MEENAKSHI TRIVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner is the married daughter of Shri Keshav Kant Trivedi (deceased government servant). Shri Keshav Kant Trivedi died on 20/1/2021 due to Covid-19 while he was in service on the post of Executive Engineer in the Office of Water Shed Cell cum Data Center, Pratap Nagar, Udaipur (respondent department).

(3.) Learned counsel for the petitioner submitted that the exclusion of the married daughter from the definition of 'dependent' prior to amendment of the Rules of 1996 is discriminatory and violative of Articles 14, 15 and 16 of the Constitution of India. In support of such submissions, learned counsel relied upon the judgment rendered by a Larger Bench of this Hon'ble Court in the case of Priyanka Shrimali Vs State of Rajasthan and Ors (Civil Reference No. 1/2022, and other connected matters decided on 13/9/2022).