- (1.) Petitioner has approached this Court for quashing order dated 18.3.2009 passed by Deputy Inspector General of Police whereby and whereunder claim of the petitioner for appointment of her son on compassionate ground has been rejected and for release of retiral dues.
(2.) Heard the parties and perused the documents on record.
(3.) It has been submitted on behalf of petitioner that the husband of the petitioner had joined his service after having been selected by the Selection Board in March, 1996 and thereafter, he has been appointed and started discharging his duty but after thirteen years of continuous services he was terminated by the superintendent of police, Sahebganj. The said order was challenged by the husband of the petitioner vide W.P.(S) No. 4191 of 2006 and the order of termination was quashed. It has further been submitted on behalf of petitioner that immediately after the order passed by this Court in W.P.(S) No. 4191 of 2006 the status of the husband of petitioner from the dismissed employee has been changed and as such, he will be deemed to have been in service. Thereafter, petitioner died on 29.1.2009 as per the death certificate annexed as Annexure 3 to the writ petition.;