KRISHNA DEVI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been preferred by the petitioner assailing the order Annex.P/3 dated 7.6.2008 whereby the petitioner's services were sought to be terminated by the respondent no.2 - Municipal Board, Gajsinghpur.

(3.) Facts in brief are that the petitioner's mother-in-law Smt. Sukhali Devi was working as a Safai Karamchari in the Municipal Board, Gajsinghpur. She expired on 8.3.2003 while in service. The petitioner's husband Sita Ram is a patient of Asthama and as such, was not in a position to work in any capacity in the Municipal Board. Accordingly, the petitioner filed an application in the prescribed form along with her own and her husband's affidavits for being appointed as a Safai Karamchari on compassionate basis in place of her mother-in-law. The petitioner's application was considered in the meeting of the Municipal Board dated 17.6.2003 and a unanimous resolution was adopted to appoint the petitioner on the post of Safai Karamchari in place of her mother-in-law vide order Annex.P/2 dated 20.6.2003.