DEVI DASS Vs. STATE OF DELHI AND ORS.

JUDGEMENT

(1.) THE Petitioner claims to be the son of Sh. Bal Kishan who died on 1st December, 1987 while in the employment of Respondent MCD. The Petitioner claims to be about 4 to 5 years of age at that time. He claims that his mother Smt. Raj Rani pre -deceased his father. He however admits that after the demise of his mother his father was residing with the Respondent No. 6 Smt. Dhanwanti, according to the Petitioner illegally because Smt. Dhanwanti were already married. This writ petition was filed in the year 2008 contending that after the demise of the father, the said Smt. Dhanwanti has received pensionary benefits of his father and also appointment with the Respondent MCD as a Safai Karamchari on compassionate ground by representing herself as Raj Rani. The Petitioner seeks investigation into the same and cancellation of the appointment on compassionate ground given to the said Smt. Dhanwanti.

(2.) NOTICE of the writ petition was issued and pleadings have been completed. The person impleaded as Smt. Dhanwanti has described herself as Raj Rani and has claimed herself to be the wife of late Sh. Bal Kishan. It is further claimed that she is employed with the Respondent MCD since prior to the demise of late Sh. Bal Kishan.

(3.) THE counsel for the Petitioner has today stated that he is not making any claim with respect to the pensionary benefits availed of by Smt. Dhanwanti/Raj Rani and has confined the relief in the present petition only to the cancellation of her appointment. He however admits that no prejudice has been caused to him by such employment even if given on compassionate grounds to Smt. Dhanwanti/Raj Rani. 2/