- (1.) Heard the learned counsel for the petitioner and the learned counsel for the State.
(2.) In this writ application, the petitioner has prayed for quashing the order dated 11.11.2013, which is annexed at Annexure -5 to this writ petition, by which the prayer for compassionate appointment made by the petitioner has been rejected.
(3.) The petitioner claims compassionate appointment on the ground that her father, namely, Ahmad Hussain Mallick while was posted as Assistant Sub -Inspector (Trainer) in Jharkhand Police Service at Padma in Hazaribagh had died in harness on 20.09.2012. She states that she is the only daughter of her father and has to look after her old ailing mother and, as such, her mother has made a representation before the authority concerned to appoint her on compassionate ground. The said application of this petitioner was considered and rejected by the impugned order dated 11.11.2013. The ground set forth in the impugned order is that this petitioner is a married lady and, as such, she cannot be said to be a "dependent" within the meaning of the Rules and as such, she is not entitled to get compassionate appointment in lieu of death of her father. This order has been challenged by the petitioner mainly on the ground that just because she has married woman, her claim for compassionate appointment cannot be rejected.;