STATE OF RAJASTHAN Vs. SMT. KOSHLIYA DEVI

JUDGEMENT

(1.) The present appeal is barred by delay of 117 days.

(2.) The primary grievance of the Appellants is with regard to costs of Rs.5 lacs imposed by the Learned Single Judge in S.B. Civil Writ Petition No.806/2009 because of the delay in providing compassionate appointment, which now has admittedly been done.

(3.) We have considered the submissions on behalf of the parties and find substance in the submission of the Appellants that grant of compensation of Rs.5 lacs was excessive. We are further of the considered opinion that this amount will have to be paid from the Government coffer from the tax payers money, as there is no direction for recovery from any particular officer, who may have been negligent in discharge of duties.