DHAKOLI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of learned counsel for both the sides, the instant petition is taken up for final disposal.

(2.) The instant petition is filed assailing the impugned termination order dtd. 23/7/1994, with the following prayers:

(3.) The crux of the matter is that on 8/6/1976, Mr. Vijay Singh (Deceased), husband of petitioner no. 1 and father of petitioner no. 2 was appointed as 'Chowkidar' in the respondent department and subsequently his service was made permanent vide order dtd. 11/6/1976. But due to an unfortunate incident, Mr. Singh suffered from certain mental disease, due to which he was unable to be present/mark attendance and render the assigned service, in between the period of 1989- 1994.