PREETI SHARDA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned cou learned counsel for nsel for the petitioner. The instant writ petition has been filed by the married daughter of the deceased employee late Sh. Girdhar Das Dhoot for providing appointment on compassionate ground.

(2.) The petitioner's father late Sh. Girdhar Das Dhoot was working as LDC in the Government Press, Jodhpur. He died while in service on 6.1.2013. Thereaft Thereafter, an application was filed by the mother of the petitioner for providing appointment to the petitioner, who is married daughter of the deceased employee Sh. Girdhar Das Dhoot. The application filed for appointment of the petitioner on compassion passionate ground was rejected on the ground that in the Rules of 1996, there is definition of dependent under Rule 2(g) (c) in which there is no provision to provide appointment to the married daughter.

(3.) The learned counsel for the petitioner submits that although the petitioner is married daughter of deceased employee and as per definition enumerated in the rules of 1996, there is no provision to provide provide appointment to the married daughter, but in view of the judgment of the Hon'ble Supreme Court in the case of Shreejith L. Vs. Dy. Director (Education) Kerala & Ors, 2012 7 SCC 248, the appointment can be given to the married daughters, therefore, it is submitted that direction may be issued to the respondents to consider the case of the petitioner for providing appointment on compassionate ground even if the petitioner is married daughter of the deceased employee Girdhar Girdhar Das Dhoot.