LALITA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Special Appeal (Writ) has been directed against the orders dtd. 15/11/2017 and 17/7/2018 passed by the learned Single Judge in S.B. Civil Writ Petition No.14442/2017 (Sunil Kumar Vs. State of Rajasthan & Ors.), by which, directions have been issued to accord provisional compassionate appointment to the respondent No.4 and for considering the case of the respondent No.4 and children of deceased employee for grant of family pension/gratuity/retiral benefits.

(2.) Brief facts of the case leading to filing of Special Appeal (Writ) are as follows:-

(3.) Feeling aggrieved by the interim order dtd. 15/11/2017 and the final order dtd. 17/7/2018, passed by the learned Single Judge, the appellant submitted an application seeking leave to file Special Appeal along with an application under Sec. 5 of the Limitation Act for condoning the delay of 381 days in filing the Special Appeal.