BEENA W/O LATE SH PIAR SINGH Vs. STATE OF H P THROUGH SECRETARY P W D TO THE GOVERNMENT OF H P SHIMLA

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:-

(2.) THE fact that petitioner's husband died during harness, is not disputed by the respondents in their reply. The fact that petitioner applied for appointment on compassionate basis is also not disputed. But however from the reply filed by the respondents, it is quite apparent that petitioner's application for compassionate appointment was not in order and the appropriate authorities requested her to comply with all the formalities, which according to the respondents, has not been done so far. The relevant pleadings of the respondents, to that extent are extracted herein below:-