SURESH KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioner with following prayer:

(2.) Learned counsel for the petitioner submits that the husband of the petitioner was appointed as Class IV employee in the year 1992. It is the case of the petitioner that her husband left Alwar on 2/6/1996 for departing towards Mumbai without giving any information to the family members. Thereafter, his whereabouts were not known to anyone in the family and also in the society. When whereabouts of her husband were not known continuously for a period of 7 years, she approached this Court for getting compassionate appointment as there is a presumption under the law that if the whereabouts of any person are not known continuously for seven years, the said person might have expired.

(3.) Petitioner filed SB Civil Writ Petition No. 7073/2003 and same was decided by this Court directing the petitioner to file a representation before the respondents-authorities and respondents were directed to pass a reasoned order within a period of two months in the light of Kaushalendra Singh Naruka v. The State of Rajasthan and anr. In SB Civil Writ Petition No. 3313/1996 reported in 2000 (1) WLC (Raj.) 723 and in MP State Co-operative Marketing Federation v. Aruma Pyasi reported in 2004(1) SCT 493.