- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner has claimed appointment on compassionate grounds consequent to the death of her husband who died while working as an Officiating Principal and Superintendent of the Regional Ayurvedic College and Hospital on 30 July 2016.
(3.) The respondents while acceding to the request of the petitioner have offered her an appointment against a class IV post and have placed reliance upon a Government Order dated 18 May 2017 in terms of which it is stated that presently there is a ban imposed by the State against appointment on compassionate grounds on Group-C posts. The issue itself has arisen since the petitioner in terms of her qualification as held had prayed for being offered a Group-C post. This prayer has been denied by the order impugned.;