REKHA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, in the instant writ petition, assails the order dated 10.10.2017 whereby the application moved for compassionate appointment was rejected.

(2.) Learned counsel appearing for the petitioner submits that the petitioner is daughter of deceased government servant and was dependent on her father as her husband is not in employment.

(3.) The Rajasthan Compassionate Appointment of Dependents of Deceased Government Servant Rules, 1996 (hereinafter referred to as 'the Rules of 1996") do not provide for a married daughter to be treated as dependent of deceased government servant as she would be treated as dependent on her husband alone and if her husband is not in employment, that was not make her as dependent on her parents. Rule 7 of the Rules of 1996 has not been challenged in the writ petition. Thus, no case for interference is made out. The writ petition is accordingly dismissed.