RAJASTHAN VIDHAN SABHA AND ANOTHER Vs. KUSUM VERMA

JUDGEMENT

(1.) At the request of parties, the arguments were heard and special appeal is being disposed off finally.

(2.) The writ petitioner/respondent filed S.B. Civil Writ Petition No. 1859/2007 before Single Bench with a prayer to issue direction to respondents/appellants to give appointment to the petitioner on compassionate ground. Learned Single Judge vide impugned order dated 23.05.2011 allowed the writ petition and directed the respondents to consider the application of the petitioner and further directed that in case the application is found in order, then to give appointment to the petitioner with effect from the date of her application notionally.

(3.) The matter was listed on 13.02.2012 and learned counsel for both the parties prayed for time to seek instructions in the matter. Learned counsel for both the parties, on instructions of their respective parties, agreed to dispose off the special appeal with following directions to the appellants: