M.Y.EQBAL, J. - (1.) IN this writ application petitioner seeks a direction commanding the respondents particularly respondent Nos. 2 and 3 to take up the matter of appointment on compassionate ground.
(2.) PETITIONERS husband was a teacher in the Regional Institute of Technology, Jamshedpur. The husband of the petitioner died in harness on 17.5.2003. After his death petitioner applied for compassionate appointment. It is contended by the petitioner that after the death of her husband she is struggling for her bread and butter. Respondents in their counter affidavit have stated that there is a complete ban on fresh recruitment and therefore, no appointment either regular or compassionate can be made. In the supplementary counter affidavit it is stated that the Regional Institute of Technology has been taken over by the Central Government and numerous changes have been introduced including complete ban on any fresh appointment. It is contended that the Ministry of Human Resources, Government of India has also issued instructions not to carry out any fresh recruitment. Denying the averments made by the petitioner, it is stated that because of acute shortage of qualified technical personnel in certain key post, the Board of Governors of NIT, Jamshedpur took a decision to fill up the post by appointing duly qualified person for fixed period.
(3.) I have heard Mr. A.K. Mehta, learned counsel appearing for the petitioner and Mrs. Sheela Prasad, learned counsel appearing for the respondents.;