- (1.) Notice of motion. Ms. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of the respondents.
(2.) The short issue involved in this appeal is whether the appellant is entitled to appointment on compassionate grounds from a retrospective date in terms of the Government policy dated 24.04.1986 (Annexure P5) read with Circular dated 25.08.2000 (Annexure P7)
(3.) The facts may be noticed briefly. The husband of the appellant late Karamjit Singh was killed by the terrorists in village Ghaniwal in the year 1992. The appellant s report to this effect was duly recorded in PS Nabha on 20.04.1992. The appellant being a terrorist-victim was entitled to certain benefits granted by the State of Punjab to various categories of victims under The Financial Assistance to Victims of Riot/Terrorist Rules, 1985 as amended in the year 1990 followed by policy decision dated 24.04.1986 (Annexure P5) and the Circular dated 25.08.2000 (Annexure P7). While the above-mentioned Rules provides for financial assistance to the widows of victims of anti-Sikh riots/terrorist activities, the policy Circular dated 24.04.1986 (Annexure P5) stipulates employment in Government service to such victims including member of family of a person killed as a result of terrorist action in the State . .;