LATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner against the rejection of her application seeking compassionate appointment by order dtd. 3/6/2021 (Annex. 5).

(2.) It is inter-alia indicated in the petition that petitioner's mother-in-law was working on the post of Sweeper and died on 1/9/2018. After her death, petitioner's husband i.e. Sh. Vishnu applied for compassionate appointment in place of his mother, however, before appointment could be accorded, he died on 16/12/2019. The petitioner, on account of death of her husband, applied for compassionate appointment with the respondents being the daughter-in-law of deceased Government servant Smt. Madhu, however, her application has been rejected by order impugned while observing that under Rule 2(c) of the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996, the widowed daughter-in-law is not included.

(3.) Learned counsel for the petitioner made submissions that the issue raised in the present petition, is squarely covered by order in the case of Smt. Pinki v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 9177/2010 decided on 12/9/2011.