Chandrashekhar, J. - (1.) Heard the learned counsel for the parties and perused the documents on record.
(2.) The husband of the petitioner died in harness on 03.12.2004 and an application seeking appointment on compassionate ground was submitted on 11.11.2005. As the claim of the petitioner was not decided, the petitioner approached this Court in W.P.(S) 2135 of 2012 which was disposed of by order dated 06.08.2012 directing the respondent to take a decision in the matter. Pursuant to order passed by this Court, the order dated 15.03.2013 has been passed which has been challenged by the petitioner in the present proceeding.
(3.) A counter-affidavit has been filed stating as under: 12. "That the answering respondents in order to ascertain the gen-unity and dependency of the applicant relies upon the service records of the deceased employee and wherein in any of the prescribed service records name of the applicant should appear for consideration of his/her case of compassionate appointment. 13. That the petitioner's name did not appear in the service book of the deceased employee. 14. That the deceased employee during his service period did not submit gratuity nomination form, CMPF Form 'A', pension form, LTC/LLTC form 'A' etc.";