ANU SHITAL LAKRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Krishna Murari, learned counsel appearing for the petitioners and Mr. Anil Kumar, learned A.S.G.I. appearing for the respondents.

(2.) In this writ application, the petitioners have prayed for quashing of letter no. 9654 dtd. 26/12/2020 issued under the signature of respondent no. 5, whereby and whereunder even after a conscious recommendation made for appointment the candidature of the petitioner no. 1 has been rejected on the ground that on the date of death of her father, she was not dependent upon her father.

(3.) The petitioner has further prayed for quashing of the review impugned letter no. 6051 dtd. 8/6/2021 issued under the signature of respondent no. 5 wherein it has been communicated that on re-consideration the candidature of the petitioner no. 1 has been rejected by the office of respondent no. 3 on the ground that there is no provision in CISF which entitles appointment on compassionate ground for married daughter living with her husband in the house of her father treating her dependent upon his income. The petitioner has also prayed for a direction upon the respondents to issue consequential appointment letter on compassionate ground in favour of the petitioner no. 1 for the post of CT/GD (Constable General Duty) as per recommendation letter no. 6670 dtd. 16/7/2020 issued from the office of Inspector General, CISF, South-East Zone Kolkata to the Inspector General CISF, East Zone Ranchi as against the death of her father Ex-HC/GD Nikodin Lakra @ Nikodim Lakra on 16/12/2017.