in harness in the year 1995.

(3.) It is the contention of the petitioner that by the impugned order contained at Annexure-12 dated 29th Sept., 2006, even temporary arrangement by which she was allowed to work in PCO Booth has been extinguished on the ground that she has contracted marriage thereafter with another person. Learned counsel for the petitioner submits that the said stand of the respondents are contrary to an office memorandum dated 30th June, 1978 issued by the Government of India, according to which a widow appointed on compassionate ground would be allowed to continue in service even after remarriage. Learned counsel for the petitioner has relied upon the judgment of the Delhi High Court reported in 63(1996) DLT 770. She has also claimed for grant of family pension, which according to her, has been withheld from 1st of Oct., 2004. Learned counsel for the petitioner submits that even by Nov., 2000 she has been called for facing an interview for being listed for consideration for appointment to the post of A.S.I Clerk (Annexure-4)