REKHA Vs. STATE OF M.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioners under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) The petitioner is also aggrieved of the order dtd. 18/10/2022, passed by the Additional Commissioner, Municipal Corporation, Ujjain whereby the petitioners' representation regarding compassionate appointment and retiral dues has been partly allowed, and although the retiral dues in respect of services of Rodsingh Kachhawa have been granted to the petitioners who are the wife and daughter of Rodsingh respectively, however their claim for compassionate appointment of petitioner No.2 has been rejected holding that compassionate appointment cannot be granted in terms of Clause 4.3 of circular dtd. 29/09/2014, as the deceased was already terminated prior to his death.

(3.) The Petitioners' case is that Rodsingh was facing criminal trial under Sec. 7, 13(1)(D) and 13(2) of Prevention of Corruption Act,1988. in which, he was also convicted by the trial Court in Special Case No.6/2015, vide judgment dtd. 26/09/2017, which was challenged by Rodsingh in Criminal Appeal No.1799/2017 before this Court, however, Rodsingh died on 02/01/2018 however, as the aforesaid criminal appeal was pursued by petitioner No.1 Rekha, the wife of Rodsingh Kachhawa after his death, the judgement in CRA No.1799/2017 was passed by this Court on 31/07/2020, whereby Rodsingh was acquitted of all the charges.