SAROJ DEVI 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 wife of Rajkumar, a government servant who expired on 5/9/2008. The petitioner's husband-Rajkumar was appointed on the post of Constable with the respondents. During his service tenure, one FIR bearing no. 165/1993 for the offence under Ss. 302 & 34 IPC was registered before the Police Station, Surajpole Distt. Udaipur against Late Rajkumar and two other persons. Thereafter, the learned Trial Court conducted the trial and Late Rajkumar was convicted for the aforesaid offences and was sentenced to undergo life imprisonment with fine stipulation vide the judgment and order dtd. 18/5/1995.

(3.) Learned counsel for the petitioner submitted that Late Rajkumar, husband of the petitioner, was already acquitted by the this Hon'ble Court in criminal case, and thus, the departmental proceedings initiated against her husband by the respondents was not sustainable in the eye of law.