(1.) Heard Mr. Samir Kumar Lall, learned counsel for petitioner and Mr. Manish Mishra, learned counsel appearing on behalf of the respondents.
(2.) In Instant writ petition petitioner prays for quashing order No. NIT JSR-(Estt.)-2183/2012 dated 17.02.2012, whereby the respondents have been pleased to refuse appoint the petitioner on compassionate ground on the plea that appointment/recruitment for Group-' C- and Group-' D- post is completely banned in this Institute. The petitioner has also prayed for appointment on compassionate ground on any Group-' C- post.
(3.) The factual composition as has been delineated in the writ petition, is that the husband of the petitioner late Shailesh Kumar Rai was working on the post of Group ' C- in the MCA Department of the Respondent Institute. He died in-harness on 18.09.2011 leaving behind his wife, three minor children and old aged parents. After the death of her husband, the petitioner filed an application on 07.10.2011, for payment of death-cum-retiral benefits and also appointment on compassionate ground.