RAJU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition for writ, the Petitioner is claiming appointment on compassionate grounds, being widow of Late Shri Krishna Kanhaiya Gehlot who died on 5.1.2010, while in service of the Respondents.

(2.) The factual matrix of the case is that after death of first wife, Shri Krishna Kanhaiya Gehlot married to the present Petitioner in the year 2003. Shri Krishna Kanhaiya Gehlot while working with the Department of Civil Defence in the capacity of Fireman died on 5.1.2010. An application was submitted by the Petitioner on 19.2.2010 claiming appointment on compassionate grounds, as per the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servants Rules, 1996 (for short 'the Rules of 1996' hereinafter).

(3.) The Controller (Collector), Civil Defence, Jodhpur vide letter dated 25.3.2010 instructed the Petitioner to submit an application in the prescribed format, supported by an affidavit, as required under the Rules of 1996. Subsequently, the Deputy Controller, Civil Defence, Jodhpur demanded a succession/dependency certificate from the Petitioner to get her case considered for appointment on compassionate grounds. Being aggrieved by the same, this petition for writ is preferred.