SHOBHA DEVI Vs. JODHPUR VIDHYUT VITRAN NIGAM LIMITED

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) The petitioner has preferred this writ petition claiming the following reliefs:-

(3.) Learned counsel for the petitioner submits that the father of the petitioner, who was working as Lineman in the Jodhpur Vidhyut Vitran Nigam Limited, died while in service on 5/11/2016 leaving behind his wife Smt. Shanti Devi and daughter (the present petitioner). Learned counsel further submits that the wife of the deceased employee was suffering from serious medical ailments and thus, the present petitioner, who is a married daughter of the deceased employee, made efforts for the compassionate appointment by submitting an application seeking compassionate appointment, and though the same was being processed, but subsequently, the said application for compassionate appointment of the present petitioner (married daughter of the deceased employee) was rejected vide order dtd. 6/6/2017 by the concerned authority, holding that as per Jodhpur Vidhyut Vitran Nigam Limited Compassionate Appointment of Dependents of Deceased Nigam Servants Regulation, 2016 (hereinafter to referred as 'Regulation of 2016'), a married daughter of deceased employee would not fall within the category of the 'dependents'. Learned counsel also submits that against the said order, the petitioner immediately preferred this writ petition on 15/9/2017 and notices were issued and reply has been filed.