SHEELA KUMARI Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed this petition seeking her appointment in terms of SRO 43 of 1994. The husband of the petitioner was working as Assistant Accounts Officer in the Finance Department. He died in harness. Petitioner claims her appointment on compassionate grounds in terms of the aforementioned SRO.

(2.) THIS Court while considering the writ petition directed the respondents to give appointment to the petitioner on a suitable post in accordance with SRO 43 of 1994 by relaxing her age. The exercise to be undertaken with regard to the appointment of the petitioner had to be completed within a period of three months from the date the copy of the order was made available by the petitioner to the respondents.

(3.) THEREAFTER , respondent -State filed Letters Patent Appeal against the said order. Division Bench allowed the appeal on 22 -11 -2002 on the ground that the respondents, who were not heard before passing the aforementioned order shall be heard. The reply filed by the respondents before the Division Bench was transferred to the Writ Court for consideration. This fact is confirmed by the order passed by this Court on 24 -12 -2002. On this date the petition was admitted to hearing.