SHANTI DEVI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dated 11.9.2012, whereby the claim of the petitioner has been rejected for appointment on compassionate ground.

(2.) Heard the learned counsel for the parties and perused the documents on record.

(3.) The brief facts of the case are that, the mother of the petitioner joined as a cleaner in the office of the Chief Medical Officer, Palamau. The petitioner belongs to scheduled caste. The mother of the petitioner died on 18.6.2009 while in service. The father of the petitioner has already died prior to the death of the mother of the petitioner. Earlier the brother of the petitioner has applied for appointment on compassionate ground however, his claim for such appointment was also dismissed on 10.8.2010. The petitioner applied for appointment on compassionate ground, but by the impugned order dated 11.9.2012 the claim of the petitioner has been rejected on the ground that she is the married daughter and she does not possess qualification of 10th Class pass.