M.Y. Eqbal, J. - (1.) Heard the parties.
(2.) Petitioner is aggrieved by the order dated 18/19.3.2005 whereby her claim for compassionate appointment has been rejected.
(3.) Petitioner's husband while in service of the respondent died in harness on 14.8.2003. Petitioner applied for compassionate appointment immediately after the death of her husband on 19.12.2003. After six months petitioner was asked to appear before the Medical Board. She appeared before the Medical Board and thereafter a decision was taken in 2005 and communicated to the petitioner by letter dated 18.3.2005 refusing to appoint the petitioner/widow on compassionate ground only on the ground that as per M.A.T. Rules her height is less than the height prescribed therein. It is a matter of great surprise that a widow seeking compassionate appointment for Class IV post but her claim is rejected merely on the ground that her height is less as per the requirement of the Medical Board. In my opinion, the impugned order cannot be sustained in law.;