KAMLA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This writ petition has been filed with prayer that respondents be directed to sanction family pension to petitioner in accordance with proviso to Rule 268B of the Rajasthan Service Rules, 1951, and release the amount of GPF, State Insurance, amount of Police Welfare funds and other consequential benefits which petitioner is entitled to.

(2.) Facts in brief as unfolded in the writ petition are that the petitioner's husband Shri Pooran Lal was appointed on the post of Constable in Police Wireless Department on 19.02.1977. He was later on confirmed on the said post vide order dated 01.10.1982. Vide order dated 02.11.1987 he was terminated from service by the Director, Police Wireless, Rajasthan, Jaipur, for wilful absence. Therein it was mentioned that special messenger was sent at the house of Pooran Lal at Kaman but he was not available there, therefore, the special messenger recorded statements of Bis-hambar Dayal, Rameshwar Lal, Mool Chand and of the petitioner and all stated that for last one and a half year, the whereabouts of Pooran Lal are not known. Since he did not appear in the departmental proceedings under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (for short, 'the CCA Rules'), ex parte proceedings were drawn and he was terminated. Hence this writ petition.

(3.) I have heard the parties and perused the material available on record.