Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Manish Kumar, the learned counsel appearing for the petitioner, Mr. D.K. Chakraverty, the learned counsel appearing on behalf of the respondent-CCL and Ms. Prity Sinha, the learned counsel appearing for the respondent-CMPF.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing the order dated 09.05.2003 whereby the petitioner's husband was removed from service. The further prayer is made for a direction to appoint the petitioner on compassionate ground as her husband who was an employee of the respondent-organization died in harness and the petitioner is entitled to get appointment in view of clause-9.5.0(iii) of the NCWA-VI. Prayer for payment of retiral dues are also made.;