- (1.) Smt. Raj Rani has preferred the present writ petition for quashing the order No. 562 dated 30.12.2004 (Annexure P-5) vide which her request for compassionate appointment was declined and allowed the ex-gratia compassionate amount to the tune of Rs. 3 lacs as per the revised policy.
(2.) The case of the petitioner is that her husband Babu Lal was working as Safai Sewak on regular basis in Civil Maintenance Cell, Thermal Plant, Punjab State Electricity Board, Bhatinda. He entered into service of the Board in the year 1975 and died while in service on 26.7.2001. The respondent-Board used to give employment to the heirs of the it employee who died while in service in accordance with Punjab Government letter dated 5.2.1996 and 8.8.1996. Subsequently, the Board issued another Policy dated 23.11.2004 and decided to discontinue to give compassionate appointment to the dependents of the deceased employee and in turn it was decided to pay lumpsum compensation/solatium to the tune of Rs. 3 lacs to Rs. 5 lass as per the provisions of the Policy and a benefit of special pension till the retirement date of the deceased employee.
(3.) It is pleaded that the petitioner has been recommended for grant of benefit of solatium to the tune of Rs. 3 lacs and of special pension. The case of the petitioner is covered by the Policy dated 5.2.1996 and 8.8.1996 and not by the Policy dated 23.11.2004. The petitioner is entitled to compassionate employment in view of the Policy referred to above.;