SHARDA DEVI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Sinha, learned counsel for the petitioner and Mr. R.R. Mishra, learned G.P.II appearing on behalf of the respondents.

(2.) The petitioner has filed the instant writ petition for quashing the order dated 13.09.2012, issued by the Executive Engineer, Drinking Water and Sanitation Division, Ranchi West vide memo no. 1258 by which claim of the petitioner for appointment on compassionate ground has been refused pursuant to the letter no. 1217, dated 21.08.2012, issued by the Deputy Collector, Establishment. The petitioner has further prayed for a direction upon the respondents to appoint petitioner on compassionate ground as her husband died in harness.

(3.) The issue involved in the present writ petition as whether dependent of the deceased-work charge employee can claim consideration of his/her claim for appointment in service of the State on compassionate ground in terms of the policy/scheme framed by the State Government?" In order to determine the issue, it is relevant to notice relevant facts of the case in hand, acts, rules and circulars/guidelines issued by the State Government from time to time.