BADAMI DEVI Vs. MUNICIPAL BOARD BARMER

JUDGEMENT

(1.) THE petitioners seeks retiral benefits and compassionate appointment on the demise of Sh. Joga Ram, father of the petitioner No.2 and husband of petitioner No.1. Learned counsel for the respondent has drawn attention of the court on Annex.18 annexed with the petition which indicates that the deceased Joga Ram was absent from duty since 19/9/94 and expired on 5.3.2000. THE respondents vide Annex.18, which is the communication dated 12.2.2001, has terminated the services of the deceased w.e.f. 19.9.1994. Unless this order is challenged and set aside, no relief can be granted to the petitioner in presence of this order. Learned counsel for the petitioner seeks withdrawal of the writ petition with permission to file fresh writ petition challenging the order dated 12.2.2001.

(2.) THE petition is dismissed as withdrawn reserving liberty prayed for with just legal exception.