SAVITRI DEVI Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) Husband of the petitioner died on 27.4.1980. Petitioner is still praying and other retrial benefits after death of her husband.

(2.) The concerned Executive Engineer of the respondent - Municipal Council, Jaipur has also given a certificate that husband of the petitioner had worked for 23 years as skilled Mason in the Municipal Council, Jaipur.

(3.) A very strange, unfortunate and evasive reply has been filed on behalf of the respondents that they do not have any service record of the husband of the petitioner. The officer-in-charge appears to have not bothered even to collect the information from the concerned Executive Engineer, who has given a certificate which has been placed on record as Annexure-2. Even learned counsel for the respondents had the audacity to say that petitioner should have submitted all the details and relevant documents before the concerning authorities to get retinal benefits of her deceased husband.