NAVILA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dtd. 16/8/2018 passed by the Pali Central Co-operative Bank Ltd. whereby, petitioner's application for grant of compassionate appointment under the Rajasthan Co- operative Societies Act has been rejected on the ground that the petitioner is not a dependent of the deceased employee.

(2.) The facts appertain for the present purposes are that the petitioner - Navila, married daughter of the deceased government employee - Smt. Shanti who had passed away on 1/5/2018 applied for compassionate appointment under an order dtd. 7/7/2017 issued by the State Government in exercise of power conferred under Sec. 29-A(1) of the Rajasthan Co- operative Societies Act, 2001 read with the Rajasthan Co-operative Societies Rules, 2003, governing the entitlement and procedure relating to grant of compassionate appointment to the dependents of the deceased employees of the Co-operative Societies.

(3.) Condition No. 3 of the order dtd. 7/7/2017 excludes a married daughter from the definition of the dependent, which reads thus: