KAMLA DEVI Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) PETITIONER has approached this Court praying for issuance of a writ of mandamus directing the respondents to grant compassionate appointment or to release the ex -gratia financial assistance as per the Haryana Government Instructions dated 18.11.2005 (Annexure P -6) along with interest.

(2.) PETITIONER had approached the competent authority for the grant of benefit on the death of her husband Ram Pal, who was working on the post of Sweeper -cum -Chowkidar and died while in service leaving behind the petitioner, two minor sons and a minor daughter. Death certificate is appended as Annexure P -1 dated 25.08.2005.

(3.) COUNSEL contends that the petitioner, at this stage, would be satisfied if a direction is issued to the District Education Officer, Jhajjar and the Director, Department of Haryana School Education -respondent Nos. 2 and 3 to consider and decide the legal notice dated 11.03.2014 served by the petitioner, within some specified time.