KALYANI KUMARI MISHRA DAUGHTER OF LATE UMESH CHANDRA MISHRA, WIFE OF DINESH KUMAR MISHRA Vs. THE STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) When her claim for compassionate appointment was declined on the ground that married daughter is not covered under the definition of dependant in Memo dated 05.10.1991, the petitioner has approached this Court.

(2.) Father of the petitioner namely, Umesh Chandra Mishra was employed as Amin in District Land Conservation Office, Ranchi. He died in harness on 24.06.2013. The petitioner submitted an application for compassionate appointment on 16.12016, and the Director, Land Conservation, Jharkhand forwarded claim of the petitioner for compassionate appointment in terms of the rules framed by the Government of Jharkhand on 01.12015 with necessary documents on 23.03.2016. On certain queries made from the office of the Deputy Commissioner, Ranchi, vide letter dated 09.01.2017, the Director, Land Conservation again forwarded the claim of the petitioner, which was considered by the District Compassionate Committee in its meeting held on 18.02017. The decision taken in this meeting has been challenged by the petitioner in the writ-petition.

(3.) Heard.