MOSTT. BIRDA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of certiorari for quashing the order containing Memo No. 1740 dated 17.7.2008 issued by the Deputy Inspector General of Police (Personnel) whereby and whereunder it has been directed that that appointment on compassionate ground cannot be provided to grand -son of the deceased employee and rejected the prayer of the petitioner to consider the name of grand -son namely Sanjeev Kumar without considering the facts stated in her representation that the only son of deceased employee is mentally ill and the grand -son of the petitioner be considered for compassionate appointment. The further prayer is for issuance of a writ in the nature of mandamus directing the respondents to appoint either grand -son or daughter -in -law of the petitioner on compassionate ground in lieu of death of husband of petitioner namely Baleshwar Singh S.I. (Armed), who died in harness on 17.9.2007 leaving behind his wife (petitioner), only mentally retarded son Rabindra Singh, daughter -in -law Nirmala Devi, three grand -sons namely Sanjeev Kumar, Ranjeet Kumar, Shankar Kumar and one grand -daughter Archana Kumari, who are dependent of late Baleshwar Singh, S.I. (Armed) and was working under the respondent No. 5, as the petitioner and other deserted family members have no means of livelihood after the death of husband of petitioner.

(2.) THE Rules/Circular even though does not apply for entitlement of the grand son to claim for compassionate appointment.

(3.) THIS writ petition is accordingly disposed of without any order as to cost