LAXMI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution India has been preferred claiming the following reliefs:

(2.) Learned counsel for the petitioner submits that the petitioner is the legally wedded wife of the deceased employee.

(3.) Learned counsel for the respondents agrees to the proposition. However, the only objection taken by the learned counsel for the respondents is that the petitioner (wife of the deceased government servant) earlier had recommended the name of her stepson for compassionate appointment, which she later on withdrew, before such appointment could be given.