SITA DEVI Vs. THE CHAIRMAN, N.H.P.C.LTD.

JUDGEMENT

(1.) By this common judgment and order, we dispose of three writ petitions registered as Civil Writ Petitions No. 563, 568 and 1271 of 1993. It may be stated that in writ petitions No. 563 and 568 of 1993; the Court took suo motu action on the petitions received from the petitioners.

(2.) The facts of C. W. P. No. 563 of 1993 are as follows: "The petitioner is a widow and her husband late Mr. Bal Bahadur was working under the respondent -Corporation and he died on 5 -3 -1989 in a jeep accident and thereafter she applied to the Corporation for appointment on compassionate ground, which was refused. Hence, the present petition According to the petitioner, family pension has not been granted. -

(3.) The writ petition registered as C. W. P. No. 568/93 has been filed by Smt. Krishana Devi, widow of late Hari Singh. According to the petitioner, her husband died on 1 -5 -1989 while on service and, therefore, she applied for employment under the respondent -Corporation on compassionate ground, but no appointment was made. It has also been stated in the petition that though she filed an application for grant of family pension, it has not been allowed.